Section 11(6) in Bihar State Employees (House Rent Allowance) Rules, 1980
(6)I also certify that my wife/husband has not been allotted accommodation at the same station by the Central/State Government, an autonomous public undertakings or semi-Government, organisations such as municipality, port trust, etc.Date..........Signature...................Designation...............* The words shown in brackets may be omitted if the Government servant is not eligible for Government accommodation or if his case is covered by Notes under Rule 5 (b) or where it is not obligatory for him to apply for Government accommodation for eligibility for House Rent Allowance.** To be furnished by a Government servant living in his own house or in a house owned by a Hindu Undivided Family in which he is a co-percener.*** To be furnished by Government servant being the wife, husband, son, daughter, father or mother of the Government servant owning the house who is sharing accommodation with the latter.Annexure III-A(Reference Rule 9)Certificate to be furnished by a Government servant drawing pay above [Rs. 1069] [Substituted by Memo No. 4344 (F2) dated 30.4.1983.] per month for the grant of House Rent Allowance in terms of Rule 6.
