Section 22 in The Special Accommodation Rules, 1959
22.
(i)The Officer, when taking possession of a house, is requested to report about the occupation of the sold quarters to the Executive Engineer, Bhubaneswar Division/Executive Engineer, Electrical Division, Executive Engineer, Southern Public Health Division and he is required to give the date and signature in the register kept by the Executive Engineer, Bhubaneswar Division, for the purpose from which date rent will accrue failing which the date to be supplied by the concerned Sub-divisional Officer-in-charge will be binding.(ii)The Officer to whom a residence has been allotted shall before vacating the residence,-give not less than five days' notice in writing to the Estate Officer and to the Executive Engineer, Bhubaneswar Division, Executive Engineer, Public Health Division and the Executive Engineer, Electrical Division. He shall in no case hand over the quarter direct to his successor allottee or to any other person. Deviation from the above principle will result in realisation of full standard rent of the quarters estimated at the present day capital cost plus 50 percent extra from the date of vacation of the quarters till the detection of such irregularity.
