Section 12 in The Central Government General Pool Residential Accommodation Rules, 2017
12. Deletion of names of non-serious applicants from unified waiting lists.
- The names of applicants, who have neither updated their personal data nor opted for any accommodation during the past one year, shall be automatically deleted from the unified waiting list:Provided that the applicant whose name is deleted may get his name activated again by filing prescribed form online and such applicant shall be considered in the unified waiting list of the respective type of accommodation.
