Section 67(4) in The Central Government General Pool Residential Accommodation Rules, 2017
(4)Where an action to cancel the allotment is taken on account of unauthorised subletting of the premises, a direction shall be issued by the Directorate of Estates to the concerned administrative office of the allottee for the purposes of initiation of Departmental proceedings and for imposition of major penalty, along with the copy of a draft charge sheet; and the administrative office shall intimate the Directorate of Estates the details of the charges framed and the penalty imposed on the allottee under this rule.
