(3)A Superintendent or Assistant Superintendent occupying a room in a hostel as above is entitled to occupy the whole room on payment of the prescribed change, e.g., if ho has a son living with him in the room, no extra charge is payable.(G. O. no. 839-E., dated the 18th February, 1933 ; G. O. no. 1333-E.R., dated the 30th October, 1933.)
