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[Section 40]
[Entire Act]
Union of India - Subsection
Section 40(1) in The Central Government General Pool Residential Accommodation Rules, 2017
| Sl. No. | Events | Permissible period for retention ofaccommodation |
| (1) | (2) | (3) |
| (i) | Resignation, dismissal or removal from Service,termination of service or unauthorised absence withoutpermission, compulsory retirement [under CCS (CCA) Rules,1965]and for non-regular Government servants. | one month on normal licence fee |
| (ii) | Retirement, voluntary retirement, retirement onmedical grounds, terminal leave or compulsory retirement [underFR 56(j)], retirement on deputation from ineligible organisationsduring the initial constitution of such organisation, technicalresignation, death of allottee on reemployment (irrespective ofretention availed on retirement) and death of an allottee who isnot a regular Government servant or deputation outside India. | six months on normal licence fee |
| (iii) | Transfer to a place outside from the existingplace, transfer to an ineligible office in the same station, onproceeding on foreign service in India, temporary transfer inIndia or transfer to a place outside India or deputation withinIndia. | Two months on normal licence fee plus six monthson double licence fee. |
| (iv) | To eligible spouse or ward in case of death ofthe allottee or in case of missing persons (from the date onwhich Police authority have certified the employee is missing) | Twelve months on normal licence fee and for afurther period of twelve months on normal licence fee providedthe deceased or missing allottee or any member of the family doesnot own a house at the place of occupation of accommodation. |
| (v) | Study Leave | Actual period of leave or two years, whicheveris earlier |
| (vi) | All authorised and sanctioned leave exceptextraordinary leave without medical grounds, on proceeding ontraining, on mandatory posting under Central Staffing Scheme toLok Sabha or Rajya Sabha Secretariat on certificate fromEstablishment Officer, Department of Personnel and Training, andon transfer to a non-family station abroad declared by Ministryof External Affairs (provided the allottee or members of familydoes not own a house at the last place of posting) | For the full period of leave/posting on normallicence fee |
| (vii) | On transfer or deputation to Public SectorUndertakings, Statutory and Autonomous bodies on their initialconstitution | Sixty months on normal licence fee plus HouseRent Allowance drawn by the allottee from the organisation |
| (viii) | Leave preparatory to retirement or refused leavegranted under FR 86 or Earned leave granted to Government servantwho retired under FR 56(j) | For the full period of leave on full average paysubject to a maximum period of one hundred and eighty days in thecase of leave preparatory to retirement and four months in othercases, inclusive of the period permissible in the case ofretirement on normal licence fee. |
| (ix) | (i) On mandatory posting to Public SectorUndertakings, Statutory and Autonomous Bodies under CentralStaffing Scheme on certificate from Establishment Officer,Department of Personnel and Training or from Other Ministries orDepartments of the Government of India; and(ii) On mandatoryposting at the same station to Public Sector Undertakings,Statutory and Autonomous Bodies under Non-Central Staffing Schemeon certificate from Establishment Officer, Department ofPersonnel and Training for balance period of central deputationafter serving four years under Central Staffing Scheme | Full period of posting on normal licence feeplus House Rent Allowance drawn by the allottee from theorganisation |