Section 6(e) in Bihar State Employees (House Rent Allowance) Rules, 1980
(e)As an exception to clauses (a) and (b) Government servants drawing pay up to Rs. 750 other than a Government servant who is living in a house owned by him and drawing pay up to Rs. 750 shall be eligible for House Rent Allowance at the rates specified in Rule 3 even if they share Government accommodation allotted to other Government servants [excluding those mentioned in (c) above] or private accommodation of other Government servant [including those mentioned in (c) (iii) subject only to the condition that they pay rent or contribute towards rent or house or property tax but without reference to the amount actually paid or contributed. As an exception to Rule 8, the grant of House Rent Allowance to a Government servant living in his/her own house or to a Government servant living in a house owned by a Hindu undivided family in which he is a co-parcener, and whose pay does not exceed Rs. 750 will be without reference to the amount of the gross rental value as assessed by the Municipal Authorities.Thus, in the case of such Government servants it will not be necessary to insist on the production of the assessment of the rental value by the Municipal Authorities for purpose of claiming House Rent Allowance.
