786. Grants for purchase and maintenance of uniform, horse and saddlery.
(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.(b)The undermentioned officers should also on first appointment receive a free grant of Rs. 400 for uniform and a sum not exceeding Rs. 600 towards the cost of horse and saddlery in all cases in which it is considered that a horse should be kept -(i)Officers of the Indian Police appointed in India,(ii)Officers promoted to the Indian Police. - These officers will receive an initial grant for the purchase of uniform irrespective of whether they received such a grant (initial or renewal) as Deputy Superintendents. They will also get an initial grant for the purchase of horse and saddlery provided they did not get such a grant Deputy Superintendents.(iii)Officers of the Bengal Police Service.(c)The grant for horse and saddlery is not a fixed sum but a variable amount not exceeding Rs. 600. The officers receiving the grant shall therefore furnish the audit officer, within a month after the money has been drawn, with a certificate to the effect that the price paid by them was not less than the amount of the grant sanctioned for them.(d)The Secretary of State has sanctioned the renewal of the uniform grant at intervals of ten years from the date of appointment or from the date on which the uniform is first maintained whichever is later. At intervals of seven years from the date on which a horse is first maintained the grant for horse and saddlery shall, if the Provincial Government considers that he should maintain a horse, be renewed on the officer certifying that he maintains and has ordinarily maintained a horse for the past seven years.The State Government may, however, withhold, at their discretion, renewal the grants for uniform and horse and saddlery from any officer who is due to retire within five years.The Secretary of State has decided further that these grants should be payable to all officers, whether recruited in England or in India, and that in the case of the latter the initial uniform allowance of £30 should be paid in rupees at the rate of Is. 6d. The same conversion rate should be adopted when this allowance is renewed in the case of both classes of officers.Note. - (i) An officer appointed prior to 1920 is entitled to receive the uniform grant and the grant for horse and saddlery with effect from the 10th June, 1927.(ii)Deputy Superintendents promoted to the Indian Police will receive their renewal grant for uniform after an interval of 10 years from the date of the appointment to the Indian Police.(iii)In the case of Deputy Superintendents appointed prior to November 1919, the period of 10 years for the renewal of the uniform grant, shall be counted from the date on which the grant was. first sanctioned or from the date on which the uniform was first maintained, whichever is later.(iv)Deputy Superintendents appointed after November, 1919, are entitled to the renewal grant for uniform at intervals of 10 years from the date of appointment or from the date on which the uniform, is first maintained, whichever is later.
