Section 6(c) in Bihar State Employees (House Rent Allowance) Rules, 1980
(c)A Government servant shall not be entitled to House Rent Allowance, if-(i)he shares Government accommodation allotted rent free to another Government servant, or(ii)he/she resides in accommodation allotted to his/her parents/son/ daughter by the Central Government, State Government, an autonomous public undertaking or Semi-Government Organisation such as a Municipality, Port Trust, Nationalised Banks, Life Insurance Corporation of India, etc.(iii)his wife/her husband has been allotted accommodation at the same station by the Central Government, State Government, an Autonomous Public Undertaking or Semi-Government Organisation, such as Municipality, Port Trust, etc., whether he/she resides in that accommodation or he/she resides separately in accommodation rented by him/her.
