Section 21(3) in The Central Government General Pool Residential Accommodation Rules, 2017
(3)In cases where an individual house in a Government residential colony is declared as unsafe or dangerous, an alternate allotment of same type of accommodation is to be made on priority on the following basis:(a)Vacancies in the same locality or nearby locality to be identified for allotment where such occupants would be given priority in the same type of accommodation over the unified (change/initial) waiting list;(b)The allottee in occupation of a specific floor may apply for that floor and above accommodation Type only and allotment will be made accordingly;(c)Equal number of identified vacancies will be placed for allotment in ASA in relation to number of such unsafe or dangerous houses.
