Section 15 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
15. Surrender of an Allotment and Period of Notice.
(1)An officer may at any time surrender an allotment by giving intimation so as to reach the Directorate of Estates at least two days before the date of vacation of the residence. The allotment of the residence shall be deemed to have been cancelled with effect from the eleventh day after the day on which the letter is received by the Directorate of Estates or the date specified in the letter whichever is later. If he fails to give due notice he shall be responsible for payment of licence fee for ten days or the number of days by which the notice given by him falls short of ten days, provided that the Director of Estates may accept a notice for a short period.(2)An officer who surrenders the residence under sub-rule(1) shall not be considered again for allotment of Government accommodation at the same station for a period of one year from the date of such surrender.Government Instructions:(i)Surrender of Government residential accommodationSurrender notice is not necessary in the following type of cases:-(a)When an officer is in occupation of a lower type residence than his entitlement is allotted a residence of type to which he/she is entitled;(b)When an officer on his re-employment is found to be entitled to a lower type of residence and as per provisions of SR 317-B-11(4) is allotted a residence in that type;(c)When an officer is given a change of residence to another residence in the same type either under :-(i)SR 317-B-15, or(ii)SR 317-B-16, or(iii)SR 317-B-17, or(iv)SR 317-B-21(d)When the residence in occupation of an officer is required to be vacated for a public purpose, repairs or demolition and the officer is allotted alternative accommodation.(e)When the officer does not accept the residence allotted in (b), (c)(iv) and (d) above and he chooses to surrender his existing residence;(f)When the allotment of the residence in occupation of an officer is cancelled/deemed to be cancelled under the provisions of the Allotment Rules;(g)When the son/daughter, etc. of the retiring/deceased allottee officer gets alternative accommodation on ad hoc basis.However, surrender notice is necessary to be given when an officer voluntarily surrenders the residence allotted to him and also when the residence the allotment of which has been cancelled, is vacated earlier than date from which the allotment is deemed to be cancelled.Where the family of a deceased allottee vacates the residence within the permissible period, cases of waiving of surrender notice are to be considered with the compassion and each case decided on merit and orders obtained from the competent authority.(DE OM NO. 12035/16/2005-Pol.II dated 5.9.2005)(S.R. 317-B-15)
