Rajasthan Police Benevolent Fund Rules, 1954

Rajasthan Police Benevolent Fund Rules, 1954

Published vide Notification No. F.O(222)HT/51, Dated 1 -12-1954.

RJ193

No. F.O(222)HT/51, Dated 1 -12-1954. - His Highness the Rajpramukh has been pleased to sanction the revised rules for the Rajasthan Police Benevolent Fund as per appendix. These rules supersede the Rules sanctioned under Government Order of the even number dated 16-2-1952.

Rules for Police Benevolent Fund

As amended subsequently by the following: -

Note.- In the footnotes appearing hereinafter, the amending notifications are referred to by serial No. given to them above.

1. These Rules will be called the Rajasthan Police Benevolent Fund Rules.

2. They will come into force with effect from the date they are sanctioned by the Government and will supersede the existing Police Benevolent Fund Rules.
3. The rates of contribution to be made by the Police Personnels to the fund shall be the rate as may be fixed up by the Government in Home Department from time to time.

Donations from outsiders may also be accepted with the approval of the Chairman of the Fund.

[3A. The State Government shall contribute, such amount in this fund as may be determined by it, on the condition that this amount is utilized in the manner prescribed by the Government vide Order No.F.(10)(222)Guh/E/2/51, dated 21-7-1965.]

4. The existing fund at the Police Headquarters will be amalgamated with this fund.
5. The first subscription from the employees already in service will be realised in the month following the same of Rules, by Government, and further annual subscription be realised from the first pay disbursed in subsequent financial year.

First subscription from the new entrants will be realised on enlistment.

6. These rules shall not apply to temporary hands enlisted for less than six months.
7. All subscriptions realised will be remitted to the Chairman of the fund after deducting remittance charges, if any, along with a list of subscribers.
8. Resignation, dismissal, discharge, removal or retirement from service will not entitle the subscriber to any refund of the subscription paid by him.
9. Deleted.
10. The fund will be administered by a Committee consisting of the following:-

Note.-Members at No.3, 4, 5, 6 and 10 will be elected during March every alternate year by the personnel posted at Jaipur only. Vacancies caused by transfers etc. will be filled by nomination by I.G.of Police for remaining period of the term. They will be in office for two financial years.

11. In the absence of the Chairman the Vice-Chairman will preside over the meeting. Two members in addition to the presiding officer will form a quorum.
12. The decision will be taken by majority of votes. The chairman will not cast his vote except in case of ties.
13. A book of minutes for recording the proceedings of the committee will be maintained by the Secretary. The minutes will be written at the time of the meeting and signed by all the members present.
14. Three days' clear notice will be given by the Secretary for holding a meeting and it will be accompanied by copy of the agenda.

[15.] The Committee will be competent to sanction relief upto a maximum of Rs.[5000/-] to the members and their family for the object mentioned above. However in the case of death of a member while in service the relief payable to the dependents would be upto Rs. Amended by No.6[15,000/-]. [In the matters of technical and commercial education. the relief shall be upto Rs. 10,000/- per year.].

[15A. Not found.]

[15B. In the event of any short fall in the fund, on any account to meet the obligation at the rate prescribed under Rule 15 and 15-A, the same will be met by additional contributions by the officers and staff referred in the subject and not by contribution from the State Government.

The rate of additional contribution for each category of person will be as may be prescribed by the Home Department.]

[16. The chairman of the fund will be competent to sanction immediate relief to the members during their life time, the dependents of such members in distress after the death of such members and the dependents of the employee killed in an encounter upto Rs. 1000/- on any one case without the approval of the Committee. The grant of such relief will be placed before the committee for their confirmation.]

17. The Chairman in his absence the Vice-Chairman will be competent to sanction contingent expenditure upto Rs.100/- without the approval of the Committee.
18. The grant of any relief by the Government out of the Police welfare and canteen fund Rules will be no bar to the grant of relief under these rules.
19. Relief under these rules shall be paid in the following order.-

(1) To widow,

(2) Failing widow, to minor sons and daughters equally,

(3) Failing minor sons and daughters, to dependent father or mother or both,

(4) Failing father and mother, to dependent minor brother and unmarried sisters if they were dependent on the deceased,

(5) Failing brother and unmarried sisters, the widowed daughters, if any and if they were dependent on the deceased.

20. A meeting will be called by the Secretary within a month from the date of receipt of an application made by the dependent of the subscriber for relief from the fund on a prescribed form given in Appendix A'.
21. The committee will at least meet twice a year to transact the normal business of the fund.
22. A case book and other necessary accounts record will be maintained by the Honorary Treasurer who may employ an assistant or assistants with the approval of the Committee on a monthly remuneration to be fixed by the committee, if the volume of work so demands.
23. The Accounts of the fund will be audited once a year by the Examiner, Local Fund Audit, Rajasthan. In addition to this they will be examined once a year by a member or members of the committee as may be nominated by the committee. The Inspector General of Police, Rajasthan may authorise the Departmental checking party of this Department to examine the accounts and to assist. The member or members of the committee nominated by the committee for the purpose in the Examination of the accounts.
24. An account for the fund will be opened with any of the Banks doing Government business and will be operated upon by the Chairman who may authorise the Vice-Chairman to operate upon it on his behalf in case of necessity.
25. A Register of Subscribers will be maintained by the Treasurer and each subscriber will be allotted a separate number which will be communicated to him.
26. A statements of accounts as passed by the Auditors shall be sent for publication in the Police Gazette annually not later than the month of June of the following financial year.
27. No change shall be made in the Rules without the previous approval of the Government.