Section 27 in The Central Government General Pool Residential Accommodation Rules, 2017
27. Allotment to women employees (Ladies Pool).
(1)Notwithstanding anything contained in these rules, "Ladies Pool" shall be maintained separately for married lady employees and for single lady employees and the allotment under these rules shall be made in the ratio of 2:1 between married lady employees and single lady employees.(2)The inter-se-seniority of the lady employees eligible for allotment of accommodation under this rule shall be determined as per rule 8.(3)All Lady employees, who are otherwise eligible for accommodation in GPRA, will also be eligible for allotment from the Ladies Pool.(4)Lady employees, who are already in occupation of accommodation, will be eligible for allotment of higher type of accommodation or change in the same type, in their own turn, from the Ladies Pool and from General Pool.(5)The number and type of accommodation to be placed in this pool shall be determined by the Government from time to time.Explanation. - For the purposes of this rule,-(i)"Married lady employee" means a lady employee whose marriage is subsisting and who is not judicially separated from her husband;(ii)"Single Lady employee" means an unmarried lady employee and include a widow with or without children.
