Section 7(1) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(1)Subject to the availability of accommodation and other stipulations in these rules the following persons who are not entitled to accommodation in a Circuit House under Rule 5 and Rule 6 may be allowed, at the discretion of the competent authority, to reserve a room in the Circuit House.(a)Class I Officers of the State Government of Orissa or other States, not specifically mentioned in Rule 5 or Rule 6, who are in receipt of basic pay of not less than Rs. 1,500 per month; and(b)Non-officials of standing, etc,[C(1)(d)- "All retired Officers of the State Government"] [Inserted vide O.G. No. 8 dated 4.3.05.-Resolution/15.2.2005].
