Section 5 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
5. [ Other persons entitled to occupy Bungalow. [Substituted vide Notification No. 17394/18.6.1986.]
- Other Gazetted Officers of the State Government, Government Pleader, Public Prosecutors, other Law Officers of Government, Members of Parliament, Members of Legislative Assemblies of States in the Indian Union of the Union Territories, while touring within the State on official duty, Chairman and Vice-Chairman of Panchayat Samities, while touring within their area, officers and Superintendents, office of the Accountant-General, Orissa and other persons travelling on duty, as may be decided by Government from time to time, are entitled to occupy the I.B.'s free of rent subject to these rules.]Note-(i) Whenever alternate facilities are available at Station for offices of other Departments, they may not be allowed ordinarily to occupy Bungalow and Rest-sheds maintained by the Department in-charge of Public Works.(ii)State Guests are entitled to occupy Inspection Bungalow on rent-free basis.
