Section 22 in The Central Government General Pool Residential Accommodation Rules, 2017
22. Allotment of accommodation on re-development of Government colony or any other purpose.
(1)Where an entire government residential colony is required to be vacated for re-development or any other purpose, the allottees of such colonies shall be placed enbloc over the unified (change/initial) waiting list for same type of accommodation and the allotment shall be done through ASA or manually, as may be applicable;(2)Where there is no sufficient vacancy in the concerned type of accommodation to relocate the allottees of such colony, the entire bidding process for other applicants in the Unified waiting list may be frozen in respect of such type of accommodation for such period as may be deemed necessary.
