Section 20 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
20. Subletting and vacation of Commission accommodation.
(1)Save as otherwise provided in any other law for the time being in force, no employee shall sublet, lease or otherwise allow occupation by any other person of the commission accommodation which has been allotted to him.(2)An employee shall, after the cancellation of his allotment of Commission accommodation vacate the same within the time limit prescribed by the allotting authority.
