Section 14(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(2)Where the officer to whom a residence has been allotted is neither a permanent nor a quasi-permanent Government servant, he shall execute a Surety Bond in the form prescribed in this behalf by the Central Government with a surety who shall be a permanent Government servant serving under the Central Government for due payment of licence fee and other charges due from him in respect of such residence and any other residence provided in lieu.
