Section 11(5) in Bihar State Employees (House Rent Allowance) Rules, 1980
(5)I certify that my husband/wife/children/parents who is/are sharing accommodation with me allotted to another employee of the Central/State Government/ autonomous public undertaking or semi-Government organisations like municipality, port trust, etc., is/are not in receipt of house rent allowance from the Central/State Government, autonomous public undertaking or semi-Government organisations like municipality, port trust etc.
