Section 9 in The Allotment of Government Residences (General Pool) Rules, 1990
9. Permission for extension.
- Retention of occupation of accommodation as admissible to an officer under these Rules shall be subject to specific permission being given by the House Allotment Committee which reserves the right to refuse or cancel such retention if the residence is required for allotment to other officers. In cancellation of such retention the Committee may resort to the Meghalaya Public Premises (Eviction of Unauthorised Occupants) Act, 1980 and Rules framed thereunder for eviction of any occupant.
