Section 36 in The Central Government General Pool Residential Accommodation Rules, 2017
36. Allotment of surplus accommodation.
(1)In case of availability of surplus accommodation in any type, an applicant may be allotted any accommodation lower or one type higher than the entitled type on payment of normal licence fee of his allotted type.(2)In case of availability of surplus accommodation in any station, the Central Government may decide to utilise the surplus accommodation by offering to organisations of Central Government ineligible for accommodation, namely, statutory bodies, autonomous bodies or Public Sector Undertakings for a fixed period and subject to such terms and conditions as the Central Government may determine.
