Section 14 in The Special Accommodation Rules, 1959
14.
When a non-Gazetted officer to whom a residence has been allotted is transferred from one office to another mentioned in the Schedule 'A' he shall be required to surrender the quarters he is occupying in favour of another employee of the office from which he is transferred within ten days of his transfer unless he is adjusted within the quota of the office to which he is transferred. If he does not surrender the quarters within ten days he shall have to pay the [standard licence fee] [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A. 15/94/6.7.1994.] for the period of his occupation after the 10th day, till he actually vacates the quarters. The Estate Officer may, however, adjust the quarters against the quota of either Department with the consent of the Department concerned if the number of quarters due to them has not been provided.
