Section 11 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
11. Control and reservation of accommodation.
(1)Subject to the provisions in these rules, the control and management of accommodation in a Circuit House/Bungalow shall rest with the competent authority.(2)Any person requiring accommodation in the Circuit House/Bungalow shall obtain the prior permission of the competent authority in writing for such occupation :Provided that the competent authority may, at his discretion, refuse to accommodate any non-entitled person or any person accompanying the person in whose favour reservation is made, even if rooms/beds might be available in the Circuit House/Bungalow.(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.(4)The competent authority, while reserving accommodation in the bungalow, shall observe the following principles, namely :(i)In the matter of reservation of accommodation Revenue Officers on outstation tours shall have priority over all others.(ii)Ordinarily, applications from other entitled persons for reservation of accommodation shall receive priority in the order in which they are received by the competent authority and in case of a number of applications received during the same period, inter se priority shall be determined in the following order namely :(a)Persons entitled to accommodation in the Circuit House as per Rule 5 and Rule 6, inter se priority amongst them being the same as prescribed in Sub-rule (3).(b)Other gazetted Government servants in the order of seniority of rank they hold in service.(c)Functionaries mentioned in Clause (b) and Clause (c) of Sub-rule (1) of Rule 9.(d)Other persons :Provided that, notwithstanding anything contained in this sub- rule, in respect of the officers mentioned supra the officers (of the rank of Revenue Supervisor and above) working in the Revenue hierarchy shall be given higher priority vis-a-vis all other categories of persons except those specified in Clauses (a) to (d) of Sub-rule (1) of Rule 5.(5)In case of any doubt in the matter of determination of priority in reservations it may be referred to Revenue Divisional Commissioner concerned for clarification, in case there is reasonable time to obtain such clarification. The decision of the competent authority shall, however, be final in this regard so far as the persons requisitioning for reservation are concerned.(6)Ordinarily only one room shall be reserved for each visitor :Provided that the competent authority may allow joint occupation of one room by more than one person by allotting individual beds.
