Section 42 in The Central Government General Pool Residential Accommodation Rules, 2017
42. Retention of accommodation by allottee availing leave and joining time.
(1)The allottee on transfer shall be allowed to retain the accommodation for two months or for the period of their leave not exceeding four months, whichever is more, if the leave has been sanctioned before relinquishment of charge:Provided that an allottee availing joining time after expiry of leave at the old station, may be allowed to retain the accommodation until the expiry of the period of joining time.(2)Normal licence fee shall be charged for the period of retention at the old station.(3)In case leave is sanctioned after the allottee joined duty at new station, this period may not be taken into account for the purpose of cancellation of allotment and retention may be allowed for a period of two months only.
