Section 9(a) in Bihar State Employees (House Rent Allowance) Rules, 1980
(a)Every Government servant shall furnish along with the first claim for House Rent Allowance a certificate in the form given in Annexure II, III-A, III-B or III-C whichever is applicable to him and whenever there is a change in any of the provisions of the certificate last given in respect of the same or different accommodation and/or resulting increase or decrease of the allowance payable.
