Section 111 in The Central Reserve Police Force Rules, 1955

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Union of India - Section

Section 111 in The Central Reserve Police Force Rules, 1955

111. Pensions and pensionary benefits .-(1) Subject to the provision of sub-rule (2) Superior Officers of the Force shall be entitled to such pension and pensionary benefits as are admissible under the rules applicable to the service to which they belong.

(2)On his permanent transfer to the Force, or within six months thereafter the officer may elect to be governed by the Liberalised Pension Rules, 1950 as amended from time to time. The options once exercised shall be final and will be communicated by the officer to the audit in writing with a copy to the appointing authority within the said period of six months. If no such election is made, he will automatically be governed by the said rules.Note .-The Superior Officers who have already been absorbed in the Force and have not yet exercised the option, may do so within six months hereafter, failing which they will automatically be governed by the said rules.APPENDIX BFINANCIAL POWERS(See Rules 46, 53 and 53-A)

Sl.No.	Item of expenditure	Commandant BNs
1	2	3
1.	Advance of travelling allowance to Gazetted and Commissioned Officers when proceeding on detachment, in Accordance with paragraph 269(iii) of the Central Government Compilation of the General Financial Rules Vol. I	Full powers provided the cost of travelling is substantial and cannot easily be met by the Officer from his private resources.
2.	Power to sanction advance of pay to members of the Force other than Gazetted and Commissioned Officers When proceeding on detachment Which is expected to last for a Period exceeding two months.	Full powers, subject to (i) the advance shall not exceed one month's pay of the member of the Force; and (ii) that the advance shall be recovered in three equal monthly Installments commencing from the first issue of pay after the drawal of the advance.
3.	Power to grant rewards to Subordinate officers and men of the Force.	UptoRs.100/- in a case or one occasionNote; This limit may be enhanced upto Rs.300/- with the Prior approval of Deputy Inspector General or upto Rs.1000 with the prior approval of Inspector General Subject to budget provision.
4.	Power to sanction temporary imprest for a detachment proceeding on duty from Headquarters.	Uptoa maximum of Rs. 2000/-

Foot Notes. -

(1)The Commandant shall be the drawing officer in regard to the pay and allowances of the members of the Force other than the Commissioned and Gazetted Officers. He will also be the drawing officer in respect of the Contingent and other charges pertaining to the Force subject to the provisions of the Central Government compilation of the General Financial Rules, Vol.I.

(2)Deleted.

(3)The Commandant will also act under Supplementary Rule 191, as the Controlling Officer for travelling allowance purposes in regrd to the Commissioned and Gazetted Officers as well as of the non-gazetted establishment of the Force and Force Hospital, except in respect of Medical Superintendent and Staff Surgeon of the Hospital.

(4)The Deputy Inspector General will be the Controlling Officer for all the above mentioned purposes in regard to the following:-

(i)Commandant and,

(ii)Medical Supdt. And Staff Surgeon of the Hospital.

By virtue of 1959 delegation vide MHA's No. 39/49/59-AC.I, dated 28.9.59 IGP's No. 5300-1E/19(34) dated 20.10.1959.

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Union of India - Section

Section 111 in The Central Reserve Police Force Rules, 1955

111. Pensions and pensionary benefits .-(1) Subject to the provision of sub-rule (2) Superior Officers of the Force shall be entitled to such pension and pensionary benefits as are admissible under the rules applicable to the service to which they belong.