Section 5 in The Central Government General Pool Residential Accommodation Rules, 2017
5. Conditions for declaring an office eligible for accommodation in places other than Delhi.
- A Central Government office in places other than Delhi which fulfill the following requirements may make an application in duplicate to the Directorate of Estates for grant of eligibility for accommodation after obtaining the approval of the Joint Secretary of the Ministry concerned:(a)the office is a part and parcel of the Secretariat of a Ministry or an attached or subordinate office of a Ministry or a Department of the Government of India;(b)the staff is paid from the Consolidated Fund of India;(c)the office is within the municipal limits of the city or town;
