Section 97 in The Central Reserve Police Force Rules, 1955
97. Periodical inspections .-(a) Periodical inspections shall be held by Platoon Commanders at least once a month; at which articles which are no longer fit for use shall be condemned and sent to Stores for replacement.
(b)If the life of a condemned article has expired, it shall be replaced free. If its life has not expired, the article shall be replaced and a proportionate cost deducted from the pay of the member of the Force concerned. A free issue may be sanctioned if the article has been rendered unserviceable owing to excessive wear and tear on duty or has been lost on duty through no fault of the member of the Force concerned.(c)Condemned articles shall be utilised, where possible, for repair work, dusters, etc. Periodical public auctions of the remaining condemned articles shall be held and the sale proceeds credited to Government. A member of the Force may purchase condemned articles of clothing for his private use at price fixed by the Commandant.(d)When a member of the Force ceases to belong to the Force, his kit shall be examined and serviceable articles brought on to the resumed stock and subsequently re-issued. When any such resumed article is re-issued, its life period shall count from the date of original issue and not from the date of re--issue.(e)On promotion to the rank of Sub-Inspector an Under Officer shall be entitled to receive free initial supply of uniform as prescribed for Subordinate Officers, his Under Officer's kit being returned to stores.(f)All Under Officers and men shall deposit their uniform in the store when proceeding on leave, excepting such articles of clothing as may be permitted by the Commandant to be retained.(g)A superior officer or subordinate officer on his retirement or superannuation or invalidation may be allowed by the I.G.P. or Dy. I.G.P. as the case may be, to retain one suit of uniform provided his work and conduct has been found satisfactory. Such officer may wear the said uniform after such retirement with the permission of the I.G.P. or of the Dy. I.G.P. as the case may be, subject to such conditions as the I.G.P. or Dy. I.G.P. may think fit to impose.
