Section 32 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
32. Manner and purpose of Association of persons with State Executive Committee.
- (i) The Executive Committee may invite persons, whose assistance or advice is considered useful in performing any of its functions, to participate in the deliberations of any of its meeting.(ii)If the person associated with the State Executive Committee under sub-rule (i) happens to be non-official resident at the State Headquarters, he shall be entitled to get an allowance at a rate to be fixed by the State Government from time to time for each day of actual meeting of the State Executive Committee in which he is so associated.
