Section 5(3) in The Special Accommodation Rules, 1959
(3)Allotment of quarters should as far as practicable be made on the basis of eligibility of the officers according to their pay range as mentioned in the Table under Sub-rule (1). If, for any reason an employee is allotted with a quarters which is of a higher/lower type than his eligible pay range, the licence fee shall be the flat rate of the. quarters which is under his occupation.
