Section 4 in Punjab Detenus (Conditions of Detention) Order, 1974
4. Ex-gratia Family Allowance.
- If the State Government after making such enquiry as it may deem fit, it satisfied that the detenu is the bread-winner and his detention has substantially affected the means of subsistence of his family, it may grant as ex-gratia family allowance to the Detenu's family at the rate of 33½ per cent of the income of the person detained:Provided that the amount of the such grant shall not be less than fifty rupees and more than one hundred rupees per mensem is any case.
