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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Special Accommodation Rules, 1959

(1)Save as otherwise provided by or under these rules residences of various types should be allotted to officers whose pay as defined in the Orissa Service Code, are as shown in the following table subject to their availability and payment of rent mentioned against each. When the proper type of quarters to which a person is entitled is not available, he may be given the next higher or lower type of quarters according to availability and convenience by the Estate Officer of such terms as are considered reasonable.Table
Sl. No. Type of Quarters Approximate Plinth Area Allottable Pay range Flat Rate Licence fee (rent) Standard Licence fee (rent)
(1) (2) (3) (4) (5) (6)
      Rs. Rs. Rs.
1. Type VIII, VIIIC, VIIIR, VIIIMR, VIIID/S, VIIISGO, A, 6R orequivalent quarters. 3700 Sft. 6.000-9,000 560 1,120
2. Type VII, VIIC, VIIDS, VIIR, 5R (F), B or equivalentquarters. 2300 Sft. 4.500-6,000 390 780
3. Type VI, VIA, VIC, VIR, VIMR, VID/S, 4R, 4R (F), C, C-D ofequivalent quarters. 1600 Sft. 3.000-4,500 290 580
4. Type V, VA, VR, VIB, 3R, 3RF, D, MLA-F, MLA-D/S or equivalentquarters. 900 Sft. 2,260-3,300 200 400
5. Type IV, IVA, IVC, IVR, IVR-PF, 2RB, 2RB (F), E or equivalentquarters. 580 Sft. 1.500-2,260 40 280
6. Type IVN, 2RA (F), 2RA, F or equivalent quarters. 390 Sft. 1.000-1,500 90 180
7. Type II, HR, IR, 2R, 2R (F), HR (F), G, G (F), IIA orequivalent quarters. 270 Sft. Up to 1,000 60 120