Section 15(1)(iii) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(iii) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(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.

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State of Odisha - Subsection

Section 15(1)(iii) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985