Section 4 in Punjab Detenus (Conditions of Detention) Order, 1981
4. Ex-gratia Family Allowance.
- If the State Government, after making such inquiry as it may deem fit, is satisfied that the detenu is the bread winner and his detention has substantially affected the means of subsistence of his family, it may grant an ex gratia family allowance to the detenu's family at the rate of 33½ per cent of the income of such detenu :Provided that the amount of such grant shall not be less than fifty rupees and more than one hundred rupees per mensem in any case.
