Section 32 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
32. Tours by Associated Persons.
- 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 State Executive Committee and the associated person in respect of such tours shall be entitled to get travelling and daily allowances at the rates admissible to Grade 'A' Officer of the State Government.
