Section 4 in Bihar State Employees (House Rent Allowance) Rules, 1980
4.
(a)(i)The limits of the locality within which these Rules apply shall be those of the named municipality, or corporation and shall include such of the suburban municipalities, notified areas or cantonments as are contiguous to the named municipality or corporation or other areas as the State Government may, from time to time, notify.(ii)These Rules will automatically apply/cease to apply to areas which may be included within/excluded from the limits of the named municipality or corporation by the State Government concerned, from the date of such inclusion/exclusion.(b)(i)A Government servant whose place of duty falls within the qualifying limits of a city shall be eligible for the House Rent Allowance, irrespective of whether his place of residence is within such limits or outside.Note 1. - Absence from place of duty during holidays, except those affixed to leave, will not affect the eligibility for the House Rent Allowance.Note 2. - For the period of tour, a Government servant's entitlement to this allowance shall be regulated with reference to his headquarters.(ii)Government servants whose place of duty is in the proximity of a qualified city, and who, of necessity have to reside within the city, may be granted the House Rent Allowance admissible in that city. The Administrative Department, in respect of staff serving under them, are authorised to sanction the allowance under this clause provided they are satisfied that-(1)the distance between the place of duty and the periphery of the municipal limits of the qualified city does not exceed 8 kilometres; and(2)the staff concerned have to reside within the qualified city out of necessity, i.e. for want of accommodation nearer their place of duty.Note 1. - Rule 4 (b) (ii) is applicable only at place which are within 8 kilometres of municipal limits of classified cities but not included within the Urban Agglomeration of any city. Government servants within the area of the Urban Agglomeration of classified city as mentioned in Annexure IV will be eligible for House Rent Allowance at the rate admissible.Note 2. - Rule 4 (b) (ii) will not apply to establishments entitled to House Rent Allowance, project allowance, remote locality allowance, hill allowance or such other allowances under any other provision of this Rule or other general or special orders.Those Occupying or Refusing Government Accommodation not eligible for House Rent Allowance
