Section 24(3) in The Central Government General Pool Residential Accommodation Rules, 2017
(3)If one of the accommodation is not surrendered within the stipulated period as required by sub-rule (2), the allotment of the accommodation of the lower type shall be deemed to have been cancelled on the expiry of such period and if the accommodations are of the same type, the allotment of such one of them as the Directorate of Estates may decide, shall be deemed to have been cancelled on the expiry of such period.
