Section 5(iii) in Bihar State Employees (House Rent Allowance) Rules, 1980
(iii)A Government servant debarred from allotment of Government accommodation due to unauthorised sub-letting or for other breaches of Rules, but excluding those covered by clause (b) (i) will be eligible for House Rent Allowance during the period of such department, subject to the fulfilment of the usual conditions except that the conditions that he must have applied for but not provided with Government accommodation will not be enforced in his case.
