Section 11 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
11. Circumstances under which reservation once made can be cancelled.
- (i) When reservation of accommodation has not been made, preference of occupation is to be given to Officers of the Departments in-charge of Public Works; on duty, then to the senior ranking Gazetted Officers of other Department of Government and then to other entitled persons. All entitled persons shall have preference over members of the general public.(ii)Whenever an Inspection Bungalow/Rest-shed is occupied without reservation, it shall be vacated when asked for on the above preference, within six hours as between officers of Government and as between other entitled persons, and within three hours for members of the general public in favour of entitled persons. Exercise of this preference should be made with caution and consideration and not between 6 p. m. and 7 a. m.(iii)Any member of the general public who has not obtained reservation of accommodation in an Inspection Bungalow/Rest-shed will be required to vacate after 24 hours' notice by and in favour of any other member of the general public who has obtained reservation.(iv)Any person who occupies a suite in a Bungalow when reserved for any other person shall, subject to Rules 3 to 5, vacate immediately if accommodation required by the officer or person who has a reservation order.
