(5)A Police Welfare Fund shall be constituted under the control and administration of the Bureau for the welfare activities and schemes for police officers and the following amount shall be credited to the Fund, namely:-(a)financial assistance from Government and other types of deposits and loans granted by Government;(b)contribution from police officers;(c)fine realized from police officers as penalties in inquiry proceedings;(d)contribution from individuals or institutions as may be permitted by Government from time to time;(e)operational profit from institutions or programmes conducted as part of welfare activities;(f)a fixed percentage of amount as may be permitted by Government, collected for police service from individuals or institutions.
