Section 6(d) in Bihar State Employees (House Rent Allowance) Rules, 1980
(d)The half-yearly verification of rent receipts as a matter of routine shall be dispensed with. The Head of Office in the case of a non-Gazetted Government servant, the Head of the Department in the case of a Gazetted Government servant or the Administrative Department if the Government servant himself is Head of the Department shall however, have the right to test check the rent receipt and also consider whether the rent claimed is reasonable.
