Section 5(vi) in Bihar State Employees (House Rent Allowance) Rules, 1980
(vi)Female Government servants residing in the Working Girl's Hostel, or in Government run hostel are not entitled to House Rent Allowance. Government servant living in hostels run by autonomous and semi-Government Organisation, which are not run on commercial lines (i.e. State Government employees allotted hostel accommodation are not charged market rent but a subsidised rent), would not be entitled to House Rent Allowance.
