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State of Odisha - Section

Section 9 in The Special Accommodation Rules, 1959

9.

Notwithstanding anything contained in Rule 8, all the gazetted officers of all the offices mentioned in Schedule 'A' are normally to be provided with quarters at New Capital subject to availability. Allotment of quarters to Gazetted officers will be made by the Estate Officer. For this purpose he shall maintain a waiting list of persons for types VIII, VII, VI and V houses which shall be arranged according to priority dates of the application. As soon as accommodation of any type falls vacant the Estate Officer shall subject to other provisions in these Rules, allot for the applicant whose name appears first in the waiting list for that type of accommodation.