Section 14 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
14. Personal liability of the officer For Payment of Licence Fee till the Residence is Vacated and Furnishing of Surety by Temporary Officers.
(1)The officer to whom a residence has been allotted shall be personally liable for the licence fee and for any damage beyond fair wear and tear caused thereto or to the furniture, fixture or fittings or services provided therein by Government during the period for which the residence has been and remains allotted to him, or where the allotment has been cancelled under any of the provisions in these rules, until the residence along with the out-houses appurtenant thereto have been vacated and full vacant possession thereof has been restored to Government.(2)Where the officer to whom a residence has been allotted is neither a permanent nor a quasi-permanent Government servant, he shall execute a Surety Bond in the form prescribed in this behalf by the Central Government with a surety who shall be a permanent Government servant serving under the Central Government for due payment of licence fee and other charges due from him in respect of such residence and any other residence provided in lieu.(3)If the surety ceases to be in Government service or becomes insolvent or ceases to be available for any other reasons, the officer shall furnish a fresh bond executed by an other surety within thirty days from the date of his acquiring knowledge of such event or fact; and if he fails to do so, the allotment of the residence to him shall, unless otherwise decided by the Director of Estates, be deemed to have been cancelled with effect from the date of that event.Government Decisions:(i)Payment of licence fee by allottee officers -cancellation of allotment in defaultSince non-payment of licence fee is a breach of the rules of the allotment, if an allottee fails to make payment of licence fee in pursuance of the provisions of SR 317-B-13, the allotment of the residence could be cancelled in his name under SR 317-B-21.(DE OM NO.12033/2/80-Pol. II dated 14.4.1980)(ii)Issue of "No Demand Certificate" in case of inter-pool exchange of Government AccommodationAfter due consideration it has been decided that 'No Demand Certificate' should not be withheld in respect of retired officers merely on the ground that some adjustment of dues between two organisations is pending for the period the quarter remained exchanged with Departmental Pool, provided there are no other dues to be recovered from the officer for other periods and it has also been certified by the Department concerned that the officer had actually paid the licence fee to the Department where he remained posted during the period the quarter was exchanged with departmental pool.(DE OM NO. 12035/8/90-Pol.II dated 5.11.1990)(S.R. 317-B-14)
