(2)The functions and duties of the Bureau, interalia, with other matters including the administration and monitoring of welfare matters of police officers shall be the following, namely:—(a)health care schemes for health care, particularly to those affected with chronic and serious ailments and retired police officers and their dependents;(b)quick and liberal medical assistance to police officers injured while on duty;(c)financial security of the legal heirs of those dying while on duty;(d)financial security of police officers after their retirement;(e)group house constructions and group credit facilities;(f)schemes useful for mitigating the mental stress of police officers;(g)educational facilities for the dependents of police officers;(h)engaging legal facilities for effectively defending the police officers who are facing legal proceedings directly relating to the lawful performance of duties or due to animosity which arose from the performance of such duty.
