Section 3 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
3. Amendment of Rule 3.
- In the principal rules, for existing Rule 3, the following rule shall be substituted, namely -"3. These rules shall apply to all the Gazetted/Non-Gazetted Police, PAC and Fire Service personnel of Uttarakhand, whet 76 her employed in a permanent or temporary capacity, under the rule making control of the Governor, who dies while on duty under the following circumstances -(a)Death due to attach/fight with dacoits/criminals/foreign/hostiles/extremists/ terrorists/naxalites, etc.,(b)Death during controlling violent/incited mob.(c)Death during accident, while undergoing important training/demonstration,(d)Death while protection rescue of people during natural disasters e.g. flood/ earthquake/landslide ice storm, etc.,(e)Death while protection/rescue of people during extinguishing of fire in any area,(f)Death due to attack in an area under curfew, and(g)Death due to attack while escorting prisoner.
