Section 94 in The Central Reserve Police Force Rules, 1955
94. Superior Officers .-(a) Gazetted Officers of the Force shall be entitled to uniform grant as indicated below:
(1)Officers of the regular army or police joining the Force on deputation as Gazetted Officers Rs. 200.(2)Local Promotees or directly recruited Gazetted Officers.(a)Initial uniform grant of Rs. 900 regulated as under:(i)Rs. 450 half of the grant after 3 months continuous officiating or temporary service in the Gazetted Rank in the Force and a certificate from the Inspector-General of Police that the officer concerned is likely to continue as such.(ii)Rs. 450 representing the balance on completion of three years' service as Gazetted Officer in the Force or on confirmation, whichever is earlier, subject to the stipulation that the Officer concerned, if not substantive when the amount becomes due, is certified by the Inspector-General of Police as fit for permanent retention in the Force.(b)Renewal uniform grant of Rs. 450 at intervals of every five years to be calculated in respect of temporary or officiating Gazetted Officers from the date they complete 3 months' temporary or officiating service in the Central Reserve Police in a Gazetted post.(3)State Police or Army Officers initially appointed on deputation but subsequently retained permanently in the Force:(a)Initial uniform grant of Rs. 900 (Rs. 450 initially, the amount of Rs. 200 paid to them as deputationists being deducted from this amount, the balance of Rs. 450 being paid after they have completed 3 years' service thereafter).(b)Renewal uniform grant of Rs. 450 every five years (to be reckoned from the date of confirmation in the Central Reserve Police Force).Note .-"The grant of initial uniform allowance mentioned in item (3) to the officers mentioned in the said item shall be subject to the condition that if the officer has availed of any initial or renewal grant from his parent Department or the State Government for any period extending beyond the date of his permanent absorption in the Central Reserve Police Force, the proportionate amount of the initial or renewal grant sanctioned by this Department or State shall be adjusted in the total amount of the initial grant admissible under clause (a) of item (3)".(4)Police or army Serving Officers who are received on deputation in the Central Reserve Police Force but get release or retirement whilst in the Force and are continued in the same rank in the Force (Rs. 200 if the period of their employment in the Central Reserve Police Force exceeds one year).(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."
