125. Insurance cover, allowances and medical facilities.
(1)The State Government shall provide adequate insurance coverage for all police personnel against any injury, disability, or death caused in the course of performance of their duty.(2)Police officers posted in special wings, such as Counter-Terrorism Operations Units, Bomb Disposal Squads, Commando Groups etc. shall be paid risk allowance, commensurate with the risks involved in those duties.(3)In addition to facilities as may be made available in police hospitals for general treatment and specialized services, police personnel shall also be provided with a medical insurance cover that would enable them to keep up the required standards of health and physical fitness.(4)Facilities for stress management, including psychological counselling, to cope with professional stress, shall be given due attention in all police units and establishments.
