Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 11 in Bihar State Employees (House Rent Allowance) Rules, 1980

11.

These Rules will not also apply to Government servants who are entitled to House Rent Allowance in lieu of rent free accommodation as a condition of service.Annexure IList of 'A', 'B-1', 'B-2' and 'C' Class cities where House Rent Allowance will be admissible according to Rule 3
        Class of Cities
Name of State 'A' 'B-1' 'b-2' 'C'
Bihar ... ... Patna (U.A.)[Jamshedpur (U.A.), Ranchi (U.A.)] [Added vide Memo No. 9617 dated 10.10.1983 with effect from 1.8.1983.] Arrah, Bettiah, Bhagalpur, Bihar-sharif, BokaroSteel City, (U.A.), Chapra, Darbhanga, Dehri, Dalmianagar,Dhanbad (U.A.), Dinapur (U.A.), Gaya, Hazaribagh, Katihar(U.A.), Monghyr, Jamalpur, Muzaffarpur, Purnea (U.A.), Sasaram,[Barauni, Begusarai (U.A.), Daltonganj, Deoghar (U.A.), Giridih,Hajipur, Kishanganj, Mokamah, Motihari (U.A.), Patratu (U.A.),Saharsa, Siwan.] [Added vide Memo No. 9617 dated 10.10.1983 with effect from 1.8.1983.]
Annexure II(Reference Rule 9)Certificate to be furnished by a State Government servant drawing pay upto [Rs. 1069] [Substituted by Memo No. 4311 (F2) dated 30.4.1983.] per month as well as by a State Government servant drawing pay above [Rs. 1069] [Substituted by Memo No. 4311 (F2) dated 30.4.1983.] per month but claiming House Rent Allowance with reference to pay [Rs. 1069] [Substituted by Memo No. 4311 (F2) dated 30.4.1983.] per month.
(1)I certify that I *(have applied for the Government accommodation in accordance with the prescribed procedure but) have not been provided with Government accommodation/have refused the allotment of Government accommodation during the period in respect of which the allowance is claimed.
(2)I certify that I am residing in a house hired/owned by me/my wife/husband/ son/daughter/father/mother/a Hindu Undivided Family in which I am a co-parcener.
(3) I certify that I am| incurring some expenditure on rent.contributing towards rent.
Or I certify that the rental value of the house owned by me/owned by a Hindu Undivided Family in which I am a co-parcener and in which I am residing is ascertainable in the manner specified in Rule 8. * I certify that I am paying/ contributing towards house or property tax.
(4)I certify that I am not sharing accommodation allotted to my parent/ children by the State/Central Government, an autonomous public undertaking or semi-Government organisation such as municipality, port trust, etc., allotted rent free to another Government servant.
(5)I certify that my husband/wife/children/parents who is/are sharing accommodation with me allotted to another employee of the Central/State Government/autonomous public undertaking or semi-Government organisations like municipality, port trust, etc., is/are not in receipt of House Rent Allowance from the Central/State Government, autonomous public undertakings or semi-Government organisations like municipality, port trust etc.
(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.Date..........Signature...................Designation...............* 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.
(1)I certify that [I am residing] [Delete whichever sub-clause is not applicable.] in a rented house (address of premises)/as a sub-tenant in a house....... (address of premises) rented by another Government servant, viz....... (name, designation and office) from the to the ........... and I am paying monthly rent of Rs......... This includes/does not include.-
(a)[ occupiers share of municipal and other taxes not legally payable by the tenant Rs......... [Delete whichever sub-clause is not applicable.]
(b)service taxes levied separately and described as such Rs......... for the period.......]
(2)[ I certify that I am myself not a sub-tenant of another Government servant. [Delete if not applicable.]
