Section 4(3) in The Special Accommodation Rules, 1959
(3)No residential building should normally be used for purposes other than that for which it has been constructed. Government however, reserve the right of allotting quarters for non-residential purpose to non-Government and semi-Government Institutions in exceptional cases and the rent charges in such cases will be [standard licence fee] [Substituted vide O.G.E. No. 876/21-7-1994. Notification No. 4183- S-A. 15/94/6.7.94.] and other charges at private rates unless there are special Government orders in particular cases. The parties will be required to execute the necessary licence deed (Schedule E) in such cases :Provided that the State Government may direct that the all quarters utilised for non-residential purposes of non-Government, semi-Government institutions should be vacated if they are offered for residential purposes in the officers of the State Government.
