Section 3 in The Special Accommodation Rules, 1959
3.
These rules apply to the allotment of residences at New Capital built or to be built under the Capital Construction Programme and also for residences built by other Departments of Government of which the allotment and collection of rent is entrusted to the Estate Officer for the use of the Officers, both gazetted and non-gazetted, of the Government of Orissa who are required to reside in the New Capital on duty.