(3)I certify that accommodation in respect of which the allowance is claimed is not sub-let or occupied normally by any person other than (a) members of my family as defined in Rule 2 (c) or (b) my spouse/son(s)/daughter(s)/parent(s) who is/are not drawing any House Rent Allowance from Central Government, State Government. Autonomous Public Undertakings/semi-Government Organisation such as Municipality, Port Trust/Autonomous Bodies having been brought into existence by an Act of Parliament such as Nationalised Banks, Life Insurance Corporation of India, etc.]
(4)I certify that I [have applied for Government accommodation in accordance with the prescribed procedure but] [The words shown in bracket may be omitted if the Government servant is not eligible for Government accommodation or if his case is covered by Note under 5 (b) of where it is not obligatory for him to apply for Government accommodation for eligibility for House Rent allowance.] I have not been provided with (have refused the allotment of) Government accommodation during the period in respect of which the allowance is claimed.
(5)I also certify that my wife/husband has not been allotted family accommodation at the same station by the Central Government, a State Government, autonomous public undertakings or a semi-Government organisation such as Municipality, Port Trust, etc.
(6)I also certify that [the accommodation for which House Rent Allowance has been a part of the accommodation for which House Rent Allowance[Delete whichever sub-clause is not applicable.]
claimed by me is not being used for other than bona fide residential| purposepurposes| since.......]
House Rent Allowance Claimed
Cases in which accommodation is notsub-let/occupied by non-family members.
  Rs.
Monthly rent paid excluding sub-items (a) and (b) of them (1)above X
10 percent of pay Y
House Rent Allowance claimed X-Y (subject to prescribed ceiling)
Case in which accommodation is sub-let/occupiedby non-family members
  Rs.
Monthly rent paid excluding sub-item (a) and (b) of item (1)above X
Rent to be taken {|
3X5
|-| 10 per cent of pay| Y|-| House Rent Allowance claimed|
3X5| Y (subject to prescribed ceiling).
|}Annexure III-B(Reference Rule 9)Certificate to be furnished by a Government servant drawing pay above [1069] [Substituted by Memo I.O.4344 (F2) dated 30.4.1983.] per month for the grant of House Rent Allowance in terms of Rule 8 read with Rule 6.
(1)I certify that I am residing in a house owned by my wife/ son/ daughter/ father/ mother/............. (address of premises) from the........... to the........and that the monthly gross rental value thereof as assessed for municipal purpose or otherwise (without deduction of the rebate of per cent on account of repairs) is Rs........ This includes/does not include-
(a)[ Municipal and other taxes payable by the owner Rs............... [Delete whichever sub-clause is not applicable.]
(b)Service taxes levied separately and described as Rs...........for the period...........]
(2)[ I certify that accommodation in respect of which the allowance is claimed is not occupied normally by any person other than (a) members of my family as defined in Rule 2 (c) or (b) my spouse/son (s) daughter (s)/parents (s). Who is/are not drawing any House Rent Allowance from Central Government, State Government, Autonomous Public Undertaking/Semi Government Organisations such as Municipality, Port Trust/Autonomous Bodies having been brought into existence by an Act of Parliament such as, Nationalised Banks, Life Insurance Corporation of India, etc.] [Delete if not applicable.]
(3)I certify that I [have applied for Government accommodation in accordance with the prescribed procedure but] [The words shown in brackets may be omitted if the Government servant is not eligible for Government accommodation if his case is covered by Not under Rule 5 (5) or where it is not obligatory for him to apply for Government accommodation for eligibility for House Rent Allowance.] have not been provided with/(have refused the allotment of Government accommodation during the period in respect of which the allowance is claimed.
(4)I also certify that my wife/husband has not been allotted family accommodation at the same station by the Central Government, a State Government, an autonomous public undertaking or, a Semi-Government organisation such as Municipality, Port, Trust, etc.
(5)I also certify that [the accommodation for which House Rent Allowance has been a part of the accommodation for which rent allowance claimed by me is not[Delete Whichever sub-clause is not applicable.]
being used for other thanbona fideresidential is being claimed by me is used for other thanbona fideresidential| purposepurposes| since.......]
