Section 12 in The Allotment of Government Residences (General Pool) Rules, 1990
12. Cancellation of allotment.
- If the officer to whom a residence is allotted is either transferred, removed, dismissed, resigns or retires from service or acquires own house or dies while in service, the allotment shall be cancelled on the expiry of the period indicated in column (2) in the table in Rule 8.
