Section 10 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
10. Daily and Travelling Allowance.
(1)Non-Official members of the State Co-ordination 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 Coordination Committee.(2)Non-Official members of the State Co-ordination 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 State Legislature who is also a member of the State Co-ordination Committee, the daily and travelling allowances shall be paid at the rate admissible to him/her as member of State Legislature, when the Legislature is not in session and on production of a certificate by the member that he/she not drawn any such allowance for the same journey and halts from any other source.(3)If such person 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 certification by him/her that he/she not drawn any such allowance for the same journey and halts from any other Government source.
