Section 5(v) in Bihar State Employees (House Rent Allowance) Rules, 1980
(v)Refusal by a Government servant of accommodation (other than single room hostel accommodation or hostel accommodation where messing and payment of service charges are compulsory) allotted out of turn on his own application shall constitute refusal for the purpose of these Rules, even when the accommodation provided is of a lower class than that for which he is eligible.
