Section 32(ii) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
(ii)If the person associated with the State Executive Committee under sub-rule (i) happens to be non-official resident at the State Headquarters, he shall be entitled to get an allowance at a rate to be fixed by the State Government from time to time for each day of actual meeting of the State Executive Committee in which he is so associated.
