Section 11(3) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(3)The competent authority, while reserving accommodation in the Circuit House, shall observe the following principles, namely :(a)The functionaries entitled tinder Rule 5 and Rule 6 shall have priority over all others.(b)The functionaries mentioned in Rule 5 shall have priority over those mentioned in Rule 6.(c)Reservation of accommodation for the entitled persons shall be made in the order of priority of notice received from them.(d)If two or more notices are received during the same period, the inter se priority shall be determined in accordance with the entries in the respective lists in Rule 5 and Rule 6 :Provided that notwithstanding anything contained in this sub-rule, in respect of the officers specified in Clause (e) to Clause (i) of Sub-rule (1) of Rule 5 and in Sub-rule (1) of Rule 6, the officers working in the Revenue hierarchy shall be given higher priority vis-a-vis the other functionaries who have been mentioned in the same clause.(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.
