Section 18 in The Central Government General Pool Residential Accommodation Rules, 2017
18. Reconsideration.
- Request for reconsideration in cases of non-acceptance of allotment within the specified time shall be considered by the Directorate of Estates if an application for reconsideration is made before the next bidding cycle, in the following cases:(a)intervening Gazetted holidays during the eight days period;(b)delay in forwarding of prescribed acceptance form from the office concerned;(c)the allottee on official tour during the acceptance period;(d)other valid reasons provided by the allottee;(e)the allotted accommodation is occupied by another allottee;(f)the allottee is unwilling to pay the pending dues of the previous occupants relating to electricity or water, etc.
