Section 3(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(2)An officer owning a house either in his own name or in the name of any member of his family becomes owner of a house at the place of his duty or in an adjoining municipality such officer shall notify the fact to the Director of Estates within a period of one month from the date of the house is let out or occupied, or the date the completion, whichever is earlier.
