Section 2(4) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(4)Relationship established by legal adoption.(D.E.O.M.No.12035 (17)/78-Pol.II dated 26-5-1978)(D.E.O.M.No.12035 (52)/78-Pol.II dated 25-1-1979)The concession of sharing accommodation available to the close relations as indicated above will not be admissible when relationship ceases by any order of Law/Court.(D.E. O.M. No. 12035(58)/79-Pol.II dated 31-8-1979)It has been decided to add "brother-in-law" also in the list of close relations who are eligible for sharing of Government accommodation with the allottee of General Pool residential accommodation.(D.E. O.M. No. 12032/2/83-Pol.II dated 24.8.1999).(h)'Temporary Transfer' means a transfer which involves an absence for a period not exceeding four months;(i)'Transfer' means a transfer from Delhi to any other place or from an eligible office to ineligible office in Delhi and includes a transfer or reversion to service under a State Government or Union Territory Administration other than Delhi Administration and also deputation to a post in an ineligible office or organisation;(j)'Type' in relation to an officer means the type of residence to which he is eligible under SR-317-B-5.S.R. 317-B-3
