Section 25 in The Special Accommodation Rules, 1959
25.
(i)No Officer shall sublet a residence allotted to him or any portion thereof or any of the out-house appurtenant thereto except with the permission of the Estate Officer.Note - Subletting does not include a casual guest paying rent.(ii)If an Officer sublets a residence allotted to him or any portion thereof any of the out-houses appurtenant thereto without the permission of the Estate Officer he shall without prejudice to any other action that may be taken against him, be charged to the [standard licence fee] [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A.-15/94/6.7.1994.] of the residence calculated at present day capital cost for the period of such subletting. Besides, his allotment will be cancelled and he will be deprived from getting a quarters in New Capital for a period of one year from the date of detection of such subletting.(iii)Till such time as adequate number of residential accommodation are built at the New Capital sharing of accommodation may be allowed by the Estate Officer.
