Section 7(4) in The Allotment of Government Residences (General Pool) Rules, 1990
(4)If the wife or husband, as the case may be, of an officer who has already been allotted a residence is subsequently allotted a residential accommodation by other department to which these Rules do not apply, the officer shall vacate the residence allotted under these Rules within one month from the date of such allotment on expiry of which the allotment under these Rules shall be deemed to have been cancelled forthwith:Provided that this sub-rule shall not apply if the husband and wife are residing separately in pursuance of an order of judicial separation made by a Court.
