Section 71 in The Central Government General Pool Residential Accommodation Rules, 2017
71. Consequences of breach of rules.
- The Directorate of Estates may without prejudice to any other disciplinary action that may be taken against the allottee under these rules, cancel the allotment of the accommodation, if an allottee to whom an accommodation has been allotted -(a)uses the accommodation or any portion thereof for any purposes other than that for which it is meant; or(b)tampers with the electric or water connection; or(c)commits breach of these rules; or(d)breaches the terms and conditions of the allotment; or(e)uses the accommodation or premises or permits or suffers the accommodation or premises to be used for any purpose which the Directorate of Estates considers to be improper; or(f)has knowingly furnished incorrect information in any application or written statement with a view to securing the allotment.Explanation.-In this rule, the term "allottee" include unless the context otherwise requires, a member of his family and any person staying with the allottee.
