Section 7 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
7. Accommodation in the Circuit House for non-official persons.
(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].(2)A person allotted accommodation under Sub-rule (1) shall be liable to vacate the Circuit House within twelve hours of receipt of a notice to that effect from the competent authority :Provided that no person, shall be required to vacate a Circuit House between 8 p.m. to 7 a.m.
