Section 4(2) in Bihar State Employees (House Rent Allowance) Rules, 1980
(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
