(1)If the officer to whom a residence is allotted dies, retires, resigns or is dismissed, discharged or removed from service, the provisions of Rule 107-A of the Orissa Service Code shall be followed :Provided that where a Government servant is allowed to retain the quarters occupied by him for a maximum period of four months as per Rule 107-A of the Orissa Service Code, he shall have to pay in advance the licence fee of the said period.(2)The rent at the rate of 5 times of the standard licence fee/rent shall be charged for the period of occupation of the quarters beyond permissible period.]
