Section 7(d) in Bihar State Employees (House Rent Allowance) Rules, 1980
(d)Training abroad. - A Government servant who is deputed for training abroad under the various training schemes sponsored by the Government of India or operated through non-official channels shall be entitled to draw House Rent Allowance during the entire period of such training at the rates admissible to him from time to time at the station from where he was deputed abroad for training subject to the production of certificates prescribed in Rule 8 (d).
