Section 2 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
2. Definitions.
- ln these rules unless the context otherwise requires-(a)"Inspection Bungalow" means a Bungalow primarily meant for occupation of Inspecting Officers of Public Works Department and includes Rest-shed under management of an officer in-charge of Public Works.(b)"Competent Authority" with reference to any Bungalow means-(i)the Divisional Officer, in respect of I.B.'s/Restsheds situated under the jurisdiction of the concerned Division;(ii)the Superintending Engineer in respect of the following Inspection Bungalows :PuriGopalpurBhubaneswarBerhampur(c)"Day" means 24 hours between 7 am of a date and 7 a.m. of the next date.
