Section 33 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
33. Fee for the associated person.
- Notwithstanding anything in rule 32, the State Executive Committee may pay the person associated with the' Committee, with the prior approval of the State Government, such fee as considered appropriate depending on the nature of work assigned under section 12 and the qualifications and experience of the associated person:Provided that the State Executive Committee shall not associate any person without the prior approval of the State Government, if the period of association exceeds four months or fees payable to him exceeds the monthly amount as fixed by the State Government from time to time.
