Section 66 in The Central Government General Pool Residential Accommodation Rules, 2017
66. Persons to reside with allottee.
(1)The allottee shall reside in the accommodation allotted to him with his family and immediate relations.(2)In case any relationship ceases by any order of court of law, such relation shall not reside with the allottee.(3)The servant quarters, out-houses and garages may be used for the bonafide purposes only as permitted by the Directorate of Estates.(4)The allottee who shares the accommodation with his family or immediate relations shall furnish prior intimation to the Directorate of Estates in such form, as may be specified by the Directorate of Estates, furnishing full particulars of his family members or immediate relations residing in the accommodation allotted to him:Provided that the details of guests, if such guest is likely to stay for more than fifteen days in the accommodation, shall be intimated to the Directorate of Estates in such form, as may be specified by the Directorate of Estates, intimating full particulars of the individual or individuals.
