Section 17 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
17. Change of Residences in the event of death of a member of the family.
- Notwithstanding anything contained in SR-317-B-15 an officer may be allowed a change of residence on the death of any member of his family if he applies for a change within three months of such occurrence, provided that the change will be given in the same type of residence and on the same floor as the residence already allotted to the officer.(S.R.-317-B-17)
