Section 7(c) in Bihar State Employees (House Rent Allowance) Rules, 1980
(c)Deputation abroad. - The officers going abroad on deputation shall be eligible to draw House Rent Allowance at the rates admissible to them from time to time at station from where they proceed abroad on deputation in the following manner:-(i)Deputation not exceeding one year. - House Rent Allowance will be admissible for the entire period of deputation.(ii)Deputation exceeding one year. - An employee proceeding on deputation abroad for a period exceeding one year will be eligible for House Rent Allowance till such time as his family remains at the last place of his duty in India. In the event of an employee applying for family passage to the place of deputation abroad or for Transfer Travelling Allowance in respect of his family's journey from the headquarters in India to Home town or any other station, he will not be required to refund the amount of House Rent Allowance up to the date up to which the family actually resides at the last Headquarters of the employee in India.(iii)Deputation initially not exceeding one year but subsequently extended beyond one year. - House Rent Allowance will be admissible up to the date of orders extending the period of deputation beyond one year. Thereafter, the allowance shall be admissible as per sub-clause (ii) of clause (c) of this Rule.(iv)The drawal of allowance under this sub-clause will be subject to the production of certificates prescribed in Rule 9 (d).
