Section 29 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
29. Association of Persons for assistance and advice to State Executive Committee.
(1)The State Executive Committee may invite any person, whose assistance or advice is considered useful in performing any of its functions, to participate in the deliberations of any of its meetings.(2)If the person associated with the State Executive Committee under sub-rule (1), resident of the place of meeting shall be entitled to get daily allowance as admissible to a Grade-I officer of State Government, for each day of actual meeting of the State Executive Committee in which he is so associated, as per State Government rules.(3)If such a person is not resident of the place of meeting he, shall be paid daily and travelling allowances for each day of the actual meeting in which he is so associated, as admissible to a Grade-I officer of the State Government as per State Government rules.(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.
