Section 34 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
34. Tours by associated Person.
- The associated person may, with the prior approval of the Chairperson, undertake tours within the State for the performance of the duties entrusted to him by the State Executive Committee and in respect of such tours, he shall be entitled to travelling and daily allowance at the rates as admissible to a Class-I Officer of the Government.
