[1][THE
RULES FOR ACCOMMODATION IN ORISSA BHAVAN, ORISSA NIWAS AND UTKAL BHAVAN, 1991] In supersession of
the Rules for occupation of Orissa Bhavan, Chanakyapuri, New Delhi and Utkal
Bhavan, Calcutta framed in 1959 and 1958 respectively and all other previous
orders issued in this regard, Government have been pleased to frame rules for
occupation of Orissa Bhavan/Orissa Niwas, New Delhi, Utkal Bhavan, Calcutta and
rules regulating control and use of Government vehicles stationed in Orissa
Bhavan, New Delhi/Utkal Bhavan, Calcutta as appended herewith. These rules
shall be given effect to from the 1st June, 1991. These rules shall be
called the Rules for Accommodation in Orissa Bhavan, Orissa Niwas and Utkal
Bhavan, 1991, hereinafter called Bhavans. Bhavan rooms are
primarily meant for accommodation of persons in Government during their halts
in Delhi and Calcutta on official duty. No person shall be
entitled to occupy a room in the Bhavan without prior reservation granted by
the Home Department. A list of eligible persons, under three categories for
accommodation in the Bhavans is given in Annexure I. Priority in reservation'
shall be in the order of the category assigned. Between persons listed in the
same category priority in reservation shall be in order of the serials against
which the names of the persons appear. Home Department may,
by an order or resolution, earmark certain-suits for the exclusive occupation
of certain dignitaries. Irrespective of the
order of procedure/priority in the list, no person shall be entitled to more
than one room on concessional rent. Any extra room or bed allotted on request
shall be charged at normal rent. (a) Request for
accommodation in the Bhavans shall be made in writing by a letter duly
addressed to the Joint Secretary to Government, Home (Protocol) Department and
should reach him not more than 7 days and not less than 3 days before the
intended date of occupation. (b) Telephonic or oral
requests shall not be entertained. Written requests may be signed by the
private Secretary or any other designated Officer who is competent to address
such letters on behalf of the applicant. (c) Each request for
reservation in the Bhavan shall clearly indicate the purpose of the journey in
order to ascertain whether it is official or private. Government officials not
being Head of Department shall apply through their controlling officers. The controlling
officers shall certify the purpose of the journey and the number of days of
stay required in the Bhavans. Notwithstanding
anything contained in these rules accommodation may be denied to any person. (i) if he/she is in
arrears in respect of dues payable to any Bhavan or to the State Guest House or
on account of any facility arranged for him/her by the Government; or (ii) if he/she does not
deposit in advance the room rent with the Receptionist on demand being made on
him/her : Provided that accommodation
may be given if the arrears are cleared on the spot. Reservation made or
sought may be got cancelled at the request of the requisitioning officer and
such request must be made not less than 24 hours prior to the intended
occupation otherwise rent for the room reserved but not occupied shall be
collectible from the person concerned and a bill on the account sent by the
Bhavan to the person concerned under "certificate of posting". Home Department shall
maintain a register showing the particulars of requisitions received serially
under Rules 6 and 8 and reservations granted and cancelled from time to time. State Government
Officers proceeding to Delhi or Calcutta on transfer may be granted such
minimum transit accommodation as Home Department may decide op, such rent as
may be determined from time to time. State Government
officials or M.L. As., or M. Ps., as office bearers of Boards/Corporations and
other Government undertakings shall pay rent as chargeable to such
undertakings. Officers of other
State Governments, on their official visit to Delhi at the time of Plan
Resources discussion only, may be provided accommodation in the Bhavans on
reciprocal basis. Room rent at the rate applicable to the State Government
Officers on duty shall be recovered from them. (i) Every person
occupying a room or rooms in the Bhavan must sign the Visitor's Book on arrival
and before departure. (ii) The Visitor's Book
shall contain the following columns for making necessary entries by the
visitors : (i) Name of the officer (ii) Designation (iii) Date and hour of
arrival (iv) Date and hour of
departure (v) Period of occupation (vi) Amount paid for
charges towards (a) room rent, (b) car hire charges, (c) telephone charges and
(d) other charges for articles lost, broken or repair etc. (vii) Purpose of
journey-whether official or private (viii) Signature (ix) Remarks. (i) Dues in full must be
paid to the Receptionist at the reception counter at the time of signing the
visitor's book before, departure and details of payment made must be entered in
the visitor's book. Printed receipt will be granted for the payments made. (ii) The cost of
replacement of articles lost, broken or damaged by the occupant shall be paid
by the occupant immediately and particulars thereof entered in the Visitor's
book. Printed receipts will be granted for such payment by the Receptionist or
any person duly authorised by him. (i) The telephone in the
Bhavan may be used by the occupant for ordinary calls and trunk calls on
written request being made to the Telephone Operator/Manager of the Bhavan. The
Telephone Operator/ Manager shall maintain a telephone register to record
therein the entries, showing the particulars of each call ordinary or trunk.
The telephone register should contain the following particulars : (i) Date (ii) Name and designation
of the person by whom call is booked (i.e. caller) (iii) Whether ordinary or
trunk (iv) The name and phone
number of person to whom the call is made (v) Duration of call, in
case of trunk (vi) Charges paid. (ii) For each trunk call
and phonogram an approximate charge as will be billed by the Manager and for
each ordinary call the charges as prescribed from time to time shall be paid. (i) Catering arrangements
are available in the Bhavans. Tea and Coffee, breakfast, lunch and dinner shall
be available oh payment at the rates and according to the timings and procedure
prescribed by the Home Department from time to time. (ii) Occupants of the
Bhavans may order in writing a special dish or food, if required. Food so
ordered shall be billed for payment even of the indent or fails to take the
same. There shall be a
complaint book with the Receptionist of the Bhavan in which the visitors may
enter complaints, if any. All receipts and
recoveries on account of room rent, telephone calls, car hire charges and loss
or breakage etc. shall, be credited by the Manager of the Bhavan to the
Treasury under appropriate head of account. Such deposits shall be credited
into the Treasury not later than three days from the date of collection and no
account expenditure shall be directly made out of such receipts/collections. RULES
REGULATING CONTROL AND USE OF GOVERNMENT VEHICLE STATIONED IN ORISSA BHAVAN,
NEW DELHI UTKAL BHAVAN, CALCUTTA (1)
Staff
cars are available with the Manager of Orissa Bhavan New Delhi and Utkal
Bhavan. Calcutta, hereinafter called as Bhavans for use by the occupants of the
Bhavans subject to the following rules Occupant means any person in occupation
of a room or bed in the Bhavan on the strength of a valid reservation order
granted by the Home Department. (2)
One
car should always be kept reserved for Governor and Chief Minister and shall
not ordinarily he allowed for use by others. (3)
Bhavan
vehicles may be used on usual charges by an occupant : (a) for reaching the
Bhavans from air port or railway station, (b) for reaching the air port or
railway station on departure from the Bhavan and (c) or attending to official
work inside the metropolitan limits of the City where the Bhavan is situated
for transport within the city limits under (d). No vehicle shall be used before
8. 30 A.M. and after 7.30 P.M. (4)
Bhavan
cars shall under no circumstances, be permitted for use outside the
metropolitan limits - and shall not be available for use on any day on which
the Government offices remain closed in the city : Provided that the above restriction shall not
apply to journeys to and from air part or railway station for arrival at or
departure from the Bhavan ; and Provided further that this restriction shall
not apply to Governor and Chief Minister. (5)
For
use of beyond the permitted hours under Clause (c) of Rule 3 the user of the
car shall pay Rs. 5/- (Rupees five) per hour or any higher amount to be fixed
by Home Department from time to time by' written order or resolution in this
behalf, over and above the usual kilometre charges. (6)
No
person shall be entitled to use more than one car at any given point of time. (7)
Charges
for use of Bhavan car shall be as fixed by Home Department from time to time. (8)
The
manager may not provide Bhavan car except on prepayment of hire charges and
such other charges or deposit as he may consider appropriate. - (9)
The
manager shall not ordinarily hire private cars for reception and send-off
except on specific orders of Government in Home Department. 1.
The
following persons shall be entitled to reservation in the Bhavans at Calcutta
and Delhi. (Category 1) (1)
Governor (2)
Chief
Minister (3)
Chief
Justice of High Court, Speaker, O.L.A. and Lok Pal Orissa. (4)
Minister,
Government Chief Whip, Deputy Chairman, State Planning Board and Leader of
Opposition. (5)
Judges
of High Court, Chairman and Members of State Administrative Tribunal. (6)
Ministers
of State, Deputy Speaker, O.L.A. and Deputy Ministers of State. (7)
Members
of Parliament from the State Government, Deputy Chief Whip and Members, O.L.A. (8)
Chief
Secretary to Government, Chairman, O.P.S.C., Member, Board of Revenue,
Additional Chief Secretary, Additional Development Commissioner, D.G. and I.G.
of Police, Revenue Divisional Commissioners. (9)
Advocate-General,
Vice-Chancellors of State Universities. (10)
Principal
Chief Conservator of Forests, Secretaries to Government, Members of O.P.S.C.,
Secretary to Governor, Inspector-General of Police, Additional Secretaries to
Government, Secretary. D.L.A., Chief Engineers, Additional Chief Engineers,
Directors/Heads of Departments, and Joint Secretaries. (11)
Collectors
of Districts, Registrars of Orissa High Court District and Sessions Judges,
Deputy Secretaries to Government and other State Government officials. (12)
Government
Advocate (Category 2) (1)
Persons
nominated by State Government for receipt of gallantry awards of certificates
of merit to be awarded by President, Government of India. (2)
Chairman
of Municipalities/N.A.Cs. Panchayat Samitis sponsored by Government of Orissa
to attend Seminars or other Government functions at Delhi Calcutta. (3)
Former
Members of Parliament and O.L.A. from the State. (4)
Students
from Educational Institutions sponsored by Government to appear at Talent Award
tests of different types. (5)
Candidates
of Orissa called for interview by U.P.S.C. (6)
Cultural
delegations from the State sponsored by the State Government. (7)
Representatives
of voluntary organisations sponsored by Government. (8)
Editors
of Dailies and accredited Press Correspondents recommended by 1. and P.R.
Department. (Category 3) (1)
Vice-Chairman
and Members and Central Administrative Tribunal. (2)
Accountant-General,
Orissa. (3)
Commissioner
of Income Tax, Post-Master General, General Manager, Telecommunication, Senior
D.A.G., D.A.G. and other Class-I Officers of Government of India including
Doordarshan and A.I.R. (4)
Chairman
and Managing Directors of State owned Public Undertakings, Boards and
Corporations and Members of State Academies (5)
Other
Officers of State Government deputed to Boards, Corporations, Universities and
State Undertakings and University Officers. (6)
Retired
Officers of the State Government.THE RULES FOR
ACCOMMODATION IN ORISSA BHAVAN, ORISSA NIWAS AND UTKAL BHAVAN, 1991
PREAMBLE