Section 29 in The Central Government General Pool Residential Accommodation Rules, 2017
29. Allotment in Tenure Pool for officers of Non-All India Services posted under Central Staffing Scheme.
(1)Notwithstanding anything contained in these rules, a Tenure Pool for offi`cers of non-All India Services, who come on Central deputation under the Central Staffing Scheme shall be maintained.(2)The officer may retain the accommodation allotted under this Pool on reversion or posting in Delhi if his date of priority is covered for allotment of such accommodation:Provided that on such retention under this pool, an equal number and equivalent type of accommodation shall be placed in the Tenure Pool from the General Pool to avoid depletion of accommodation in this Pool.(3)The number and types of accommodation to be placed in these pools shall be determined by the Government from time to time.
