Section 3 in The Central Government General Pool Residential Accommodation Rules, 2017
3. Eligible zone for accommodation.
(1)All Central Government offices which are located in the National Capital Territory of Delhi with due approval by the Government and who fulfill the conditions of eligibility under these rules and have been specifically declared to be eligible for allotment of accommodation by the Government from general pool shall be eligible for allotment or retention of accommodation from the general pool in Delhi.(2)All Central Government Offices which are located within the municipal limit of the town or municipality or municipal corporation or municipal council with due approval by the Central Government and who fulfill the conditions of eligibility and have been specifically declared to be eligible for allotment of accommodation from general pool will be eligible for allotment or retention of accommodation from general pool in these places.(3)In case of bifurcation of any municipality, the new municipal area will continue to be an eligible zone for the purpose of accommodation till construction of general pool residential accommodation in the new municipal area.
