Section 13 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
13. Period of reservation.
- Reservation of accommodation, except in respect of cases covered under the provisos of Rule 12, shall not ordinarily be allowed for a period exceeding ten days.Provided that, in exceptional circumstances, reservation may be allowed, under the orders of the Collector of the District, in favour of an entitled functionary for a period not exceeding thirty days, subject to other conditions mentioned in these rules and subject to payment of rent for the period beyond the tenth day at the rate of rupees ten in addition to the normal rent payable as per Clause (a) of Sub-rule (1) of Rule 17 :Provided further that the Revenue Divisional Commissioner concerned may allow such reservation, at his discretion, beyond the period of thirty days, in exceptional circumstances, on the same terms and conditions aS specified in the first proviso.
