Section 5(ix) in Bihar State Employees (House Rent Allowance) Rules, 1980
(ix)During the period of transfer not exceeding 90 days, a Government servant shall draw House Rent Allowance at the same rate at which he was entitled to it at the time of transfer. The quantum of the allowance shall, however, be determined with reference to the pay which a Government servant would have drawn but for the transfer. For periods of transfer exceeding 90 days the grant of this allowance shall be regulated with reference to the new headquarters. If a transfer, initially made for a period not exceeding 90 days is later extended, the House Rent Allowance shall be paid up to the date of issue of orders extending the transfer or for a period of 90 days whichever is less.
