Section 30(1) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(1)If the person associated with the State Executive Committee under Rule 30 happens to be a non-official member either resident or not resident at the State Headquarter, he shall be entitled to get sitting fee, Travelling Allowance and Daily Allowance at the same rate and in the same manner as in the case of non-official member of the State Executive Committee in which he is so associated.
