Section 24 in The Central Government General Pool Residential Accommodation Rules, 2017
24. Eligibility of allottees married to each other.
(1)No employee of the Central Government shall be allotted an accommodation under these rules if the spouse of such Government servant has already been allotted an accommodation, unless such accommodation is surrendered:Provided that this sub-rule shall not apply where the wife and husband are residing separately in pursuance of -(i)an order of judicial separation made by any Court; or(ii)an order to proceed to frame and record the issues for settlement of the proceedings by any Court in which a petition filed by either spouse for dissolution of marriage by a decree of divorce is pending and either of them has furnished an undertaking to surrender the accommodation allotted to her or him forthwith in case of revival of conjugal rights with her or his spouse.(2)Where two allottees in occupation of separate accommodation allotted under these rules marry each other, they shall within one month of marriage, surrender one of the accommodation.(3)If one of the accommodation is not surrendered within the stipulated period as required by sub-rule (2), the allotment of the accommodation of the lower type shall be deemed to have been cancelled on the expiry of such period and if the accommodations are of the same type, the allotment of such one of them as the Directorate of Estates may decide, shall be deemed to have been cancelled on the expiry of such period.(4)Where both husband and wife are employed under the Central Government, the title of each of them to allotment of an accommodation under these rules shall be considered independently.(5)Notwithstanding anything contained in sub-rules (1) to (4),(i)if a wife or husband, as the case may be, who is an allottee of an accommodation under these rules, is subsequently allotted a residential accommodation at the same station from a pool to which these rules do not apply, she or he, as the case may be, shall surrender any one of the accommodation within one month of such allotment:Provided that this clause shall not apply where the husband and wife are residing separately in pursuance of an order of judicial separation made by any Court.(ii)where two allottees, in occupation of separate accommodations at the same station, one allotted under these rules and another from a pool to which these rules do not apply, marry each other, any one of them shall surrender any one of the accommodation within one month of such marriage.(6)If an accommodation is not surrendered as required under sub-rule (5), the allotment of the accommodation in the general pool shall be deemed to have been cancelled on the expiry of such period.
