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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(a) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(a)
(i)Control of accommodation in the Inspection Bungalows/Rest-sheds rests with the Divisional Officer in-charge of Bungalows except Puri, Bhubaneswar and Berhampur for which the Superintending Engineer concerned is the authority for reserving accommodation. Persons requiring accommodation are advised to obtain reservation in advance from the Divisional Officer or the Superintending Engineer concerned, as the case may be. Proof of reservation is indicated by production of the Divisional Officer/Superintending Engineer's orders, a copy of which is also pasted on the Bungalow Notice Board.
(ii)Ordinarily one suite of rooms will be reserved for each visitor.