Section 21 in The Central Reserve Police Force Rules, 1955
21. Travelling allowance admissible to members of his family in the event of member of the Force being declared medically unfit .-If a member of the Force has his family residing at a place which is the Headquarters of the Force prior to his having been declared medically unfit he shall also be entitled to a free railway pass of the same class to which he is entitled for each and every member of his family (as defined in Fundamental Rules), from the Headquarters of the Force to the railway station nearest to his home.
