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State of Odisha - Section

Section 21 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

21. Daily and Travelling Allowances.

(1)Non-official members of the State Executive Committee, resident at Bhubaneswar shall be paid an allowance of Rs. 75 (Seventy five only) or such amount as Government may fix from time to time, for each day of the actual meeting of the State Executive Committee.
(2)Non-official members of the State Executive Committee, not resident at Bhubaneswar shall be paid daily and travelling allowances for each day of the actual meetings admissible to a Grade 'A' Officer of the State Government :Provided that in case of a member of the State Executive Committee who is a Government servant or an employee in a Government Undertaking, he/she shall be entitled to travelling and daily allowances at the rates admissible under the relevant rules applicable to him/her on production of a certificate by him/her that he/she has not drawn any such allowance for the same journey and halts from any other Government source.