Section 78 in The Central Government General Pool Residential Accommodation Rules, 2017
78. Furnishing of surety by temporary Government servants for licence fee.
(1)Where the allottee to whom an accommodation has been allotted is not a permanent Government servant, he shall execute a surety bond in the form prescribed in this behalf by the Central Government with a surety who shall be a permanent Government servant serving under the Central Government for due payment of licence fee and other charges due from him in respect of such accommodation and any other accommodation provided in lieu.(2)If the surety ceases to be in Government service or becomes insolvent or ceases to be available for any other reasons, the allottee shall furnish a fresh bond executed by another surety within thirty days from the date of his acquiring knowledge of such event or fact; and if he fails to do so, the allotment of the accommodation to him shall, unless otherwise decided by the Directorate of Estates, be deemed to have been cancelled with effect from the date of that event.
