Section 16 in The Special Accommodation Rules, 1959
16.
Subject to Rule 106 of the Orissa Service Code, the allotment shall be effective from the date on which it is accepted by the officer concerned and shall continue until-(a)it is cancelled by the Estate Officer or is deemed to be cancelled under these rules ; or(b)it is surrendered by the officer concerned ; or(c)the officer concerned ceases to occupy the residenceProvided that an officer who goes on leave or on deputation for training or otherwise or on temporary transfer, may with the previous approval of the Estate Officer retain the allotment subject to availability to the extent as follows :(i)In the case of leave preparatory to retirement for the period of leave oh full average pay included in such leave subject to a maximum period of four months.(ii)In the case of any other leave for a period not exceeding four months subject to the condition that in case of extraordinary leave he shall be required to deposit the rent in advance at the rate he was paying before proceeding on such extraordinary leave.(iii)In the case of deputation on training or otherwise for a period not exceeding six months.(iv)In the case of temporary transfer, for a period not exceeding four months:
