Section 47 in The Central Government General Pool Residential Accommodation Rules, 2017
47. Shifting of allottees in case of quarrel between neighbours.
(1)Any complaint relating to the quarrels between neighbours in Government colonies shall be examined in detail by the Chief Welfare Officer, Department of Personnel and Training, who shall make his recommendations to the Directorate of Estates in respect of Delhi and in respect of places other than Delhi, the Superintending Engineer (Civil), CPWD looking after maintenance of accommodation shall examine the complaints of quarrel between neighbours in Government colonies who shall make his recommendations to the Directorate of Estates.(2)The allottee found guilty under this rule shall be shifted to another accommodation in the same locality but at a distance from the accommodation of the allottee with whom he had picked up quarrel, or to another nearby or remote locality, depending upon the nature of the offence or situation.(3)If the allottee so shifted to another place again picks up quarrel with his neighbours, his allotment shall be cancelled and he shall be debarred from allotment of accommodation for a period varying from one year to two years depending upon the nature of the offence:Provided that if the allottee who is debarred under this sub-rule, on subsequent allotment again picks up a quarrel with his neighbour and is found guilty, he shall be declared ineligible for further allotment of accommodation permanently and such declaration shall be made with the approval of the Minister of Urban Development.
