Section 6 in The Special Accommodation Rules, 1959
6.
(1)Every officer who desires to have an allotment made shall submit an application to the Estate Officer in the form prescribed in Schedule 'B' signed by the applicant and submitted in duplicate through the head of the office who after satisfying himself as to the correctness of the statements made in the application, shall countersign and forward one copy to the Estate Officer and retain the second copy in his office for maintaining the waiting list under Rule 7. The allottee shall furnish an undertaking in the form specified in (Schedule 'C') promising to pay the rent fixed from time to time and agreeing to vacate the house when asked to do so under penalties mentioned therein.(2)The head of each office shall send to the Estate Officer and to this Rent Officer, a copy of the consolidated list of the employees under his charge who have been allotted quarters in New Capital in the form (Occupancy Statement) prescribed in Schedule 'D' by the fifteenth of every month.
