Section 21 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
21. Subletting and Sharing of Residences.
(1)No officer shall share the residence allotted to him or any of the out-houses, garages and stables appurtenant thereto except with the employees of the Central Government eligible for allotment of residence under these rules. The servants quarters, out-houses, garages and stable may be used only for the bonafide purposes including residence of the servants of the allottee or for such other purposes as may be permitted by the Director of Estates.Provided that the officer shall send prior intimation to the Director of Estates in such form as may be prescribed by the Director intimating full particulars of the officer and his family residing in the quarter and full particulars of the sharer and his family.(2)No officer shall sublet the whole of his residence.Provided that an officer proceeding on leave may accommodate, in the residence any other officer eligible to share Government accommodation, as a caretaker, for the period specified in SR 317-B-11(2), but not exceeding six months.(3)Any officer who shares or sublets his residence shall do so at his own risk and responsibility and shall remain personally responsible for any licence fee payable in respect of the residence and for any damages caused to the residence or its precincts or grounds or services provided therein by Government beyond fair wear and tear.(4)A lady officer to whom accommodation has been allotted in the Working Girls' Hostel will not be eligible to share the accommodation with any other officer. However, the Director of Estates may allow children not exceeding the age of 12 years to reside with an officer.Government Instructions:(i)Categories of officers eligible to share accommodationThe following categories of officers, etc. are eligible to share accommodation in the General Pool residences:-(i)Central Government servants ineligible for General Pool residence;(ii)Staff of Semi-Government organisations;(iii)Staff of a body corporate, owned or controlled by Government;(iv)Foreign students studying in India (case to be sponsored by the Ministry of External Affairs/Education. Individual case are to be decided by the Directorate of Estates);(v)Teachers of recognised schools;(vi)Officers transferred to other stations;(vii)Members of Defence Forces (during the period of emergency);(viii)Retired Central Government servants; and(ix)Reservists of Army, Air Force, etc.
