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Bengal Presidency - Section

Section 1054 in Police Regulations, Bengal , 1943

1054. Grant of rewards when not previously offered. [§ 12, Act V, 1861].

(a)The officers mentioned below are empowered to grant rewards up to the amount noted against each to a member of the police force for work done within the course of his ordinary duties, when the work is, in the opinion of the officer granting the reward, of such exceptional merit or of such an arduous or peculiar nature as to justify a special reward:-
    Rs.
Inspector-General .......... 500
Deputy Inspectors-General .......... 250
Superintendents .......... 150
They are also empowered to grant rewards up to the above limit to private persons for assisting the police in their duties, when the assistance given is, in the opinion of the officer granting the rewards, of such a nature as to justify a reward.
(b)The grant of a reward is subject to the condition that funds are available in the budget of the officer granting the reward.
(c)The grant of rewards for work done outside the ordinary course of a police officer's duties is governed by Fundamental Rules 46 and 47 and Bengal Service Rules 62 and 63 (Part I).
(d)Officers above the rank of Inspector are not eligible for rewards in cash. Rewards in kind may be granted to Deputy Superintendents only in very exceptional cases, with the sanction of the Provincial Government.
An officiating Deputy Superintendent is eligible for a reward if the work for which it is granted was performed when he was in the rank of Inspector.Note. - The Provincial Government has also authorised Deputy Inspectors-General and District Magistrates to sanction the payment of rewards, not exceeding Rs. 250 in any case, to police or other officers for the arrest of a criminal or for information or special services in connection with the enforcement of the law, in cases where they are not competent to exercise higher powers under the provisions of the law or of statutory rules or of any other authorized code.
(e)Chaukidars and dafadars may also be rewarded in special cases under this regulation, if it is impossible to find from the Chaukidari Reward Fund sums sufficient to reward adequately services rendered by them [vide regulation 1062],