Section 16(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)An officer to whom a residence has been allotted under these rules may apply for a change to another residence of the same type or a residence of the type to which he is eligible under SR-317-B-5, whichever is lower. Not more than one change shall be allowed in respect of one type of residence allotted to the officer.
