Section 7(1) in The Allotment of Government Residences (General Pool) Rules, 1990
(1)No officer owning a house or whose spouse or husband, as the case may be, owns a house at the place of posting shall be entitled to allotment of Government residence under these rules. If such an officer is in occupation of a residence he shall surrender the same to the Government failing which he shall be liable to pay damages for use and occupation of the residence and services provided equal to the prevailing market rent etc., as may be determined by Government from time to time or shall be liable to any action that may be taken against him by the Government:Provided that if the house owned by such an officer is under occupation of any office of the Government of Meghalaya, the market rent payable by him under sub-rule (1) shall be the same as the rent realised by him from the Government for occupation of his owned house.
