Section 9 in Bihar State Employees (House Rent Allowance) Rules, 1980
9.
(a)Every Government servant shall furnish along with the first claim for House Rent Allowance a certificate in the form given in Annexure II, III-A, III-B or III-C whichever is applicable to him and whenever there is a change in any of the provisions of the certificate last given in respect of the same or different accommodation and/or resulting increase or decrease of the allowance payable.(b)While Non-Gazetted Officers shall furnish the requisites to their Head of Officer, Gazetted Officers shall furnish the same to the Accountant General along with their first claim for House Rent Allowance and also attach them with their pay bills for January and July each year.(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."Note. - The words shown in the brackets in clause (ii) may be omitted if the Government servants for whom the allowance is drawn are not eligible for Government accommodation or if their cases are covered by the Notes under Rule 5.(d)The certificates required under clauses (c) (iv), (d), (e) and (f) of Rule 7 will be as follows :-The Government servant concerned continued for the period for which House Rent Allowance is claimed, to retain the house at the same station (whether within its qualifying limits or in an adjoining area) from where he was placed under suspension proceeded on leave/deputation abroad/training paid rent for it and did not sub-let whole of it.Note 1. - The words "adjoining area" used in the above certificates refer to an area from which a Government servant normally attends to his duties.Note 2. - If part of an accommodation is sub-let by a Government servant during the events referred to in the clauses quoted above his House Rent Allowance will be regulated in the manner prescribed in Rule (6)(b)(i).
