(1)The Government may suspend the allotment of a residence to a post:(a)which is temporarily held by a government servant under Fundamental Rule 49 in addition to another post, if the government servant does not actually occupy the residence;(b)the incumbent of which discharges the duties of another post, if such duties prevent him from occupying the residence;(c)to which a government servant has been transferred to another post in the same station, if the government servant is in occupation of a residence owned or leased by the Government and the Government do not consider it necessary that he should change his residence;(d)the incumbent of which habitually lives in the orthodox Indian style, if the residence has been built in the European style;(e)the incumbent of which habitually lives in the European style, if the residence has been built in the orthodox Indian style; or(f)in which a government servant is officiating for a period not exceeding two months, if the government servant is prevented from actually occupying the residence by circumstances, which, in the opinion of the Government, justify the suspension of the allotment; in exceptional cases where the officiating period exceeds two months but does not exceed six months, the allotment may be suspended with the consent of the Government in the Finance Department;(g)when the residence is rendered uninhabitable by reason of extensive repairs being in progress or from any other cause.
