Section 30 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
30. Fee for the Associated person.
(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.(2)If such person is a Government servant or an employee of a Government undertaking, he shall be entitled to travelling and daily allowance at the rates admissible under the relevant rules applicable to him on 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.
