Section 33(a) in The Central Government General Pool Residential Accommodation Rules, 2017
(a)an entitled type of accommodation may be allotted, immediately on out of turn basis, if the exigencies of duties so demand to the personal staff attached to the following dignitaries, as per the following numbers, namely: -(i)[ not exceeding [four] [Substituted by Notification No. G.S.R. 99(E), dated 4.2.2019 (w.e.f. 16.6.2017).] units in the case of Vice-President, Vice-President Secretariat;(ii)not exceeding three units in the case of Chairman, Rajya Sabha;(iii)not exceeding three units in the case of Speaker, Lok Sabha;(iv)not exceeding three units in the case of Cabinet Minister;](v)[ not exceeding two units in the case of Minister of State; and [Inserted by Notification No. G.S.R. 99(E), dated 4.2.2019 (w.e.f. 16.6.2017).](vi)not exceeding seven units in the case of Chief Justice of India;]
