Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(ii) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(ii)Whenever an Inspection Bungalow/Rest-shed is occupied without reservation, it shall be vacated when asked for on the above preference, within six hours as between officers of Government and as between other entitled persons, and within three hours for members of the general public in favour of entitled persons. Exercise of this preference should be made with caution and consideration and not between 6 p. m. and 7 a. m.