Section 21 in The Central Government General Pool Residential Accommodation Rules, 2017
21. Allotment of accommodation on unsafe or dangerous grounds.
(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.(2)Allotment of alternate accommodation to an allottee on declaration of a house as unsafe or dangerous shall be done through ASA or manual system of allotment as may be applicable.(3)In cases where an individual house in a Government residential colony is declared as unsafe or dangerous, an alternate allotment of same type of accommodation is to be made on priority on the following basis:(a)Vacancies in the same locality or nearby locality to be identified for allotment where such occupants would be given priority in the same type of accommodation over the unified (change/initial) waiting list;(b)The allottee in occupation of a specific floor may apply for that floor and above accommodation Type only and allotment will be made accordingly;(c)Equal number of identified vacancies will be placed for allotment in ASA in relation to number of such unsafe or dangerous houses.
