Section 65 in The Central Government General Pool Residential Accommodation Rules, 2017
65. Disciplinary proceedings against persons who fail to vacate temporary allotment of accommodation.
(1)The temporary accommodation allotted for marriage and other social purpose shall be vacated on expiry of the allotment period.(2)In case of failure to vacate the allotted accommodation the matter shall be referred to the office of the allottee for appropriate disciplinary action against him and damages shall be charged for such unauthorised occupation.
