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Bengal Presidency - Section

Section 1039 in Police Regulations, Bengal , 1943

1039. Monetary allowances admissible to recipients of the King's Police and Fire Services Medal and of the Bar to the Medal.

(a)Recipients of the King's Police and Fire Services Medal or a bar to the medal, shall, where the decoration is awarded for an act of gallantry, be entitled to monetary allowances subject to the conditions set forth below:-
(i)The allowance should be granted only to officers of and below the rank of Inspector. The allowance shall not be merged into salary for the purpose of calculating average pay or pension.
(ii)The amount of the allowance should depend on the substantive rank of the recipient at the time when the act of gallantry is performed and it should continue to be paid at that rate on promotion to higher ranks (including ranks above that of Inspector).
(iii)In the case of an officer already in receipt of an allowance, an addition should be made to the allowance on the award of a bar to the medal, according to the rank of the recipient at the time when the services for which the bar is awarded, are rendered, provided that if at the time of the award of the bar the recipient is of higher rank than when he was awarded the medal, he shall be entitled to substitute for the original allowance plus the additional allowance, the amount of allowance he would be entitled to draw had he been awarded the medal in his present rank.
(iv)The allowance should be granted from the date of the act for which the award is given, provided that no allowance should be drawn for any period earlier than 1st April, 1933. Unless the allowance is forfeited for misconduct, it will continue until death.
(v)Where an individual is in receipt of the allowance at the time of his death, it shall be continued for life or till remarriage (unless forfeited for misconduct) to his widow (the first married wife having the preference).
Widows of individual posthumously granted the medal or bar are also eligible for the allowances.
(b)The rates of the allowance for the different ranks will be as follows:-
Rank Allowance for medal or for bar awarded to anofficer not already in receipt of an allowance Allowance for bar awarded to an officer alreadyin receipt of an allowance
  Per mensem Per mensem
  Rs. a. p. Rs. a. p.
Inspector 2500 1200
Sub-Inspector and Sergeant 1500 700
Assistant Sub-Inspector 1000 500
Head constable 780 380
Naik and constable 500 280
(c)In submitting recommendations for the award of the King's Police and Fire Services Medal or a bar thereto it should be clearly stated when these recommendations are based on an act of gallantry and consequently carry with them the recommendation for grant of an allowance.
Note. - (i) When a police officer from British India is awarded the King's Police and Fire Services Medal for an act of gallantry performed by him while in foreign service, his substantive rank in foreign service should determine the rate of the allowance.
(ii)When a police officer from British India on deputation to an Indian State is awarded the King's Police and Fire Services Medal in respect of an act of gallantry performed in the State and the Indian State refuses to pay the allowance admissible, it is not incumbent on a Provincial Government to pay the allowance when the officer reverts to his province.