Section 2 in The Central Government General Pool Residential Accommodation Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"accommodation" means the General Pool Residential Accommodation (GPRA) of the Central Government under the control of the Directorate of Estates;(b)"allotment" means the grant of a licence to occupy a residential accommodation in accordance with the provisions of these rules and include allotment by Automated System of Allotment (ASA) or by manual system of allotment;(c)"allotment of garage" means the grant of a licence to occupy a garage in accordance with the provisions of these rules;(d)"damages" means a compensation to be levied in multiples of licence fee in the event of unauthorised occupation or subletting or misuse of whole or any part of accommodation or garages by the occupant of the accommodation or garages;(e)"Delhi" means the area within the limits of the National Capital Territory of Delhi which the Government may declare conferring eligibility for the allotment of accommodation;(f)"Directorate of Estates" means Office of the Directorate of Estates and Estates Offices under the Central Public Works Department, which discharge the functions of the Directorate of Estates in respect of accommodation;(g)"Director of Estates" means the Directors of Estates to the Government of India and includes an Additional, Deputy Directors of Estates and Assistant Directors of Estates in the Directorate of Estates;(h)"eligible type of accommodation" in relation to an officer means the type of accommodation to which he is eligible under these rules;(i)"eligible office" means an Office the staff of which has been declared by the Central Government as eligible for accommodation under these rules;(j)"employee" means an employee of the Central Government whose salary is drawn from the Consolidated fund of India;(k)"family" means the wife or husband of allottee, as the case may be, and children, step children, legally adopted children, parents, brothers or sisters as ordinarily reside with and are dependent on the allottee;(l)"Government" means the Central Government unless the context otherwise requires;(m)"guest" means a casual visitor staying temporarily with the allottee;(n)"own house" means a building or part thereof meant for residential purposes and owned by the allottee or by any member of his family;(o)"immediate relations" mean relationship such as Grandfather, Grandmother, Grandsons, Granddaughters, Father-in-law, Mother-in-law, Son-in-law, Daughter-in-law and include relationship established by legal adoption;(p)"licence fee" means a fee payable monthly in respect of the accommodation allotted under these rules;(q)"municipality" includes a municipal corporation, a municipal committee, board or municipal council, a town area committee, a notified area committee, a Cantonment Board;(r)"municipal limit" means city or town limit as declared by the concerned State or Union territory Government;(s)"misuse" "residential accommodation" , in relation to an allotment, means an accommodation or a servant quarter or a garage being used by allottee himself or by his family members or immediate relations staying with him for the purpose other than the purposes provided under these rules;(t)"residential accommodation" means a covered structure or part thereof whether permanent or semipermanent or temporary, which has at least a living room and a lavatory with or without kitchen;(u)"special licence fee" means a licence fee charged from allottees for short period or temporary allotment of accommodation or charged from other ineligible offices or organisation for allotment of accommodation on special purposes;(v)"subletting" means letting out of a general pool residential accommodation partly or wholly by an allottee to any person outside allottee's family and immediate relations;(w)"surrender of accommodation" means vacation of accommodation after physical occupation of the accommodation by the allottee on his own volition during the allotment period;(x)"temporary transfer" means a transfer of allottee to another place, which involves an absence for a period not exceeding four months from the place where the accommodation is allotted;(y)"transfer" means a transfer from the present working place where the accommodation is allotted to any other working place or from an eligible office to ineligible office and includes a transfer or reversion to service under a State Government or a Union territory administration and include deputation to a post in an ineligible office or organisation.
