Section 262 in The Railway Protection Force Rules, 1987
262. Institution and regulation of welfare funds and schemes.
-262.1The Central Government or the Director-General may, looking to the onerousand arduous nature of duties of the members of the Force, create any special fund orlaunch any special welfare measures or insurance scheme or any other scheme or aco-operative society and provide for funding of such measures on a continuing basisor on any other basis.262.2Such Special measures may include((a)Providing for adequate living accommodation for the personnel and theirfamilies;(b)Provision of recreational facilities in the shape of indoor games and equippingrecreation rooms with radio and television;(c)Provision of libraries both static and mobiles;(d)Provision of canteens and departmentally run grocery and allied stores;(e)Providing spare time employment for the members of the families to augmentincomes;(f)Financial assistance to the families and dependents and to those who aredisable due to the rigours of service;(g)Rehabilitation of those who retire or are medically invalidated for activeservice;(h)Provision of vocational training for the handicapped;(i)Provision of schools with or without boarding facilities;(j)Sponsoring and running of correspondence course for the personnel both inacademic and technical fields,(k)Arranging subsidized technical and vocational training of the wards of thepersonnel and providing employment opportunities for them;(l)Encouraging group insurance and savings schemes;(m)Establishment of family welfare centres, crèches and maternity centers;(n)Establishment of hospitals and dispensaries; and(o)To alleviate distress arising from terminal and prolonged illness liketuberculosis, paralysis, cancer, etc.262.3Whenever such a scheme is launched or a special fund is constituted for thepurposes of any of the measures specified in sub-rule (2), it shall be lawful for anymember of the Force to participate I planning of such welfare measures, suggestingfresh schemes to meet their meets, make contributions or collect subscriptions from the beneficiaries for the purpose and to manage, operate and to administer such ascheme or a fund:Provided that for ensuring adequate utilization of any such fund for genuinewelfare needs, its management shall be vested in a committee preliminary comprisingof beneficiaries:Provided further that adequate arrangements shall be made for regular auditof the fund by a committee comprising of members from different ranks of he Force.
