Section 10 in The Special Accommodation Rules, 1959
10.
(a)When any accommodation, i.e. Types V, IV, III and II already allotted to a particular Department of Government or Head of Department of office, as the case may be, falls vacant, the Head of the Department shall recommend the name of an employee of his office from the waiting list maintained by him under Rule 7 for allotment of a similar type of quarters after consultation with the Advisory Committee for allotment of houses which should be constituted for each Department and Heads of Department of Office consisting of the officer dealing with the establishment matters and two representatives from among the non-gazetted staff of the Department or Office. As the Head of the Department has to manage within the quota given to him, he will have the discretion for recommending the name which will not be strictly according to the waiting list in the interest of Government work. He should, however, keep a comparative statement of the competing claims together with his reasons for deviating from the Rule in his office.Joint allotment of a quarter to more than one employee of a Department or Office is not permissible as a house is to be allotted to one person only. Provided that, in view of paucity of quarters it will be left to the concerning department to obtain written consent of the person to take one or more joint occupants, and then the Estate Officer will merely permit such joint occupation on the distinct understandings that the allottee will be solely responsible for all the dues of house rent and other charges payable to Government and for complying strictly with the provisions of these Rules in the same way as in the case of a quarter allotted to a single person, i.e., in all respects the original occupant who has bean allotted the quarter will be responsible to hand over possession of the quarter to Government when he vacates, surrenders or is asked to do so, and the permission for joint occupation will automatically be deemed to have been cancelled from that date.(b)The allotment of Type 111 and I blocks will rest with Estate Officer.
