(1)There shall be a Police Welfare Board, (hereinafter referred to as 'Welfare Board') headed by an officer not below the rank of Deputy Inspector General of Police, in the office of the Director General of Police to advise and assist him in the implementation of welfare measures for police personnel.(2)The functions and duties of the Welfare Board shall, inter alia, include administration and monitoring of welfare measures for police personnel, such as:(a)health care, particularly in respect of chronic and serious ailments, and including post retirement health care schemes for police personnel and their dependents;(b)full and liberal medical assistance to police personnel suffering injury in the course of performance of duty;(c)financial security for the next of kin of those dying in harness;(d)post-retirement financial security;(e)group housing;(f)education and career counselling and training in appropriate skills for dependents of police officers; and(g)appropriate legal facilities for defence of police officers facing court proceedings in matters relating to bonafide discharge of duty.(3)The Welfare Board shall have as many members as prescribed, and shall comprise of representatives from all police ranks. It may have also include other members in an advisory capacity. The members of the Welfare Board shall be nominated by the Director General of Police.(4)The Welfare Board shall lay down norms and policies relating to police welfare, and monitor welfare activities undertaken by various police units in the state.(5)The Welfare Board shall interact with other government departments, public sector undertakings and other organizations to facilitate gainful employment for retired police officers, and for the dependents of police personnel who have laid down their lives in due discharge of their duties.(6)A Police Welfare Fund, under the administration and control of the Welfare Board, shall be created for the welfare activities and programmes for police personnel, which will have two components:(a)outright financial grant by the state; and(b)matching grant by the state to the contributions made by the police personnel, towards the welfare fund.
