Section 3(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)All Central Government Offices which are located within the municipal limit of the town or municipality or municipal corporation or municipal council with due approval by the Central Government and who fulfill the conditions of eligibility and have been specifically declared to be eligible for allotment of accommodation from general pool will be eligible for allotment or retention of accommodation from general pool in these places.
