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State of Odisha - Act

The Puri Raj Bhavan (Maintenance and Management) Rules, 1991

ODISHA
India

The Puri Raj Bhavan (Maintenance and Management) Rules, 1991

Rule THE-PURI-RAJ-BHAVAN-MAINTENANCE-AND-MANAGEMENT-RULES-1991 of 1991

Published on 1 January 1991
Commenced on 1 January 1991
[This is the version of this document from 1 January 1991.]
[Note: The original publication document is not available and this content could not be verified.]

The Puri Raj Bhavan (Maintenance and Management) Rules, 1991Published vide Notification No. 3/SG, Orissa Gazette Part 3-A-No. 4/25.1.1991No. 3/SG. - With a view to streamlining the maintenance and management of the Puri Raj Bhavan in a proper and purposeful manner and regulating the reservation of suites therein, the Governor of Orissa has been pleased to formulate the following rules, namely :

1. Short title and commencement.

(1)These rules may be called the Puri Raj Bhavan (Maintenance and Management) Rules, 1991, referred hereinafter as the rules.

(2)The rules shall come into force with immediate effect.

2. Definitions.

- In these rules, unless the context signifies otherwise-

(a)"Collector" means the District Magistrate and Collector, Puri;

(b)"Comptroller" means the Comptroller of Governor's Household;

(c)"day" means a period of twenty-four hours from the time of occupation of a suite in the Raj Bhavan, Puri;

(d)"State Council" means the Orissa State Council of Culture; and

(e)"suite" means a suite in Puri Raj Bhavan.

3. Maintenance.

- The Governor's Secretariat shall continue to maintain the entire Puri Raj Bhavan including the precincts thereof, in proper manner.

4. Staff.

- The following categories of staff shall be deployed in Puri Raj Bhavan :

(i)	Caretaker	One
(ii)	Cook	One
(iii)	Khansama	One
(iv)	Masalchi	One
(v)	Room bearer	Two
(vi)	Gardener	Three
(vii)	Sweeper	Two
(viii)	And other staff that may be engaged from time to time.

5. Governor's suites.

- Two suites (suite No. 1 and suite No. 4) in Puri Raj Bhavan shall be maintained for the exclusive Occupation of the Governor and Lady Governor. The said suites may be allotted for the accommodation of any other person or functionary if and when specifically permitted by the Governor.

6. Eligibility for accommodation.

- Subject to the stipulations contained in Rules 5, 7 and 8, the following categories of persons and functionaries shall be eligible to occupy a suite :

(a)Guests and family members of the Governor;

(b)Officers of the Governor's Secretariat;

(c)Awardees of the National State Akademis of Sahitya, Lalltkala and Sangeet-Natak;

(d)Padma awardees;

(e)Teachers and officers of the Universities; and

(f)Officers of the Central and State Governments and Public Sector Undertakings.

7. Eligibility for free accommodation.

- The following persons and functionaries shall be eligible for occupation of suite, during their visit to Puri, free of cost :

(a)Guests and family members of the Governor, and

(b)Officers of the Governor's Secretariat.

8. Reservation and accommodation.

(1)Subject to the overall supervision and direction of the Secretary to the Governor reservation of suites Nos. 5, 7, 8, 9, 10 and 11 shall be made by Collector (who is the Chairman of the District Executive Committee of the State Council) or any officer authorised by him and reservation of other suites shall be made by the Comptroller.

(2)In respect of the occupants (other than those specified in Rules 5 and 7) of suites donation shall be payable in advance, to the State Council at the rate of rupees sixty for a Double suite and rupees forty for a Single suite per day or part of a day. The State Council shall be competent to enhance the tariff of donation, to a reasonable extent every third year.

(3)The amount of donations shall not be refunded under any circumstances, even if the suite is not occupied by any of the allottees.

(4)The Caretaker shall accommodate the persons and functionaries concerned in appropriate suites after verification of (a) the orders allotment and (b) the receipts for the donations.

(5)Reservation shall ordinarily be made on "first come first served" basis. Reservation made however, be refused in certain eventualities, even if suites might be available, without assigning any reason.

9. Apportionment of donations.

(1)Ten per cent of the amount collected by way of donations to the State Councillor shall be retained by the Caretaker as Contingent Advance for meeting the cost of toilet soaps and detergents and cleaning of linen etc.

(2)The rest of the amount shall be credited to the Bank account of the State Council within forty-eight hours of the realisation of the donations.

10. Boarding arrangements.

(1)Subject to the availability of the required facilities, request for breakfast, lunch, dinner etc. may be entertained by the Caretaker, on advance payment of the required amount by the occupants of the suites.

(2)No person, except the authorised staff of Puri Raj Bhavan, shall be allowed to cook within the said Raj Bhavan. Food procured from elsewhere may, however, be served in the Dining Hall in special cases.

11. Proper upkeep and management.

(1)The Collector shall ensure that the premises of the Puri Raj Bhavan are not used for any political or communal meeting or for any social congregation of people.

(2)Unauthorised persons shall not be, allowed to enter the premises of the Puri Raj Bhavan and the prevalent system of protection by security personnel shall continue.

(3)The Collector, the Comptroller and other authorised officers shall visit the Puri Raj Bhavan, from time to time, to ensure proper upkeep and efficient management of the Puri Raj Bhavan.

12. Interpretation.

- If any question arises to the interpretation of any provision of the rules the decision of the Governor shall be final.

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