Section 30 in The Special Accommodation Rules, 1959
30.
If the Officer to whom a residence has been allotted commits any breach of these rules or uses the residence or premises, or permits the residence or premises to be used for any purpose which the Estate Officer considers to be improper or if it is found that the Officer has knowingly furnished incorrect information in any application or written statement with a view to securing an allotment the Estate Officer may without prejudice to any other disciplinary action that may be taken against him-(a)Require him to vacate the residence and may allot it to another officer;(b)Declare him to be ineligible for a residence in the Capital during a specified period.For the purpose of this rule, 'Improper use' shall include -(i)charging of excessive rent from sub-lessee or a paying guest inducted into the quarters with the permission of the Estate Officer.(ii)erecting unauthorised structures in any part of the residence so as to be potentially damaging to the existing structures or so as to inconvenience an occupant of an adjoining quarters;(iii)using the residence or a portion thereof for purpose other than these for which they are meant; and(iv)unauthorised extension from electric and water connection or tampering therewith.
