Section 16(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(2)An officer, who intends to change the accommodation already allotted to him shall make an application in the prescribed form to the Director of Estates, and thereafter, the name of such officer shall be included in the waiting list concerned and inter se position of such officer in such waiting list for accommodation of type I to type IV shall be determined on the basis of the date of receipt of such application to the Directorate of Estates in such order, and for accommodation of type IV (Special) and higher types and hostel accommodation, the inter se position in the waiting list concerned of officers intending to change the accommodation shall be determined on the basis of priority date of the officer concerned in relation to allotment of type IV (Special) and higher types and hostel accommodation, as the case may be, to which he is eligible under the provisions of SR 317-B-5.
