Section 264 in Bihar Board's Miscellaneous Rules, 1958
264. When not provided with a house at a Sub-Division.
- When there is no Government residence at the Sub-Division, he will, for the first three months, draw the daily allowance to which he is entitled by the rules of his service when out in camp. After that period he will draw Rs. 50 per mensem until accommodation is provided for him.Note 1. - Rules 263 and 264 do not apply to Sadr Sub-Divisional Officers Government Order No. 934-A, dated the 10th March, 1916-Note 2. - The officers holding charge of Manbhum Sadr Sub-Division shall be entitled to a rent-free house or, if no quarters are available, a house rent allowance of 10 per cent of pay or the actual rent paid, whichever is less.[Vide Appointment Department letter No. A/M-1-3014/54-AR/201, dated, the 31st May, 1955, to the Commissioner of the Chotanagpur Division].
