Section 30 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
30. Manner and purpose of Association of persons with State Executive Committee.
(1)The State Executive Committee may invite any person, whose assistance or advice, if considered useful in performing any of its functions, to participate in the deliberation of any of its meetings.(2)If the person associated with the State Executive Committee under Sub-rule (1) happens to be a non-official, resident at the State headquarters, he/she shall be entitled to get an allowance of Rs. 75 (Seventy five) or such amount as Government may fix from time to time, for each day of the actual meeting of the State Executive Committee in which he/she is so associated.(3)If such person is not resident at the State Headquarters, he/she shall be paid daily and travelling allowances for each day of the actual meeting admissible to a Grade 'A' Officer of the State Government.(4)If such person is a Government Servant, or an employee in a Government Undertaking, he/she shall be entitled to travelling and daily allowances only at the rates admissible under the relevant rules applicable to him/her on production of a certificate by him/her that he/she has not drawn any such allowance for the same journey and halts from any other source.
