Section 35 in The Central Government General Pool Residential Accommodation Rules, 2017
35. Alternate allotment of accommodation to eligible Government servant who is in occupation of Departmental Pool Residential Accommodation.
(1)An Officer who is in possession of Departmental Pool residential accommodation in a station, on transfer or posting or on completion of deputation period to an eligible office in the same station shall be considered for alternate allotment of accommodation in the `next below the entitled type of accommodation' till he is eligible for entitled type of accommodation under these rules.(2)In case an officer who is in possession of a Departmental Pool residential accommodation in a station is transferred to another station, an alternate allotment of accommodation in the `next below the entitled type of accommodation' may be considered to the spouse, if the spouse is working in an eligible office in the same station, in lieu of such Departmental Pool accommodation till he is eligible for his entitled type of accommodation under these rules.(3)The alternate allotment of accommodation shall be considered or admissible only if the applicant is not getting allotment of general pool accommodation in normal course and the eligible applicant for accommodation is in occupation of a Departmental Pool residential accommodation or spouse is in occupation of a Departmental Pool residential accommodation under the control of Government department for a minimum period of three years or more.(4)The allotment of alternate accommodation under this rule shall not apply to such allottees in occupation of accommodation earmarked for a particular post or a particular category of employees such as essential maintenance staff of CPWD, etc.(5)Application for allotment of alternate accommodation shall be submitted by the applicant in the prescribed form to the Directorate of Estates or Estate Offices under CPWD (wherever applicable) within one month from the date of cancellation of Departmental Pool accommodation or within one month after expiry of the date of retention period granted by the authority of Departmental Pool Accommodation, with supporting documentary proof that the office of the Departmental Pool accommodation has requested for vacation of the Departmental Pool accommodation.
