Section 11(5) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(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.
