Section 3(6) in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011
(6)The financial entitlement of a Member shall be the amount fixed on the date of purchase of computer equipment. Where a member purchases computer equipment in parts, he is entitled to get reimbursement to the extent of amount fixed at the time of procurement of computer equipment first time. His/Her entitlement shall not be affected by increase/decrease in the amount subsequent to his first procurement.
