Section 47(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(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.
