Section 19 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
19. Transfer to Non Family Stations.
- If an officer is transferred to a station where he is not permitted or advised by Government to take his family with him and the residence allotted to him under these rules is required by the family for the bona-fide educational needs of his children he may be allowed, on request, to retain the residence on payment of licence fee under FR-45-A till the end of current academic session of his children in Delhi.Government Instructions:(i)Retention of General Pool accommodation/allotment of alternative General Pool accommodation to civilian Central Government employees posted to States and Union Territories of North-Eastern Region(Assam, Meghalaya, Manipur, Nagaland, Tripura, Arunachal Pradesh And Mizoram) and Andaman & Nicobar Islands And Lakshadweep.(i)The officers, who are posted to the aforesaid States/ UTs and who desire to keep their families at the last place of their posting will be eligible to retain entitled type of accommodation, on payment of flat rate /normal licence fee.(ii)It is the responsibility of the officer concerned to intimate to the Directorate of Estate the date of relinquishment of charge immediately prior to the posting to the North-East Region and the date of joining at the new station.(iii)The request for retention of accommodation should reach the Dte. Of Estates within one month of relinquishing of the charge at the last station of posting.(iv)The concession of retention of the Government accommodation would also be admissible if the Government servant is transferred from one State to another in the NE Region.(v)The orders are applicable only in case the officers are posted to Central Government offices, offices of the Union Territories and these orders will not be applicable in cases where officers are posted to Public Sector Undertakings/Autonomous Bodies etc.(vi)Retention of Government accommodation shall also be admissible to those officers who own houses at the last place of their posting.All India Services Officers.The above concessions of retention of Government accommodation are also admissible to officers of All India Services (IAS, IPS & IFS), as per details given below:-(i)Officers of All India Service Cadres belonging to Assam, Meghalaya, Manipur, Tripura, Nagaland, Arunachal Pradesh, Mizoram and Sikkim, who revert to the cadres at the end of their normal tenure with the Central Government or while working in any State outside the NE Region, are posted to aforesaid States may be allowed retention of entitled type of accommodation on payment of flat rate/normal licence fee, for a period of three years in each case, including the concessional period of retention admissible under rules at present. Such AIS officers of these States, who are reverted pre-maturely in public interest, may also be allowed retention of entitled type of accommodation for bonafide family use for the balance period of their tenure or three years whichever is longer.(ii)The officers of AIS belonging to the AGMU Cadre or to State cadres other than the States in the North Eastern Region excluding Sikkim, on their deputation to any of the North Eastern States, Sikkim or to the U.Ts. of Andaman & Nicobar Islands and Lakshadweep shall be allowed retention of accommodation at par with Central Government employees under para 1 above.(iii)The facility of retention of accommodation under sub paras (i) and (ii) above will be available to the officers of All India Services posted to North Eastern States, Sikkim and U.Ts. of A&N Islands and Lakshadweep from Delhi only till such time as the proposed multistoried hostel accommodation for the families of All India Service officers serving in the aforesaid States/UTs is completed. Thereafter, these officers will not be eligible for retention of accommodation from General Pool/tenure pool on transfer/re-posting to these States/ UTs.
