Section 67 in The Central Government General Pool Residential Accommodation Rules, 2017
67. Subletting of accommodation.
(1)An allottee shall not sublet the whole or part of accommodation including garage allotted to him:Provided that an allottee proceeding on leave may accommodate, in the accommodation any member of his family or immediate relations, as a caretaker, by submitting, along with his leave application, the details of such member of his family or immediate relation, to the Directorate of Estates:Provided further that the maximum period of such accommodation by a caretaker shall be not exceeding six months.(2)If an allottee to whom an accommodation has been allotted, unauthorisedly sublets the accommodation, the Directorate of Estates may without prejudice to any other disciplinary action that may be taken against him, cancel the allotment of the accommodation from the date of inspection.Explanation.-In this sub-rule, the term "allottee" include, unless the context otherwise required, a member of his family and any person claiming through the allottee.(3)If an allottee sublets an accommodation allotted to him or any portion thereof or any of the out-houses or garages in contravention of these rules, he may without prejudice to any other action that may be taken against him, be charged such damages from the date of inspection by the Directorate of Estates, as may be determined by the Central Government from time to time, in this respect.(4)Where an action to cancel the allotment is taken on account of unauthorised subletting of the premises, a direction shall be issued by the Directorate of Estates to the concerned administrative office of the allottee for the purposes of initiation of Departmental proceedings and for imposition of major penalty, along with the copy of a draft charge sheet; and the administrative office shall intimate the Directorate of Estates the details of the charges framed and the penalty imposed on the allottee under this rule.(5)The Directorate of Estates shall be competent to-a) take all or any of the actions provided under this rule;b) declare the allottee to be ineligible for allotment of residential accommodation for the remaining period of his service;c) intimate to the office of the allottee for initiating disciplinary proceedings for major penalty under the relevant rules.(6)Where any penalty under this rule is imposed on proved case of subletting, the aggrieved person may within thirty days of the receipt of the order by him or his employer imposing the penalty, may prefer an appeal before the concerned appellate authority specified under rule 69 through proper channel.(7)The original order imposing the penalty shall stand unless it is modified or rescinded on appeal by the appellate authority.(8)Cases where individual fails to comply with the provisions this rule shall be brought to the notice of authorities concerned by the Director of Estates for taking appropriate disciplinary action against such defaulting allottees.
