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State of Jharkhand - Section

Section 615 in Bihar Education Code, 1961

615. Circuit Houses.

- Circuit Houses in Bihar are intended for occupation, free of charge, by the officers of the State Government when travelling on duty except in case of the Governor, who is entitled to occupy the entire Circuit House, the Ministers, Judges of the High Court, District and Sessions Judges and other officers named in part 'A' are entitled to occupy only half of the Circuit House and the other half of the Circuit House shall be available for reservation of other officers. The officers named in parts B, C and D are privileged to reasonable accommodation in a circuit house, free of charge, provided that an officer named in part D will be entitled to accommodation in the Circuit House only if he has obtained a written order from the District Magistrate. No officer not named in any of the parts A, B, C or D is entitled to occupy any part of Circuit House, and in no circumstances may do so without the written order of the District Magistrate. The members of an officer's family travelling with him have the same rights of occupation as the officer himself, provided that an officer named in parts B, C and D either travelling alone or with family shall, in no case, occupy the entire Circuit House.Note. - (1) The words "free of charge" wherever they occur in these rules mean "free of rent for occupation" and not "free of rent for the occupation of electric current" which is separately charged under rule 9 of these rules whether or not an occupant uses the electric lights or fans.
(2)An officer on transfer from one district to another and occupying his joining time a Circuit House situated at either station is, for the purpose of these rules not an officer travelling on duty, and is liable to pay rent at the prescribed rates, provided that an officer on transfer from one district to another may occupy, free of charge, for a period not exceeding 24 hours, a Circuit House situated at a third station on the recognised route between the two.
(3)Officers intending to use a Circuit House should give notice in advance to the District Magistrate and should ascertain from him that accommodation will be available.
(4)Circuit Houses are in the immediate charge of the Magistrate in whose districts they are situated.
(5)
(i)Rent will be charged for the consumption of electric current from the occupants, whether officials or non-officials of those Circuit Houses which are fitted with electric lights and fans, at the following rates :-
A. For Circuit Houses other than atJamshedpur.
From the 1st November to the 15th March.   50 Paise a day (of 24 hours or any period inexcess of three hours).
B. For the Circuit House at Jamshedpur.
From the 16th March to the 31st October.   Rs. 1.25 a day (as above).
These rates cover the sole or joint use of the common rooms and the occupation of one bed room, with the dressing room and bath room attached.
(ii)if the period of occupation is not more than three hours, half the above rates will be charged.
(iii)If the officer is accompanied by his family, he will be charged in addition to the above-
From the 1st November to the 15th March.   25 Paise a day.
From the 16th March to the 31st October.   62 Paise a day.
in respect of every additional bed room occupied.
(iv)An electric charge at the rate of 12 Paise per day will be charged from each of the touring clerk or stenographers accompanying their officers and staying in a separate room or clerks quarters provided in the Circuit House compound which are fitted with electric connection.
(v)A telephone rent of Re. 1 per day will also be charged from all officers occupying a Circuit House who are not entitled to telephone at Government cost. Officers who are provided with telephone at Government cost at their headquarters are exempted from the payment of telephone rent provided they certify in the Visitors' Book that they have been provided with telephone at Government cost at their headquarters.
(6)The Visitors' Book in each Circuit House should be signed by every person using the Circuit House immediately on arrival.
(7)List of officers privileged to occupy Circuit Houses, free of charge when travelling on duty.