Section 27(5) in The Central Government General Pool Residential Accommodation Rules, 2017
(5)The number and type of accommodation to be placed in this pool shall be determined by the Government from time to time.Explanation. - For the purposes of this rule,-(i)"Married lady employee" means a lady employee whose marriage is subsisting and who is not judicially separated from her husband;(ii)"Single Lady employee" means an unmarried lady employee and include a widow with or without children.
