Section 9 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
9. Daily and Travelling Allowance.
(1)Non-official members of the State Co-ordination Committee, resident in Patna, shall be paid a meeting allowance at the rate of Rupees seventy-five per day for each day of the actual meetings of the State Co-ordination Committee.(2)Non-official members of the State Co-ordination committee shall be paid daily allowance and travelling allowances for each day of the meeting at the rate admissible to an officer of the State Government drawing Pay of rupees Rs. 16,400-20,000:Provided that non-official member will not be allowed to draw both daily allowance and sitting fee for the same day and also may not be allowed to perform journey by air without prior approval of the Government in the Finance Department:Provided further that in case of a. Member of State Legislative Assembly who is also a member of the State Co-ordination Committee, the said daily and travelling allowance shall be paid at the rates admissible to him as a Member of Legislative Assembly when the Legislature is not in session and on production of a certificate by the member that he has not drawn any such allowance for the journey and halts from any other Government source.(3)An Official member of the State Co-ordination Committee shall be paid daily allowance and travelling allowances at the rates admissible under the relevant Rules of the respective Government under whom he is serving on production of a certificate by him that he has not drawn any such allowance for the journey and halts from any other Government source.
