Section 3 in The Orissa Forest Rest House Occupation Rules, 1983
3. Right for occupation of Forest Rest House.
(1)Forest Rest Houses are mainly intended for the accommodation of the Gazetted Officers of the Forest Department on tour. Such officers of Forest Department have prior right of reservation and occupation at all time of Forest Rest Houses.(2)Subordinates of the Forest Department may make use of Rest House with the written sanction of the (Divisional Forest Officer) but such sanction may be given if no other accommodation is available and if the Rest House is not required by an Officer of Forest Department. Such occupation shall be vacated immediately when required by an Officer of Forest Department.
