Section 94(5) in The Central Reserve Police Force Rules, 1955
(5)Retired or released officers re-employed in the Central Reserve Police (Rs. 200 if the period of their re-employment in the Central Reserve Police Force exceeds one year).Notes .-1. "No officer (whether he was appointed by direct recruitment or by promotion or was initially taken by way of deputation or re-employed and has subsequently been permanently absorbed in the Force) who is due to retire within two years of the date on which the grant of uniform allowance falls due shall be entitled to the grant of that allowance."
