Section 67(5) in The Central Government General Pool Residential Accommodation Rules, 2017
(5)The Directorate of Estates shall be competent to-a) take all or any of the actions provided under this rule;b) declare the allottee to be ineligible for allotment of residential accommodation for the remaining period of his service;c) intimate to the office of the allottee for initiating disciplinary proceedings for major penalty under the relevant rules.
