Section 15 in The Special Accommodation Rules, 1959
15.
(i)If an officer fails to accept the allotment of a residence allotted to him under these rules within 7 days after the date of allotment or fails to move to that residence within 10 days after the date of allotment or within such extended period as may be granted by the Estate Officer on application-(a)he shall not be eligible for another allotment under these rules for a period of one year from the said date.(b)the residence in question shall be re-allotted in accordance with the provisions of these rules;(c)any previous allotment of residence made to him under these rules shall be deemed to be cancelled with effect from the said date and he shall vacate the residence forthwith ; and(d)in addition to any disciplinary or other action that may be taken against him, he shall be charged in respect of any period for which he continues to occupy that residence after the said date, the [standard licence fee] [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A. 15/94/6.7.1994.] calculated at the present day capital cost of the buildings :Provided that if the actual cost of a building is not immediately available the full standard rent will be calculated on the estimated cost of the building.
