Section 9(c) in Bihar State Employees (House Rent Allowance) Rules, 1980
(c)The following certificate shall be endorsed in January and July each year by the drawing and disbursing officer on the bill in which House Rent Allowance of non-Gazetted Officers are drawn by them;(i)"Certified that in the case of all Government servants for whom House Rent Allowance is drawn in this bill, the eligibility of the allowance has been verified with reference to Rule 4."(ii)"Certified that the Government servants for whom House Rent Allowance is drawn in this bill (have applied for but) have not been provided with any Government accommodation."(iii)"Certified that certificates prescribed by Government have been obtained from Government servants for whom House Rent Allowance has been drawn in this bill and I am satisfied that claims are in accordance with the Rules in force."
