Section 29(4) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
(4)If such person is a Government employee or an employee in a Government Undertaking, he shall be entitled to travelling and daily allowances only at the rates admissible under the relevant rules applicable to him by 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.
