Section 31 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
31. 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 State Executive Committee and in respect of such tours shall be entitled to travelling and daily allowances the rates admissible to a Grade-1 officer of the State Government as per State Government Rules.
