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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(3)Official Members of the State Executive Committee shall be paid daily allowance and travelling allowance at the rates admissible under the relevant Rules of the Government under whom he is serving on production of a certificate by him that he has not drawn any such allowance for the same journey and halts from any other government source.