Section 51 in The Central Government General Pool Residential Accommodation Rules, 2017
51. Allotment of alternate accommodation or regularisation of accommodation in the name of certain persons in transfer cases.
(1)In the event of transfer of an allottee to another station, the same accommodation may be regularised in the name of eligible spouse of the transferred allottee, if the spouse is entitled for it.(2)In case, the entitlement of the spouse is a lower type than the accommodation allotted to transferred allottee, an alternate entitled type of accommodation may be regularised in the name of spouse.(3)In case, the spouse is entitled for higher type of accommodation than the accommodation allotted to transferred allottee, an alternate one type below the entitled accommodation may be allotted to the spouse subject to a maximum of Type V accommodation on payment of normal licence fee.(4)The application for regularisation or allotment shall be submitted before the expiry of the permissible period of retention after the date of transfer of the allottee or, from the date of appointment of the spouse, whichever is later.(5)All dues outstanding in respect of the accommodation occupied by the transferred allottee shall be cleared before submission of the application for regularisation or alternate allotment.(6)The pay of the spouse shall be taken into account for determining the entitled type of accommodation as per these rules on the date of regularisation of the spouse.(7)The alternate allotment in the name of the spouse will be made, to the extent possible, in the same area, failing which in a nearby area.
