Section 21(1) in The Special Accommodation Rules, 1959
(1)If the officer to whom a residence is allotted dies, retires, resigns or is dismissed, discharged or removed from service, the provisions of Rule 107-A of the Orissa Service Code shall be followed :Provided that where a Government servant is allowed to retain the quarters occupied by him for a maximum period of four months as per Rule 107-A of the Orissa Service Code, he shall have to pay in advance the licence fee of the said period.
