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State of Odisha - Section

Section 5 in The Special Accommodation Rules, 1959

5. [ [Substituted vide O.G.E. No. 876/21-7-1994. Notification No. 4183- S-A. 15/94/6.7.94.]

(1)Save as otherwise provided by or under these rules residences of various types should be allotted to officers whose pay as defined in the Orissa Service Code, are as shown in the following table subject to their availability and payment of rent mentioned against each. When the proper type of quarters to which a person is entitled is not available, he may be given the next higher or lower type of quarters according to availability and convenience by the Estate Officer of such terms as are considered reasonable.Table
Sl. No. Type of Quarters Approximate Plinth Area Allottable Pay range Flat Rate Licence fee (rent) Standard Licence fee (rent)
(1) (2) (3) (4) (5) (6)
      Rs. Rs. Rs.
1. Type VIII, VIIIC, VIIIR, VIIIMR, VIIID/S, VIIISGO, A, 6R orequivalent quarters. 3700 Sft. 6.000-9,000 560 1,120
2. Type VII, VIIC, VIIDS, VIIR, 5R (F), B or equivalentquarters. 2300 Sft. 4.500-6,000 390 780
3. Type VI, VIA, VIC, VIR, VIMR, VID/S, 4R, 4R (F), C, C-D ofequivalent quarters. 1600 Sft. 3.000-4,500 290 580
4. Type V, VA, VR, VIB, 3R, 3RF, D, MLA-F, MLA-D/S or equivalentquarters. 900 Sft. 2,260-3,300 200 400
5. Type IV, IVA, IVC, IVR, IVR-PF, 2RB, 2RB (F), E or equivalentquarters. 580 Sft. 1.500-2,260 40 280
6. Type IVN, 2RA (F), 2RA, F or equivalent quarters. 390 Sft. 1.000-1,500 90 180
7. Type II, HR, IR, 2R, 2R (F), HR (F), G, G (F), IIA orequivalent quarters. 270 Sft. Up to 1,000 60 120
(2)All the Class-IV employees working under State Government shall pay concessional licence fee (House-rent) at the rate of Rs. 30.00 only per month for the lowest type of Government quarters or Rs. 45.00 for a type above that.
(3)Allotment of quarters should as far as practicable be made on the basis of eligibility of the officers according to their pay range as mentioned in the Table under Sub-rule (1). If, for any reason an employee is allotted with a quarters which is of a higher/lower type than his eligible pay range, the licence fee shall be the flat rate of the. quarters which is under his occupation.
(4)The amount of Water Tax/Municipal Tax not being the nature of property/tax shall continue to be recovered from the occupants of the quarters as per orders of Government issued from time to time.
(5)The Government of India employees occupying State Government quarters shall pay licence fee at par with State Government employees as prescribed under these rules.
(6)Employees of Boards and Corporations/Private Parties and other non-entitled persons allowed for occupying Government quarters shall pay Standard Licence Fees.]