Section 15 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
15. Cancellation of reservations.
(1)Reservation once made and intimated shall not ordinarily be cancelled except under the following conditions, namely :(i)to provide accommodation to the entitled persons as against the non-entitled person for whom reservation had been made earlier;(ii)to provide accommodation to the important entitled persons enjoying higher priority in the matter of reservation of accommodation in the Circuit House/Bungalow when such cancellation can be intimated to the officers concerned reasonably in time; or(iii)to provide accommodation to other entitled persons if the entitled persons, excluding the important functionaries specified in Clause (a) to Clause (g) of Sub-rule (1) of Rule 5 and the State Guests, do not occupy the Circuit Houses/Bungalow within twelve hours of the date of the commencement of the reservation and do not give sufficient notice to the competent authority before expiry of the said period of twelve hours that they would come and occupy the Circuit House/ Bungalow during the period of reservation.(2)All cancellations of reservation shall invariably be intimated by the competent authority immediately.
