Section 9(4) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(4)Allotment to Private Individual/ Non-Governmental OrganisationThe allotments made to private persons such as eminent artists, persons of outstanding merit engaged in works of national standing or national award winners in the field of science, sports or social services and non-Governmental organizations/ institutions will be valid only up to the end of the current allotment period. The non-Governmental organizations will not be eligible for allotment of Government residential accommodation nor will any proposal for extension in the present allotment period be considered, except in national interest or meeting international obligations with the approval of the Cabinet Committee on Accommodation. Similarly, discretionary allotment to private individuals/ non-Government persons including freedom fighters shall be allowed only with the approval of the CCA, if it is considered necessary in national interest or for meeting international obligations. The widows of the freedom fighter will be allowed to retain Government accommodation only for a period of six months after demise of the allottees.
