Section 32 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
32. Fee for the associated person.—
Notwithstanding anything in Rule 31, the Central Executive Committee may pay the person associated with the Committee, with the prior approval of the Central Government, such fees as the Central Government may determine depending on the nature of work assigned and the qualifications and experience of the associated person.
