Section 5(iv) in Bihar State Employees (House Rent Allowance) Rules, 1980
(iv)Refusal by a Government servant of a quarter of a different class from that for which he is eligible shall not constitute refusal for the purpose of these Rules unless he has the option to apply for accommodation of a class next below one to which he is entitled by virtue of his emoluments and he refuses such accommodation when allotted on the basis of his application.
