Section 15(3) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(3)[ The Ex-Legislators of the Orissa Legislative Assembly and the Ex-M. Ps. of Orissa should pay rent at half the rates payable by general public for occupation in I.Bs./Rest sheds of the P.W.D. If the period of stay exceeds 10 (Ten) days, rent should be paid at full fates, applicable to general public for such occupation.] [Inserted vide Orissa Gazette No. 1418/28.9.1989-Order No. 23595/ IL-BR-11/ 89/5.9.1989.]
