Section 4 in The Orissa Forest Rest House Occupation Rules, 1983
4. Other Persons entitled to occupy Forest Rest House.
- A Rest House may be occupied by gazetted officers of State Government, other than Officers of Forest Department travelling on duty, without payment of rent subject to the following conditions :(1)When the Rest House is not required for occupation by an officer of the Forest Department on duty.(2)The Rest House shall be vacated immediately, when required by an officer of the Forest Department while on duty.(3)Reservation of accommodation for officers belonging to other departments shall ordinarily be made in accordance with priority of receipt of request and in case of simultaneous receipt, in accordance with seniority in rank.(4)When the period of occupation is intended to exceed or exceeds a period of ten days, prior permission of the Divisional Forest Officer shall be obtained in writing and rent shall be charged for the period in excess of ten days at the rate specified in Rule 9.Note - Officers of Commercial Departments of the Central Government, while on duty will be charged rent for occupying Rest Houses.
