1258. Occupation and vacating of Government buildings used as residences and payment of rent.
(a)Under rule 281 of the Bengal Financial Rules the incumbent, whether permanent or temporary, of an appointment for whose benefit a house has been constructed, or purchased, or leased by the Provincial Government, is held responsible for the prescribed rent during the tenure of the appointment.(b)When an officer for whom quarters are thus provided vacates the building, he shall report the fact to the Superintendent, who shall intimate the same to the Executive Engineer in charge.(c)The Executive Engineer shall, on receipt of the report of such vacancy, make specific inquiry from the Superintendent as to how the building will be utilized.(d)If no report of vacancy is received from the Superintendent, the Executive Engineer shall, as at present, continue to assess rent against the officer previously holding the appointment and who has failed to report the vacancy.(e)If the building is not likely to be occupied within one month by the successor of the officer vacating it, the Superintendent shall suggest whether the quarters would be suitable for any other officer under him; but in no case shall he allow any one to occupy the building without the consent of the Executive Engineer.(f)The Superintendent shall immediately bring to the notice of the Executive Engineer in charge of buildings occupied as residences any increases of the salaries or local allowances of the occupants of those buildings.III - Departmental Buildings
