(1)Any Police officer occupying any premises provided by the State Government for his residence-(a)shall occupy the same subject to such conditions and terms as may be generally or in special cases, be specified by the State Government; and(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his ceasing to be a Police officer or whenever the State Government or any officer authorised by the State Government in this behalf thinks it necessary and expedient to require him to do so.
