Section 22(ii) in The Special Accommodation Rules, 1959
(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.
