The head of the department, in whose charge the residence is, may permit a government servant during temporary absence from his station on leave or duty to store his furniture and other belongings at his own risk, free of rent, in the residence occupied by him prior to such a absence when both the conditions specified below are fulfilled:(a)The temporary incumbent does not require the residence and is exempted from the payment of the rent thereof; and(b)arrangements cannot be made to lease the house to a suitable tenant during the absence of the permanent incumbent.
