Section 7(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)Save as otherwise provided in these rules, a residence falling vacant will be allotted by the Director of Estates preferably to an applicant desiring a change of accommodation in that type under the provisions of SR 317-B-15 and if not required for that purpose, to an applicant without accommodation in that type having the earliest priority date for that type of residence subject to the following conditions :(i)The Director of Estates shall not allot a residence of a type higher than that to what the applicant is eligible under SR 317-B-5.(ii)The Director of Estates shall not compel any applicant to accept a residence of a lower type than that to what he is eligible under SR 317-B-5.(iii)The Director of Estates, on request from an applicant for allotment of a lower type residence might allot to him a residence next below the type for which the applicant is eligible under SR 317-B-5 on the basis of his priority date for the same.
