Section 21(4) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(4)A lady officer to whom accommodation has been allotted in the Working Girls' Hostel will not be eligible to share the accommodation with any other officer. However, the Director of Estates may allow children not exceeding the age of 12 years to reside with an officer.Government Instructions:(i)Categories of officers eligible to share accommodationThe following categories of officers, etc. are eligible to share accommodation in the General Pool residences:-(i)Central Government servants ineligible for General Pool residence;(ii)Staff of Semi-Government organisations;(iii)Staff of a body corporate, owned or controlled by Government;(iv)Foreign students studying in India (case to be sponsored by the Ministry of External Affairs/Education. Individual case are to be decided by the Directorate of Estates);(v)Teachers of recognised schools;(vi)Officers transferred to other stations;(vii)Members of Defence Forces (during the period of emergency);(viii)Retired Central Government servants; and(ix)Reservists of Army, Air Force, etc.
