Section 12(3A) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(3A)Where an officer is on medical leave without pay and allowances, he may retain his residence by virtue of the concession under item (xii) of the table below sub rules (2) provided he remits the licence fee for such residence in cash every month and where he fails to remit such licence fee for more than two months, the allotment shall stand cancelled.
