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Union of India - Section

Section 8 in The Central Government General Pool Residential Accommodation Rules, 2017

8. Entitlement for types of accommodation.

(1)Save as otherwise provided in these rules an applicant shall be eligible for allotment of residence of the type as shown in the column(1) as per the level in the pay matrix specified in the corresponding column (3), in the table below:-Table I
Type of Residences(1) Existing GradePay/Basic Pay(2) Level in the paymatrix(3)
I Rs.1300, Rs. 1400, Rs. 1600, Rs. 1650 and Rs.1800 1
II Rs. 1900, Rs. 2000, Rs. 2400 and Rs. 2800 2, 3, 4, 5
III Rs. 4200, Rs. 4600 and Rs. 4800 6, 7, 8
IV Rs. 5400 to Rs. 6600 9, 10,11
IV(S) Rs. 6600 11
VA [D II] Rs. 7600 and Rs. 8000 12
V-B [D I] Rs. 8700 and Rs. 8900 13, 13A
VI A [C II] Rs. 10,000 14
VI B [C I] Rs. 67000 to Rs. 74999 15 (Index numbers 1 to 4in the level)
VII Rs. 75000 to 79999 16 (Index numbers 5 to 8 in the level), 16
VIII Rs. 80000 and above 17, 18
(2)Save as otherwise provided in these rules an allottee shall be eligible for allotment of hostel accommodation as shown in the column (1) as per the level in the pay matrix specified in the corresponding column (3), in the table below:-Table II
Type of hostels(1) Existing Gradepay/pay scale(2) Level in the paymatrix(3)
Single suite(without kitchen) Rs. 4200 and above Level 6 and above
Single suite(with kitchen) Rs. 4200 and above Level 6 and above
Double suite Rs. 5400 and above Level 9 and above
Working Girls Hostel All lady employees without limit of emolumentsshall be eligible All lady employees without limit of emolumentsshall be eligible
(3)The calculation of date of priority and preparation of waiting lists for different types of accommodations shall be as under:
(a)The date of priority in respect of type I to type IV accommodation shall be determined on the basis of the date of joining of the employee in the Central Government service and the eligibility for the type of accommodation shall be decided as per their level of the applicant in the pay matrix:
Provided that an applicant under this category shall be allowed to bid for one type lower accommodation than the type eligible for such.
(b)An applicant referred to in clause (a) above who has served continuously at a particular station for a period of five years shall, on each such completion of five years as on 1st January of the year, be given one year edge over and above his date of joining in the Central government service, for the purpose of calculation of his date of priority in the waiting list.
(c)The date of priority in respect of type IV(S) and above accommodation shall be determined on the basis of the date from which the applicant has been continuously eligible for the type of accommodation as per the level of the applicant in the pay matrix.
(d)The inter-se seniority for the type IV(S) and above accommodation shall be considered on the basis of the following factors, namely:-
(i)where the priority date of two or more applicants is the same, the applicant having a higher level pay in the level shall be senior in the waiting list;
(ii)where the date of priority and the pay in the level of two or more applicants are the same, the applicant who has joined the Central Government service earlier shall be senior in the waiting list; and
(iii)where the date of priority, pay in the level and the date of joining the Central Government service of two or more applicants are the same, the applicant retiring earlier may be accorded priority over the applicant retiring later.
(e)The inter se seniority of applicants in the rank of Secretary and Additional Secretary to the Government of India shall be determined as per the civil list published for each service on the basis of their date of joining the Government of India at Delhi subject to the condition that no junior batch applicant of the same service or no junior applicant of the same batch and of same service shall get priority over his senior batch applicant or senior applicant in the same batch:
Provided that where the date of joining is the same, the applicant retiring earlier may be accorded priority over the officer retiring later:Provided further that in respect of all other services other than the All India Services (AIS), the inter se seniority of applicants shall be determined on the basis of their date of joining the Government of India, irrespective of their place of posting and service or batch.
(f)The applicants entitled for type V and above accommodation shall also be eligible to apply for accommodation below their entitlement subject to the condition that such accommodation shall not be below type IV Special accommodation:
Provided that the applicants eligible for type VA (D II) and Type IV (S) shall also be eligible to apply for type IV accommodation:Provided further that where type V and type VI accommodation has not been classified as type VA and type VB or type VIA and type VIB, as the case may be, all eligible applicants for type V and type VI shall be grouped together in their respective types.
(4)Personal Pay shall not be considered for the purposes of determining the inter-se seniority in the waiting list.
(5)Non Practising Allowance, Military Service Pay or any other such component of pay shall not be considered for the purposes of determining the inter se seniority in the waiting list.