Section 12(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)An allotment shall be effective from the date on which it is accepted by the officer and shall continue in force until :(a)the expiry of the concessional period permissible under sub-clause (2) after the officer ceases to be on duty in an eligible office in Delhi.(b)It is cancelled by the Director of Estates or is deemed to have been cancelled under any provisions in these rules.(c)It is surrendered by the officer, or(d)The officer ceases to occupy the residence.
