Section 22(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)If an officer to whom a residence has been allotted, unauthorisedly sublets the residence or charges (licence fee) from the sharer at a rate which the Directorate of Estates consider excessive, or erects any unauthorised structure in any part of the residence or uses the residence, or any portion thereof for any purposes other than that for which it is meant or tampers with the electric or water connection, or commits any other breach of the rules in this Division or of the terms and conditions of the allotment or uses the residences or premises or permits or suffers the residence or premises to be used for any purpose which the Director of Estates considers to be improper, or conducts himself in a manner which in his opinion is prejudicial to the maintenance of the harmonious relations with the neighbours or has knowingly furnished incorrect information in any application or written statement with a view to securing the allotment, the Director of Estates may without prejudice to any other disciplinary action that may be taken against him, cancel the allotment of the residence.Explanation. - In this sub-rule the expression 'Officer' includes unless the context otherwise requires, a member of his family and any person claiming through the officer.
