Section 50(4) in The Central Government General Pool Residential Accommodation Rules, 2017
(4)In case of more than one eligible ward, the retiring official will have option to exercise his choice in favour of his wards.Explanation. - For the purpose of this rule, "ward" shall include-(i)a married daughter, working in an eligible office, irrespective of the fact that the retiring allottee is having a son, who is also employed in an eligible office, and he is in a position to maintain the parents;(ii)a daughter-in-law, working in an eligible office.
