- In addition to free quarters the following officers are entitled, under item 45 of Annexure A of Appendix 5 read with Appendix D ibid of the Bihar Financial Rule (Volume II) to the privilege of having the occupier's share of their municipal taxes paid by Government, if their salaries do not exceed Rs. 150, if their salaries exceed Rs. 150 they are required to pay so much only on the occupier's share of the municipal taxes as would be payable on a rental equal to 10 per cent of their salaries :-(1)Those Hostel Superintendents living in quarters attached to schools, are entitled to tree quarters.(Government Resolution no. 1432-F. T., dated the 21st March, 1919.)(2)The Superintendent of the Hazaribagh Reformatory School.(G. O. no. 7935-F., dated the 27th September, 1919.)
