Section 14 in The Central Government General Pool Residential Accommodation Rules, 2017
14. Period for which allotment subsists.
- An allotment shall be effective from the date on which it is accepted by the allottee and shall continue till in the Government service or in force until:(a)the expiry of the concessional period permissible under these rules after the allottee ceases to be on duty in an eligible office;(b)it is cancelled by the Directorate of Estates or is deemed to have been cancelled under any provisions in these rules;(c)it is surrendered by the allottee;(d)the allottee ceases to occupy the accommodation.
