Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 3 in Bihar State Employees (House Rent Allowance) Rules, 1980

3.

The following House Rent Allowance shall be admissible to the State Government employees :-
(A)Rates of Allowance.
Class of city/town  
'A' Class 15% of pay subject to a maximum of Rs. 400 per mensem.
'B'-1 Class  
'B'-2 Class 7 ½ % of pay subject to a maximum of Rs. 200 permensem.
'C' Class  
Note. - House Rent Allowance is admissible, without reference to the quantum of rent paid to employees drawing pay up to [Rs. 1069] [Substituted by memo no. 4344 (F2) dated 30.4.1983.], In the case of employees drawing pay exceeding [Rs. 1069] [Substituted by memo no. 4344 (F2) dated 30.4.1983.] production and verification of rent receipts shall be compulsory.
(B)Verification of Rent Receipts.
(i)House Rent Allowance is admissible, without reference to the quantum of rent paid to the employees drawing pay up to [Rs. 1069] [Substituted by memo no. 4344 (F2) dated 30.4.1983.]. However employees drawing pay exceeding [Rs. 1069] [Substituted by memo no. 4344 (F2) dated 30.4.1983.] shall, unless they produce rent receipts for verification, also draw House Rent Allowance at the same rate to which an employee drawing pay of [Rs. 1069] [Substituted by memo no. 4344 (F2) dated 30.4.1983.] and serving at the same station is entitled to House Rent Allowance at a higher rate can be drawn by them only if they are in a position to produce rent receipts.
(ii)According to Rule 9(a) a Government servant is required to furnish a certificate in the form prescribed in Annexure II, III-A, III-B, or III-C along with his first claim of House Rent Allowance and also in January and July, each year. The house rent receipts are also required to be furnished along with these certificates. If there is any change in any of the provisions of the certificate last given, resulting in increase or decrease of the allowance payable, a fresh certificate together with a house rent receipt is required to be furnished as soon as the change occurs. It is clarified that the verification is required to be made only with reference to the rent receipts produced. In case where the administrative authorities have reason to doubt the particulars given in the rent receipts, separate enquires should be made.
(iii)The verification of rent receipt in the case of Non-Gazetted Officers will be the responsibility of the Head of the office and in the case of Gazetted Officers it will be for the Head of the Department to ensure that the verification is done in the required manner. In the case of a Head of Department the necessary verification will be done by the Administrative Department concerned. Gazetted Officers will furnish a certificate to the Accountant-General indicating that the rent receipt, in original, has been submitted separately to the Head of the Department for verification, along with requisite certificates as required under Rule 9(a) to enable the Accountant-General to authorise drawal of House Rent Allowance to the officer concerned. Simultaneously, they will also furnish a copy of the said certificate alongwith the rent receipts in the original to the administrative authority concerned with the verification of their rent receipts.
Area Where Admissible