Section 22(5) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(5)The Director of Estates shall be competent to:-(a)take all or any of the actions provided under sub-rules-1 to 4 above;(b)declare the officer to be ineligible for allotment of residential accommodation for the remaining period of his service;(c)intimate to the Ministry or Department of the officer for initiating disciplinary proceedings for major penalty under the relevant rules.".
