Section 11(3) in Bihar State Employees (House Rent Allowance) Rules, 1980
(3)I certify that accommodation in respect of which the allowance is claimed is not sub-let or occupied normally by any person other than (a) members of my family as defined in Rule 2 (c) or (b) my spouse/son(s)/daughter(s)/parent(s) who is/are not drawing any House Rent Allowance from Central Government, State Government. Autonomous Public Undertakings/semi-Government Organisation such as Municipality, Port Trust/Autonomous Bodies having been brought into existence by an Act of Parliament such as Nationalised Banks, Life Insurance Corporation of India, etc.]
