Section 6 in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985
6. Other functionaries entitled to occupy in the Circuit House.
(1)Subject to the availability of accommodation, the following functionaries are entitled to occupy one room in the Circuit House in case they are touring on official business only :(a)Joint Secretaries to Government, Indian Administrative Service Officers of the Orissa Cadre (other than those mentioned in Rule 5), Chief Editor, Gazetteers, Officers of the Board of Revenue (including Special Relief and all other wings) of the tank of Deputy Secretary, Board of Revenue, Secretaries/ Additional Secretaries to Revenue Divisional Commissioners, Heads/Additional Heads of Departments (other than those mentioned elsewhere). Additional Head of District Offices in the Revenue hierarchy.(b)Deputy Secretaries to Government, Members of the Tribunals constituted by Government, Secretary. Orissa Legislative Assembly, District and Sessions Judges, Chief Judicial Magistrates, President or Chairman of the State Level Boards/Commissions/Committees/ Councils constituted by Government or by statutory provisions, Superintending Engineers, Secretary, Orissa Public Service Commission, Joint/Deputy Heads of Departments (other than those mentioned above), All India Services Officers of the Orissa Cadre (other than those mentioned above).(c)Managing Directors of Government Undertakings and Corporations, Project Directors of Special Project (i. e. D.R.D.A., I.T.D.P. etc.), State Editor: Gazetteers, Government Advocate, Standing Counsels, Deputy Commissioners of Excise, Deputy Inspector General of Registration, State Port Engineer, All India Service Officers of other State cadres.(d)Member of State Level Boards/Councils/Commissions/Committees constituted by Government or by statutory provisions, Editors of Daily Newspapers, Accredited Journalists, Honorary Secretary of the Indian Red Cross Society.(e)Class I Officers of Government of India.(f)Sub-divisional Officers/Additional Project Officers of Special Projects (within the district in which the Circuit House is situated), other Class I Officers (other than those mentioned above) working in the Revenue and Excise hierarchy.(g)[ The retired Judges of Supreme Court and High Courts.] [Inserted vide Orissa Gazette Extraordinary No. 496/24.4.1995-Resolution/18.4.1995.](2)If at any time, due to heavy demand for accommodation, it is not possible to spare one exclusive room, reservation may be made for joint occupation of one room by more than one person by allotting' individual beds.
