With the sanction of the State Government advances may be granted to Government servants who desire to build houses for occupation by themselves, at places where no house are available or where house rent is exceptionally high. No advance is permissible for the construction of a house except at the place in which the Government servant is actually serving or at which he is permitted to reside while performing the duties at his headquarters station. Also no advance is permissible to a Government servant who is likely to retire before complete recovery can be effected.[Note 1. - Administrative Departments of Government can sanction advances under this Section without consulting the Finance Department, Secretaries to Government (including the Chief Secretary) and Heads of Department are also authorised to sanction such advances which are in strict accordance with the rules, to Government servants whom they or other heads of offices sub-ordinate to them can appoint. In the case of Deputy Magistrates and Deputy Collectors the power to sanction house building advances is exercised by the State Government. ['Note' made Note 1 and Note 2 added by C.S. No. 52 dated 9.6.1958.]Note 2. - The pay, service condition viz. permanent or temporary and the date of birth of the grantee of the advance should invariably be mentioned in the sanction order to facilitate audit check and issue of authority slip by the Accountant General, Bihar.][N.B. - Reference may be made to State Government's Decisions under Rule 403.]
