Section 54 in The Central Government General Pool Residential Accommodation Rules, 2017
54. Regularisation of allotment on re-transfer to the last place of posting.
- Regularisation of accommodation under retention in case of re-transfer to the last place of posting shall be considered only in cases where re-transfer takes place within the permissible period of retention and any retention beyond the permissible period shall be treated as unauthorised occupation:Provided that in the case of retention beyond the permissible period, regularisation of the same accommodation shall be considered only if the date of priority is covered, subject to fulfillment of the following conditions, namely:-i. the allottee has reported the fact of his transfer to ineligible office within one month of transfer;ii. the allottee has been granted retention as per rules;iii. the allottee has been posted back and has joined duty at the station where he has been allowed to retain the accommodation;iv. the allottee has paid the damages at the prevalent rates of damages for retention beyond permissible retention period till the date of retransfer to the last place of posting;v. all arrears have been cleared; and vi. the allottee submits a certificate from the office where he was posted stating that he has not drawn House Rent Allowance during the unauthorised period of occupation and was not in occupation of any residential accommodation during the period of posting.
