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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3)(e) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(e)Reservation of accommodation in respect of the non-entitled persons mentioned in Rule 7 shall be considered as per the following conditions, namely :
(i)There is no prior reservation for any entitled officers under Rule 5 and Rule 6.
(ii)The inter se priority among the non-entitled persons shall be determined in accordance with the date of receipt of the applications for such reservation.