Section 3(3) in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011
(3)A member shall be free to purchase any model of the computer equipment and software, specified in the Appendix, at any time during his term. He/She shall be equally free to purchase more than one unit of computer equipment specified in the Appendix subject to the condition that the total amount of reimbursement/ payment shall not exceed the entitlement under clause (i) of sub-rule(1) of this rule.Provided that in case the cost of equipment purchased by a Member exceeds his/her financial entitlement, the difference amount thereof shall be borne by the Member himself/herself.
