Section 5(viii) in Bihar State Employees (House Rent Allowance) Rules, 1980
(viii)A Government servant who was not in occupation of Government accommodation at his old station and who, on transfer, leaves his family behind at the old station because he has not rented a house or has not been allotted Government accommodation at the new station; will be eligible for House Rent Allowance for a period of six months from the date of his assumption of charge at the new station or till he rents a house or is allotted Government accommodation at the new station, whichever is earliest. The House Rent Allowance in such cases shall be regulated as follows without prejudice to the entitlement to House Rent Allowance with reference to the place of duty in terms of Rule 3.
