(2)The functions and duties of the Welfare Officer shall, inter alia include administration and monitoring of welfare measures for Police personnel, such as-(a)health care, particularly in respect of chronic and serous 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 counseling and training in appropriate skills for dependents of police officers; and(g)appropriate legal facilities of defence of police officers facing court proceedings in matters relating to bonafide discharge of duty.(h)monitor the welfare activities undertaken by various Police units in the State.
