Section 4 in The Central Government General Pool Residential Accommodation Rules, 2017
4. Conditions for declaring an office eligible for accommodation in Delhi.
- A Central Government office which fulfills the following requirements may make an application in duplicate to the Directorate of Estates for allotment of accommodation in Delhi after obtaining approval of the Joint Secretary of the Ministry concerned:(a)the location of the office in Delhi has been approved by the Cabinet or Cabinet Committee on Accommodation;(b)the office is a part and parcel of the Secretariat of a Ministry or an attached or subordinate office of a Ministry or a Department of the Government of India;(c)the staff is paid from the Consolidated Fund of India; and(d)the office is situated within the limits of the National Capital Territory of Delhi.
