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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act] Union of India - Subsection Section 50(3)(ii) in The Central Government General Pool Residential Accommodation Rules, 2017 (ii)The spouse or ward joins the Government service within the permissible period of retention and the accommodation in occupation has not been vacated.