4. Rules not to apply to operational construction of the Government.
(1)Nothing in these rules shall apply to-(i)lands to which sub-section 4 of Section 1 of the Act applies; and(ii)operational constructions.(2)The following constructions of the Government departments shall not come within the purview of operational construction for the purposes of these rules :-(a)new residential buildings (other than gate-lodges, quarters for limited essential operational staff);(b)roads and drains in colonies, hospitals, clubs, institutions and schools.(3)In case of doubt as to whether any construction partakes the nature of operational constructions, the matter shall be referred to the State Government whose decision shall be final.
