Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(1) in The Allotment of Government Residences (General Pool) Rules, 1990

(1)A residence allotted to an officer may, subject to sub-rule (3) be retained on the happening of any of the events specified in column 1 of the table below for the period specified in the corresponding entry in column 2 thereof; provided that the residence is required for the bona fide use of the officer or members of his family:
  Events   Permissible period for retention
(i) Registration, dismissal or removal from service, terminationof service or unauthorised absence without permission   1 month
(ii) Retirement or terminal leave   2 months,
(iii) Death of the allottee   4 months,
(iv) Transfer to a place outside duty station   2 months,
(v) Transfer to an ineligible office in duty station   2 months,
(vi) On proceeding on foreign service in India   2 months,
(vii) Temporary transfer in India or transfer to a place outsideIndia   4 months,
(viii) Leave (other than leave preparatory to retirement, refusedleave, terminal leave, medical leave (maternity leave or studyleave)   For the period of leave but not exceeding four months.
(ix) Maternity leave   For the period of maternity leaveplusleave granted incontinuation subject to a maximum of five months.
(x) Leave preparatory to retirement or refused leave granted underFundamental Rule 86 or earned leave granted to Government servantwho retired under Fundamental Rules 56 (j).   For the full period of leave on full average pay subject to amaximum of 180 days in the case of leave preparatory toretirement and four months in other cases, inclusive of theperiod permissible in the case of retirement.
(xi) Study leave in or outside India   (a) In case the officer is in occupation ofaccommodation below his entitlement, for the entire period ofstudy leave.(b) In case the officer is in occupation of hisentitled type accommodation, for the period of study leave butnot exceeding six months; Provided that where the study leaveextends beyond six months, he may be allotted alternativeaccommodation, one type below his entitlement, on the expiry ofsix months or from the date of commencement of the study leave,if he so desires.
(xii) Deputation outside India   For the period of deputation but not exceeding six months.
(xiii) Leave on medical grounds   Full period of leave.
(xiv) On proceeding on training   For full period of training
(xv) On constructing a house or becoming owner of a house otherwise   2 months.
Explanation I. - Where an officer on transfer or foreign service in India is sanctioned leave and avails of it before joining duty at the new office, he may be permitted to retain the residence for the period mentioned against items (iv), (v), (vi) and (vii) or for the period of leave, whichever is more.Explanation II. - Where an order of transfer or foreign service in India is issued to an officer while he is already on leave, the period permissible under Explanation I shall count from the date of issue of such order.