Section 52 in The Central Government General Pool Residential Accommodation Rules, 2017
52. The conditions for regularisation or allotment of alternate accommodation in certain cases rules.
(1)The facility of regularisation or allotment of alternate accommodation shall be admissible under rules 49 and 50 irrespective of the date of priority of the spouse or ward.(2)The application for regularisation or allotment shall be submitted before the expiry of the permissible period of retention after the date of death or retirement of the allottee or from the date of appointment of the spouse or ward in Government service, whichever is later.(3)All dues outstanding in respect of the accommodation occupied by the deceased or retired allottee shall be cleared before submission of the application for regularisation or alternate allotment.(4)The pay of the spouse or ward shall be taken into account for determining the entitled type of accommodation as per these rules on the date of regularisation of the spouse or ward.(5)The alternate allotment in the name of the spouse or ward will be made, to the extent possible, in the same area, failing which in a nearby area.(6)A No Objection Certificate shall be obtained from the spouse of the deceased allottee in death cases, and from the retired allottee in retirement cases, for regularisation or allotment of alternate accommodation to the ward.(7)The ward in whose name regularisation of alternate accommodation is to be made shall give an undertaking to the extent that the spouse of the deceased allottee or the retired allottee, as the case may be, shall reside with such ward in the allotted accommodation after regularisation or after allotment of alternate accommodation.
