Section 64 in The Central Government General Pool Residential Accommodation Rules, 2017
64. Issue of vacation notice and show cause notice to the allottees.
(1)The vacation notice shall be issued to all the allottees of accommodation or to their families at least fifteen days before the date of expiry of the permissible period of retention.(2)In case where the allottees have not vacated the quarters after expiry of permissible retention period, the concerned authority will issue show cause notice to such unauthorised occupants under the PublicPremises (Eviction of Unauthorised Occupants) Act, 1971(40 of 1971).
