Section 2 in Bihar State Employees (House Rent Allowance) Rules, 1980
2. Definition.
- For purpose of these Rules-(a)"Pay" means as defined in Rule 34 of the Bihar Service Code.(b)"Rent" means the charges paid by a Government servant as consideration for unfurnished accommodation occupied by him if he is a tenant, and the gross rental value of the house as assessed for municipal purpose or otherwise without deduction of the rebate of 10 per cent on account of repairs if he is an owner, and shall; in both cases, include municipal and other taxes, except service taxes levied separately and described as such that are legally payable by the occupier.(c)"Family" means a Government servant's wife/husband, children and other persons residing with and wholly dependent upon him/her. A husband/wife/child/parent having an independent source of income is not treated as a member belonging to the family of the Government servant except when such income including pension (inclusive of temporary increase in pension and pension equivalent of death cum retirement benefits) does not exceed Rs. 250 per month.
