Section 33 in The Central Government General Pool Residential Accommodation Rules, 2017
33. Allotments to personal staff attached to Ministers and certain dignitaries .
- Notwithstanding anything contained in any other provisions of these rules,-(a)an entitled type of accommodation may be allotted, immediately on out of turn basis, if the exigencies of duties so demand to the personal staff attached to the following dignitaries, as per the following numbers, namely: -(i)[ not exceeding [four] [Substituted by Notification No. G.S.R. 99(E), dated 4.2.2019 (w.e.f. 16.6.2017).] units in the case of Vice-President, Vice-President Secretariat;(ii)not exceeding three units in the case of Chairman, Rajya Sabha;(iii)not exceeding three units in the case of Speaker, Lok Sabha;(iv)not exceeding three units in the case of Cabinet Minister;](v)[ not exceeding two units in the case of Minister of State; and [Inserted by Notification No. G.S.R. 99(E), dated 4.2.2019 (w.e.f. 16.6.2017).](vi)not exceeding seven units in the case of Chief Justice of India;][Provided further that the quota of remaining [eleven] [Inserted by Notification No. G.S.R. 99(E), dated 4.2.2019 (w.e.f. 16.6.2017).] General Pool Residential units for allotment on priority basis to the key officials working in the Vice-President Secretariat will continue to be made in one type below category.](b)one type below the entitled type of accommodation may be allotted, immediately on out of turn basis, if the exigencies of duties so demand, to the personal staff attached to the following dignitaries, as per the following numbers, namely:-(i)not exceeding three units in the case of Deputy Chairman, NITI Aayog;(ii)not exceeding three units each in the case of Deputy Chairman, Rajya Sabha; and(iii)not exceeding two units in the case of Judges of the Supreme Court:Provided that grant of change to the allottee under this rule, of the same type or higher type of accommodation on functional grounds shall be treated as a fresh out of turn allotment.
