(1)Any Police officer occupying any premises provided by the State Government for his residence—(a)shall occupy the same subject to such conditions and terms as may, generally or in special cases, be specified by the State Government, and(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his ceasing to be a Police officer or whenever the State Government or any officer authorised by the State Government in this behalf thinks it necessary and expedient to require him to do so.
