Section 22(7) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(7)The original order imposing the penalty shall stand unless it is modified or rescinded as a result of the representation.Government Instructions:(i)Disciplinary proceedings against persons who fail to vacate government accommodationGovernment accommodation must be vacated on the expiry of the allotment period, especially in the case of temporary allotments for marriage purposes and that they will be liable to appropriate disciplinary action in case of failure to do so. They are also requested to take necessary action immediately whenever a case of non-vacation of Government accommodation is reported to them by the Directorate of Estates.(DE. OM. No.18011(1)/72-Pol.I dated 21-7-1972)(ii)Cancellation of allotment, if previous quarter is not vacated after possession of a quarter allotted in changeFailure to vacate the previous accommodation also amounts to breach of terms & conditions in respect of the second quarter given to the allottee which is only in lieu of the first quarter. As such, the allotment of the quarter given in change can be cancelled under the Rules if the previous quarter is not vacated by the allottee. An opportunity may be given to the allottee to explain his case before the cancellation is done. The concerned Deputy Directors may hear such cases and decide them at the earliest.(DE OM. No.12035 (6)/88-Pol.II dated 4.10.1988)(iii)Shifting of residents in case of quarrels between neighboursIt has since been decided that:
