Section 11(3) in Bihar State Employees (House Rent Allowance) Rules, 1980
(3)I certify that accommodation in respect of which the allowance is claimed is not sub-let or occupied normally by any person other than (a) members of my family as defined in rule 2(c) or (b) my spouse/son(s) daughter(s) /parent(s) who is/ are not drawing any house rent allowance from Central Government, State Government, Autonomous Public Undertakings/semi-Government Organisation such as Municipality, Port Trust/Autonomous Bodies having been brought into existence by an Act of Parliament such as Nationalised Banks, Life Insurance Corporation of India, etc.] [Delete if not applicable.]
