Section 10 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
10. Accommodation in the Bungalows for the non-entitled persons.
- Subject to the availability of accommodation and other stipulations in these rules, other persons (including non-officials of standing and Tourists), who are not entitled to accommodation in a bungalow under Rule 8 or Rule 9 may, with the prior sanction of the competent authority in each case, occupy any bungalow, but they shall vacate the bungalow within twelve hours of receipt of a notice to that effect from the competent authority :Provided that no person shall be required to vacate a bungalow between 8 p. m. to 7 a. m.Note-Non-gazetted officers of other Departments may ordinarily be accommodated in the Rest Sheds only.
