Section 21(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)An allottee, whose residential accommodation is unsafe or dangerous may make an application to the concerned maintenance agency to declare such accommodation as unsafe or dangerous for living and an officer not below the rank of an Executive Engineer, CPWD or equivalent officer in any other maintenance agency on satisfying himself that the accommodation concerned is unsafe or dangerous, issue a certificate of declaration to the effect, to the Directorate of Estates online or in writing and enter the accommodation in the Unsafe Accommodation Register.
