Section 35(5) in The Central Government General Pool Residential Accommodation Rules, 2017
(5)Application for allotment of alternate accommodation shall be submitted by the applicant in the prescribed form to the Directorate of Estates or Estate Offices under CPWD (wherever applicable) within one month from the date of cancellation of Departmental Pool accommodation or within one month after expiry of the date of retention period granted by the authority of Departmental Pool Accommodation, with supporting documentary proof that the office of the Departmental Pool accommodation has requested for vacation of the Departmental Pool accommodation.
