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State of Odisha - Section

Section 12 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

12. Accommodation of headquarters shall be reserved ordinarily.

- No accommodation shall be reserved for any functionary in the Circuit House/ Bungalow at his own headquarters unless Government have issued any specific directive in any exceptional circumstances :Provided that such accommodation may be reserved at the discretion of the competent authority, for the following categories of [State Government] [Inserted vide Orissa Gazette Extraordinary No. 1170/87-Notification No. 66761/10.11.1987.] officers up to periods specified against each. In case, after such reservation, at least one room is available in the Circuit House/Bungalow for providing accommodation to other entitled functionaries during any particular periodI. In respect of Circuit Houses
  Category of Officers Maximum period of Reservation
I. [State Government] [Inserted vide Orissa Gazette Extraordinary No. 1170/87-Notification No. 66761/ 10.11.1987.]Officers specified in rule 5 on transferto particular stations who are yet to be allotted with Governmentquarters or whose quarters are not yet ready for occupation. Two months or up to the date when the quarters, are ready foroccupation, whichever is earlier.
II. [State Government] [Inserted vide Orissa Gazette Extraordinary No. 1170/87-Notification No. 66761/ 10.11.1987.]Officers of the Indian AdministrativeService of the Orissa Cadre undergoing training. Actual period of the training.
II. In respect of Bungalows
  Category of Officers Maximum period of Reservation
I. [State Government] [Inserted vide Orissa Gazette Extraordinary No. 1170/87-Notification No. 66761/ 10.11.1987.]Officers of Class II rank and aboveworking in the Revenue administrative hierarchy who have come tothe place on transfer and who are yet to be allotted withGovernment quarters or whose quarters are not yet ready foroccupation. Two months or up to the date when the quarters are ready foroccupation, whichever is earlier.
II. [State Government] [Inserted vide Orissa Gazette Extraordinary No. 1170/87-Notification No. 66761/ 10.11.1987.]Officers of the Indian AdministrativeService of the Orissa Cadre undergoing training : Actual period of the training.
Provided further that in case an officer is allowed by the Government, in exceptional circumstances, to occupy a room at his own head-quarters in the Circuit House/Bungalow beyond the period specified supra, he shall be required to pay rent for the said excess period at the rate of [three per cent] [Substituted vide Orissa Gazette Extraordinary No. 1188/22.8-1987-w.e.f. 1.1.1986.] of his basic pay in addition to the normal rent payable as per Clause (a) of Sub rule (1) of Rule 17.