Section 7(f) in Bihar State Employees (House Rent Allowance) Rules, 1980
(f)Suspension. - The drawal of House Rent Allowance to a Government servant under suspension shall be regulated with reference to proviso to Rule 96 (1) (b) and 97 of Bihar Service Code subject to his furnishing either or both of certificates prescribed in Rule 9 (d) for drawal of allowance for periods beyond 4 months/120 days from the date of suspension.
