Section 4 in The Special Accommodation Rules, 1959
4.
(1)The officers of the Departments of Government and other offices specified in Schedule A to these rules will normally occupy residences in New Capital :Provided that Government reserve the power of allotting quarters to those who are not normally entitled to them in exceptional cases and the rent in such cases will be [standard licence lee] [Substituted vide O.G.E. No. 876/21-7-1994. Notification No. 4183- S-A. 15/94/6.7.94.] and other charges at private rate unless there are special Government orders in particular cases like those of the employees of the Ministries of the Government of India:Provided further that the Government may, wherever so necessary direct the above-mentioned non-entitled officers to vacate the buildings allotted to them if they are required for allotment to officers of the State Government who are normally entitled to occupy the same.(2)The State Government may, from time to time, add or omit the name of any Department, Head of Department or other office to or from Schedule A.(3)No residential building should normally be used for purposes other than that for which it has been constructed. Government however, reserve the right of allotting quarters for non-residential purpose to non-Government and semi-Government Institutions in exceptional cases and the rent charges in such cases will be [standard licence fee] [Substituted vide O.G.E. No. 876/21-7-1994. Notification No. 4183- S-A. 15/94/6.7.94.] and other charges at private rates unless there are special Government orders in particular cases. The parties will be required to execute the necessary licence deed (Schedule E) in such cases :Provided that the State Government may direct that the all quarters utilised for non-residential purposes of non-Government, semi-Government institutions should be vacated if they are offered for residential purposes in the officers of the State Government.
