(1)The State Government may, by notification, constitute funds for the purpose of welfare of police personnel and their dependents.(2)The funds shall be utilized, administered and audited in such manner as may be prescribed.(3)The following sums shall be credited to the funds, namely;-(a)any grant made by the State Government;(b)contributions made in the fund by police personnel;(c)any other grant, donation, bequest made for the purposes of the funds.
