Section 18 in The Special Accommodation Rules, 1959
18.
The officer to whom a residence of the appropriate class has been allotted under these rules shall not ordinarily be entitled for a change of allotment within the same class.Under exceptional circumstances to be recorded in writing the Estate Officer may, however, change a residence in really deserving cases :Provided that no officer shall be allowed a change of allotment within the same class more than once under this rule.
