Section 5(1) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(1)The following functionaries have the right of exclusive occupation of one room of the Circuit House :(a)Chief Minister, Orissa.(b)Chief Justice of the Orissa High Court, Speaker of the Orissa Legislative Assembly, Cabinet Ministers, Ministers of State, Deputy Speaker, Judges of the Orissa High Court, Deputy Ministers, Lokpal, [Chairman/Vice-Chairman and Members of Orissa Administrative Tribunal and Members of Central Administrative Tribunal.] [Added vide Orissa Gazette Extraordinary No. 41/12.10.1990-Resolution No. 43685-III-c-51/90-R/15.9.1990.](c)Government Chief Whip, Leader of the Opposition of the Orissa Legislative Assembly, Members of Parliament, Deputy Chief Whip, Members of the Legislative Assembly.(d)Chairman, Orissa Public Service Commission, Chief Secretary, Orissa, Member, Board of Revenue, Additional Chief Secretary, Additional Development Commissioner, Commissioner, Agriculture and Rural Development, Special Relief Commissioner, Principal, Resident Commissioner, Advocate-General, Orissa, other functionaries officiating in posts carrying pay scales above the supertime scale of the Indian Administrative Service [and D.G. of Police.] [Inserted vide Orissa Gazette Extraordinary No. 1269/31.9.1989.](e)Commissioners-cum-Secretaries to Government, other functionaries officiating in the supertime scale of the Indian Administrative Service, Heads/Additional Heads of Departments in the Revenue and Excise hierarchy, Secretary to Governor, Secretary to Chief Minister, Resident Commissioner.(f)Secretaries/Special Secretaries/Additional Secretaries to Government [Inspector-General of Police.] [Substituted vide Orissa Gazette Extraordinary No. 1269/31.9.1989.](g)Heeds/Additional Heads of Departments belonging to Indian Administrative Service (other than those mentioned above.)(h)Heads/Additional Heads of Departments belonging to All India Services of Orissa Cadre (other than those mentioned above), Accountant-General of Orissa Chairman of State Government Undertakings and Corporations, Vice-Chancellors, Members of the Orissa Public Service Commission, [and Range D.I.G. of Police within his range.] [Inserted vide Orissa Gazette Extraordinary No. 1269/31.9.1989.](i)Secretary, Board of Revenue, Special Secretary, Orissa Public Service Commission, Collectors, Vice-Chairman of Development Authorities, State GuestsProvided that two rooms may be reserved subject to availability of accommodation in the Circuit House, for any of the functionaries specified in Clauses (a) and (b) of this Sub-rule if a specific request is made for such reserves.Note - If at any time, by a general or special order a particular functionary is assigned the status equivalent, to that of any of the functionaries specified in any of the clauses above, he shall be deemed to have been included in the said clauses.
