Section 19 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
19. Daily Allowances and Travelling Allowance.
(1)Non-Official Members of the State Executive Committee resident at State Headquarter, shall be paid a sitting fee of rupees seventy five per day for each day of the actual meetings of the State Executive Committee.(2)Non-official members of the State Executive Committee not a resident of State Headquarters shall be paid daily allowance and travelling allowance for each day of journey at the rate admissible to an officer of the State Government drawing pay of rupees 16,400-20,000 and above:Provided that a non-official member will not be allowed to draw both daily allowance and sitting fee for the same day and also may be allowed to perform journey by air without prior approval of the Government in the Finance Department.(3)Official Members of the State Executive Committee shall be paid daily allowance and travelling allowance at the rates admissible under the relevant Rules of the Government under whom he is serving 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.
