Section 35(3) in The Central Government General Pool Residential Accommodation Rules, 2017
(3)The alternate allotment of accommodation shall be considered or admissible only if the applicant is not getting allotment of general pool accommodation in normal course and the eligible applicant for accommodation is in occupation of a Departmental Pool residential accommodation or spouse is in occupation of a Departmental Pool residential accommodation under the control of Government department for a minimum period of three years or more.
