Section 7(h) in Bihar State Employees (House Rent Allowance) Rules, 1980
(h)Women Government servants not paying rent themselves. - In the case of married Government servant residing with her husband, and in the case of an unmarried Government servant residing with her father or other members of the family, who are not Government servants the rent paid by her husband or, as the case may be, by her father or other members of the family, shall be deemed to be the rent paid by her. Such Government servants will be eligible for House Rent Allowance if otherwise admissible under these Rules.
