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[Cites 0, Cited by 0] [Section 786] [Entire Act]

Bengal Presidency - Subsection

Section 786(a) in Police Regulations, Bengal , 1943

(a)While it is an ordinary condition of appointment to the Indian Police that a successful candidate shall provide himself or be provided by his parents or guardians with his uniform or the cost thereof and that he must, when required to do so by the Provincial Government, provide himself with a suitable horse and saddlery at his own expense, the Secretary of State has decided that young officers appointed to the Indian Police from the United Knigdom should, on first appointment, receive a free grant of £30 towards the cost of uniform and a sum not exceeding Rs. 600 towards the cost of horse and saddlery in all cases, in which the Provincial Government considers it necessary that a horse should be kept. The amount of the sum to be given towards purchase of horse and saddlery is left to the discretion of the Provincial Government subject to the limit of Rs. 600 prescribed by the Secretary of State.