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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)In case of availability of surplus accommodation in any station, the Central Government may decide to utilise the surplus accommodation by offering to organisations of Central Government ineligible for accommodation, namely, statutory bodies, autonomous bodies or Public Sector Undertakings for a fixed period and subject to such terms and conditions as the Central Government may determine.