Section 20 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
20. Maintenance of Residences.
- The officer to whom a residence has been allotted shall maintain the residence and premises in a clean condition to the satisfaction of the Central Public Works Department and the New Delhi Municipal Committee or the Municipal Corporation of Delhi, as the case may be. Such officer shall not grow any tree, shrubs or plants contrary to the instructions issued by the Government or Central Public Works Department nor cut or lop off any existing tree or shrubs in any garden, courtyard or compound attached to the residence save with the prior permission in writing of the Central Public Works Department. Trees, plantation or vegetation, grown in contravention of this rule may be caused to be removed by the Directorate of Horticulture at the risk and cost of the officer concerned.Government Instructions:(i)Unauthorised cutting of trees within the compound of individual houses or outside in the open area of the housing estates controlled by the Directorate of Estates.It has been reported that trees in the compound of some of the houses and open area within the housing estates controlled by the Directorate of Estates are being cut unauthorisedly. It may be pointed out that such an act constitutes violation of the provisions contained in the Allotment of Government Residences (General Pool in Delhi) Rules, 1963 regarding "Maintenance of Residences" under S.R.317-B-19.(DE OM No.12033/2/89-Pol.II, Dated 17.11.1989)(S R 317-B-20)
