Section 1039(a) in Police Regulations, Bengal , 1943
(a)Recipients of the King's Police and Fire Services Medal or a bar to the medal, shall, where the decoration is awarded for an act of gallantry, be entitled to monetary allowances subject to the conditions set forth below:-(i)The allowance should be granted only to officers of and below the rank of Inspector. The allowance shall not be merged into salary for the purpose of calculating average pay or pension.(ii)The amount of the allowance should depend on the substantive rank of the recipient at the time when the act of gallantry is performed and it should continue to be paid at that rate on promotion to higher ranks (including ranks above that of Inspector).(iii)In the case of an officer already in receipt of an allowance, an addition should be made to the allowance on the award of a bar to the medal, according to the rank of the recipient at the time when the services for which the bar is awarded, are rendered, provided that if at the time of the award of the bar the recipient is of higher rank than when he was awarded the medal, he shall be entitled to substitute for the original allowance plus the additional allowance, the amount of allowance he would be entitled to draw had he been awarded the medal in his present rank.(iv)The allowance should be granted from the date of the act for which the award is given, provided that no allowance should be drawn for any period earlier than 1st April, 1933. Unless the allowance is forfeited for misconduct, it will continue until death.(v)Where an individual is in receipt of the allowance at the time of his death, it shall be continued for life or till remarriage (unless forfeited for misconduct) to his widow (the first married wife having the preference).
