Section 55 in The Central Government General Pool Residential Accommodation Rules, 2017
55. Regularisation of accommodation to eligible spouse or ward in case of missing persons.
- Regularisation of accommodation in the name of the spouse or ward may be considered in cases where on the basis of a First Information Report (FIR) lodged by the family, the missing allottee has been reported untraceable by the Police authorities subject to the following conditions, namely:-(i)the spouse or ward of the missing allottee has been appointed on compassionate grounds provided such application is made within a period of two years from the date on which the allottee has been certified to be untraceable;(ii)neither the missing allottee nor any member of his family own a house at the place of posting;(iii)all dues outstanding in respect of the accommodation under occupation has been cleared:Provided that normal rate of licence fee may be charged for the intervening period with effect from the date of missing till the date of regularisation.
