(1) any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the Central Government, and includes any such premises which have been placed by that Government, whether before or after the commencement of the Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1980 (61 of 1981 ), under the control of the Secretariat of either House of Parliament for providing residential accommodation to any member of the staff of that Secretariat;