Section 32(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)The allotment of transit hostel accommodation shall be made manually and such allotment shall remain valid after the allottee has taken physical possession of his entitled type accommodation or six months, whichever is earlier:Provided that in case of unauthorised occupation beyond permissible period, the allottee shall be liable to pay such damages as may be determined by the Directorate of Estates from time to time.
