Section 20(ii) in The Special Accommodation Rules, 1959
(ii)[ Any-officer who is transferred from his station between the the August to the 31st May of the year will be permitted to retain the quarters till the 31st May provided he represents for the same and there is no administrative inconvenience. For the retention of the quarters for the first four months, flat rate of licence fee shall be charged and for the remaining period standard licence fee shall be charged. [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A.-15/94/6.7.1994.]
