Section 67 in The Bihar School Examination Board Regulations, 1964
67.
When the Board provides an officer with a residence leased or owned by it, the following conditions shall be observed:-(a)The scale of accommodation provided shall not exceed that which is appropriate to the status of the occupant.(b)Unless in any case it be otherwise expressly provided in these regulations, he shall pay rent for residence at the rate of 10 per cent of his monthly salary.
