301. Adjustment of the cost of uniform when an officer leaves the service.
- If an officer is discharged, dismissed or resigns, or leave the service except retirement on superannuation before the period for which any articles of uniform or shoes issued to him expires, the "unused value" of such articles shall be deducted from any money due to him and the articles then become his property or the property of his heirs. Other articles, the property of Government issued to him shall be returned to store, a deduction being made for any loss or damage beyond what can be attributed to fair wear.Note 1. - The unused value of any article is that part of its total cost which corresponds with the time it is still to last, as compared with the period for which it was issued. In the calculation, less than 15 days shall not be counted and more than 15 days shall count as a full month.Example. - A pugree should give 12 months' wear. If after three months and eight days the warder to whom it was issued, resigns, 9/12 or 3/4 of the cost of the article shall be deducted from any money due to him and the pugree then becomes his private property. Similarly after 5 months and 17 days, 6/12 or 1/2 the cost would be deducted.Note 2. - In the case of a woollen uniform, the calculation shall be made on the number of cold weather months' wear the article is supposed to give, and the number of cold weather months remaining, till a new issue of the article becomes due, the cold weather counting from the 15th October to the 15th April.Example. - A woollen serge blouse is issued on the 15th October, and is supposed to last three years or 18 cold weather months whether the owner leaves the service on the 1st May or the 1st August following, he shall have to refund two-thirds of the cost as the woollen serge blouse should still have two cold seasons' wear in it. Similarly, if he resigned on the 15th January after wearing it one cold season and half another cold season or nine months in all, he would be required to refund one-half of the cost.Note 3. - When an article of uniform issued to an officer has been unused at the time of his discharge or death it may be taken back.Note 4. - When the pay due to, and the security deposit, to the credit of an officer, do not cover the estimated unused value of his uniform, all used articles of uniform in his possession shall be auctioned publicly and the proceeds added to the balance of pay and security Should the total sum so obtained be in excess of the sum recoverable, the balance shall be made over to the officer or his heirs as the case may be, but should the sum be less, the jail shall bear the loss.
