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.Signature................Designation............Date....................* 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.
