1041. Procedure for the submission of recommendations for the grant of the Indian Police Medal.
(a)The qualifications for the grant of the Indian Police Medal shall be as follows:-(i)Conspicuous gallantry.(ii)Valuable services characterised by resource and devotion to duty, including prolonged service of ability and merit.(b)Awards under sub-clause (i) of clause (a) will be made as soon as possible after the event occasioning the grant. Cases falling under this sub-clause should be reported by Superintendents to the Inspector-General as soon as they occur through the Range Deputy Inspector-General and by the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, direct.(c)Awards under sub-clause (ii) of clause (a) will be made at the same time as those for the King's Police and Fire Services Medal, in the manner prescribed in clause (b) of regulation 1037.(d)The list of recommendations shall contain the full name and rank of each person recommended, the police force of which he is or was a member, and particulars of the action or service for which the grant of the medal is recommended. Recommendations made under sub-clause (ii) of clause (a) should be placed in order of merit as far as possible.Note. - (i) The medal is open to all ranks of a recognized Police Force and to members of recognized Fire Services.(ii)The award of the medal will not be a bar to the subsequent award of the King's Police and Fire Services Medal.
