Section 38 in The Central Government General Pool Residential Accommodation Rules, 2017
38. Allotment to temporary status employees.
(1)Allotment of accommodation may be considered for temporary status employees working in eligible offices who have been awarded temporary status under the provisions of the "Casual Labourers (Grant of Temporary Status and Regularisation) Scheme of the Government of India, 1993:Provided that such temporary status employee must have rendered service as temporary status for at least three years and is in receipt of House Rent Allowance as per the relevant rules eligible for accommodation.(2)The date of priority of temporary status employees shall be the date on which they have completed three years of service as temporary status employee.
