Section 19 in The Special Accommodation Rules, 1959
19.
(i)An Officer may at any time surrender an allotment to him under these rules and if he does so(a)he will not retain any right on the particular residence allotted to him;(b)he will be entitled on a fresh application made in this behalf to another allotment from such date as he may mention in the application, but not earlier than six months from the date of vacation of the residence after its surrender.(ii)Any Officer surrendering an allotment under this rule shall send to the Estate Officer a letter at least ten days before the date of vacation of his residence. The allotment of the residence shall be deemed to be cancelled with effect from the 11th day of the date on which the letter is received by the Estate Officer.
