Section 33 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
33. Tours by associated person.—
The associated person may, with the prior approval of the Chairperson undertake tours within the country for the performance of the duties entrusted to him by the Central Executive Committee and in respect of such tours he shall be entitled to travelling and daily allowances at the rates admissible to a Grade I Officer of the Central Government.
