Section 7(ii) in Bihar State Employees (House Rent Allowance) Rules, 1980
(ii)The limit of 4 months/120 days shall be extended to 8 months for the purpose of the grant of this allowance in the case of Government servants suffering from T. B., Cancer or other ailments during the period of their leave taken on medical certificates. It is immaterial whether the leave is on medical certificate from the very commencement or is in continuation of other leave as defined in clause (i) of this Rule. In the case of employees suffering from T. B., Cancer, or other ailments, who remain on leave for a period exceeding 8 months, the grant of House Rent Allowance for the period of leave beyond 8 months, may be decided by the respective controlling authorities without consulting the Finance Department irrespective of the period of leave involved so long as the Medical Certificate is available.
