Section 88 in The Central Government General Pool Residential Accommodation Rules, 2017
88. Placement of accommodation at the disposal of departments of the Government of India.
- The concerned Ministry or department of the Government of India shall undertake to pay to the Directorate of Estates an amount equal to the house rent allowance and licence fee, as fixed by the Central Government from time to time, in respect of all accommodations placed at their disposal for the period for which those accommodations remain in the custody of the borrowing Ministry or departments:Provided that the Central Government shall have the right to take back any or all of the accommodations after giving one month's notice to the borrowing Ministry or department.
