Section 266 in Bihar Board's Miscellaneous Rules, 1958
266. When the residence is under repair.
- When an officer-in-charge of a sub-division is obliged to vacate his residence for any extensive repairs or alterations to the building between the 1st of April and the 1st of November, he will be entitled to the same allowances as an officer taking charge of a sub-division at which there is no Government residence, that is, he will draw the daily allowance according to the rules of his service for the first three months and Rs. 50 a month afterwards, until his residence is again ready for occupation.
