Section 10(a) in The Special Accommodation Rules, 1959
(a)When any accommodation, i.e. Types V, IV, III and II already allotted to a particular Department of Government or Head of Department of office, as the case may be, falls vacant, the Head of the Department shall recommend the name of an employee of his office from the waiting list maintained by him under Rule 7 for allotment of a similar type of quarters after consultation with the Advisory Committee for allotment of houses which should be constituted for each Department and Heads of Department of Office consisting of the officer dealing with the establishment matters and two representatives from among the non-gazetted staff of the Department or Office. As the Head of the Department has to manage within the quota given to him, he will have the discretion for recommending the name which will not be strictly according to the waiting list in the interest of Government work. He should, however, keep a comparative statement of the competing claims together with his reasons for deviating from the Rule in his office.
