Section 7(2) in The Allotment of Government Residences (General Pool) Rules, 1990
(2)No officer shall be allotted a residence if the wife or husband, as the case may be, of the officer has already been allotted with a residence unless such a residence is surrendered:Provided that this sub-rule shall not apply where the husband and wife are residing separately in pursuance of an order of judicial separation made by a Court.
