Section 30(2) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(2)If such person is a Government servant or an employee of a Government undertaking, he shall be entitled to travelling and daily allowance at the rates admissible under the relevant rules applicable to him on production of a certificate by him that he has not drawn any such allowance for the same journey and halts from any other Government source.
