Section 3 in The Allotment of Government Residences (General Pool) Rules, 1990
3. Allotment of residences.
(1)Allotment of residence shall be made by the House Allotment Committee constituted for the purpose from time to time by the Government and its decision in the matter shall be final.(2)Allotment shall be made according to the prescribed type of residence commensurate with the rank and status of the officials and if such type is not available, the next lower type may be offered subject to availability and that also without prejudice to sub-rule (3) of this rule.(3)Where any residence has been specifically designated for such categories of officers like Deputy Commissioner, Sub-Divisional Officer, etc., the Committee shall give preference to such category of officer.
