Section 21(2) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
(2)Non-official members of the State Executive Committee, not resident at Bhubaneswar shall be paid daily and travelling allowances for each day of the actual meetings admissible to a Grade 'A' Officer of the State Government :Provided that in case of a member of the State Executive Committee who is a Government servant or an employee in a Government Undertaking, he/she shall be entitled to travelling and daily allowances 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 Government source.
