Section 20 in The Special Accommodation Rules, 1959
20.
(i)If the Officer to whom a residence has been allotted under orders of transfer from New Capital he shall forthwith intimate the fact to the Estate Officer and shall also inform him of the said use which he intends to vacate the residence at least seven days before that date.(ii)[ Any-officer who is transferred from his station between the the August to the 31st May of the year will be permitted to retain the quarters till the 31st May provided he represents for the same and there is no administrative inconvenience. For the retention of the quarters for the first four months, flat rate of licence fee shall be charged and for the remaining period standard licence fee shall be charged. [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A.-15/94/6.7.1994.]Retention of the quarters beyond this period will be treated as unauthorised and the allottee shall have to pay five times of the standard licence fee of the building.(iii)Government servants transferred during the 31st May to the 1st August can retain the quarters for one month after which the standard licence fee shall be charged. Retention of the quarters beyond 3 months of transfer, the allottee shall pay 5 times of the standard licence fee.]Provided that the Estate Officer may on application permit in very exceptional cases to retain the quarters for a period not exceeding one month on payment of usual concessional standard rent for the occupation of the family members of such officers.
