Section 67(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)If an allottee to whom an accommodation has been allotted, unauthorisedly sublets the accommodation, the Directorate of Estates may without prejudice to any other disciplinary action that may be taken against him, cancel the allotment of the accommodation from the date of inspection.Explanation.-In this sub-rule, the term "allottee" include, unless the context otherwise required, a member of his family and any person claiming through the allottee.
