Section 8 in The Puri Raj Bhavan (Maintenance and Management) Rules, 1991
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.