House Rent Allowance Claimed
Cases in which accommodation is notoccupied by non-family members.
  Rs.
Monthly rental value including sub-item (a) but excluding sub-item (b) of them (1)above X
10 percent of pay Y
House Rent Allowance claimed X-Y (subject to prescribed ceiling)
Case in which accommodation is occupiedby non-family members
  Rs.
Monthly rental value including sub-item (a) but excluding sub-item (b) of them (1)above X
Rent to be taken {|
3X5
|-| 10 per cent of pay| Y|-| House Rent Allowance claimed|
3X5| Y (subject to prescribed ceiling).
|}Annexure III-C(Reference Rule 9)Certificate to be furnished by a Government servant drawing pay above [1069] [Substituted by Memo No. 4344 (F2) dated 30.4.1983.] who is living in a house owned by him or by Hindu Undivided Family in which he is a co-parcener for the grant of House Rent Allowance in terms 0 Rule 8.
(1)I certify that I am residing in a house owned by me/Hindu undivided family in which I am a co-parcener (address of the premises) from the to the......... and that the monthly rental value thereof as assessed for municipal purpose or otherwise (without deduction of the rebate of 10 per cent on account of repairs) is Rs............ This includes/does not include-
(a)[ Municipal and other taxes payable by the owners Rs.......... [Delete Whichever sub-clause is not applicable.]
(b)Service taxes levied separately and described as Rs........... for the period.......]
(2)[ I certify that accommodation in respect of which the allowance is claimed is not occupied normally by any person other than (a) members of my family as defined in Rule 2(a) or (b) my spouse/son(s)/daughter(s)/parent(s) who is/are not drawing any House Rent Allowance from Central Government, State Government, Autonomous Public Undertaking/Semi-Government Organisations such as Municipality, Port Trust/Autonomous Bodies having been brought into existence by an Act of Parliament such as Nationalised Banks, Life Insurance Corporation of India, etc.] [Delete if not applicable.]
(3)I certify that I [have applied for Government accommodation in accordance with the prescribed procedure but] [The word shown in brackets may be omitted if the Government servant is not eligible for Government accommodation or if his case if covered by Note under Rule 5 (b) or where it is not obligatory for him to apply for Government accommodation for eligibility for Rouse Rent Allowance.] have not been provided with/have refused the allotment of Government accommodation during the period in respect of which the allowance is claimed.
(4)I also certify that my wife/husband has not been allotted accommodation at the same station by the Central Government, a State Government, an autonomous public undertaking or Semi-Government Organisation such as Municipality, Port Trust, etc.
(5)I also certify that [the accommodation for which House Rent Allowance has been a part of the accommodation for which House Rent Allowance claimed by me is not[Delete Whichever sub-clause is not applicable.]
being used for other thanbona fideresidential is being claimed by me is used for other thanbona fideresidential| purposepurposes| since.......]
Annexure IV[Reference Rule 4 (b) (ii), note]Constituent of Urban Agglomeration (as shown in Table IV of Census of India, 1971, Series I-India Paper 1 of 1972.-Final Population read with the Appendix thereto issued by the Registrar-General and Census Commissioner, India).An Urban agglomeration is made up of main town together with the adjoining areas of Urban growth and is treated as one urban spread.The population covered by such spread is categorised as Urban. Each such agglomeration may be made up more than one statutory town adjoining one another such as a Municipality and the adjoining Cantonment, etc. and also other urban growth such as Railway Colony, University Campus, etc. Such out-growths (O.G.) which did not qualify to be treated as individual towns in their won right and have pronounced urban characteristics are shown constituents of the agglomeration.Urban Agglomerations (U.A.) are found in two situations, viz., (i) where the agglomeration is composed of the core town and out-growths and (ii) where the agglomeration is composed of two more towns and their out-growths, if any.Bihar