Section 11(2) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
(2)Any person requiring accommodation in the Circuit House/Bungalow shall obtain the prior permission of the competent authority in writing for such occupation :Provided that the competent authority may, at his discretion, refuse to accommodate any non-entitled person or any person accompanying the person in whose favour reservation is made, even if rooms/beds might be available in the Circuit House/Bungalow.
