Section 10(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)Every Central Government servant on joining duty in any place on his first appointment or on transfer may make an application online or manually through his office to the Directorate of Estates or to the Estate offices under CPWD (wherever applicable) for allotment of accommodation to which he is eligible under these rules and the entitled type of accommodation shall be offered as per the priority in accordance with these rules having regard to the allottee's preference:Provided that no application shall be entertained for accommodation within six months of the date of superannuation.
