Section 2 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
2. Definitions.
- In these rules, unless the context requires otherwise-(a)"Bungalow" means a Revenue Inspection Bungalow and includes a Revenue Rest Shed under the administrative control of the Revenue Department, but does not include a Circuit House.Note - The Dharmasalas at places like Bhanjanagar, Aska and Baripada shall be deemed to be Revenue Rest Sheds.(b)"Circuit Hose" means a Circuit House under the management and control of the Revenue Department.(c)"Competent Authority" means-I. In respect of a Circuit House-(i)the Collector/Additional District Magistrate, if it is situated at the headquarters of the district; and(ii)the Sub-divisional Officer, if it is situated at any other place.II. In respect of a Bungalow-(i)the Collector/Additional District Magistrate, if it is situated at the headquarters of a district;(ii)the Sub-divisional Officer, if it is situated at the headquarters of a Subdivision other than the headquarters of a district; and(iii)the Tahasildar if it is situated at any other place.(d)"Day" means a period of a twenty-four hours from the time of occupation of the room in the Circuit House/Bungalow.
