Section 4A in Rajasthan Civil Services (Conduct) Rules, 1971
4A. Un-authorized occupation of Government Accommodation.
Any Government servant who,(i)occupies Government accommodation beyond authorisation by General Administration Department or other competent authority, or(ii)occupies Government accommodation when he has his own house at the place of posting except earmarked accommodation, or(iii)contravenes any of the rules/instructions/orders regarding occupation of Government accommodation including Dak Bungalows, Circuit Houses, Transit Hostels, Tourist Bungalows etc.,- shall be liable for disciplinary action.
