Section 35 in The Rights of Persons with Disabilities Rules, 2017
35. Other terms and conditions of service of the Chief Commissioner and Commissioner.
(1)The Chief Commissioner and the Commissioner shall be entitled to such leave as is admissible to a Government servant under the Central Civil Service (Leave) Rules, 1972.(2)The Chief Commissioner and the Commissioner shall be entitled to such leave travel concession as is admissible to a Group "A" officer under the Central Civil Services (Leave Travel Concession)Rules, 1988.(3)The Chief Commissioner and the Commissioner shall be entitled to such medical benefits as is admissible to a Group "A" officer under the Central Government Health Scheme.
