Section 53 in The Central Government General Pool Residential Accommodation Rules, 2017
53. Non-admissibility for regularisation or alternate accommodation.
- The facility of regularisation or allotment of alternate accommodation under rules 49, 50 and 51 shall not be admissible in the following cases:-(a)where the allottee or any member of his family owns a house at the place of posting where regularisation is being sought:Provided that either one type below accommodation or same accommodation may be regularised in the name of spouse or ward whose date of priority is covered on the date of retirement of the retiring allottee or on the date of death of the deceased allottee, irrespective of being a house-owner at the place of their posting subject to such conditions as applicable to house owning allottees and as per the guidelines issued by the Directorate of Estates from time to time; and(b)where the allottee has become ineligible for allotment of accommodation, due to any reason, on or before the date of his death or retirement.(c)in the event of resignation from Government service.
