(1)There shall be a Police Welfare Bureau (hereinafter referred to as the ‘Bureau’), which shall be headed by an officer, who shall not be below the rank of Deputy Inspector General of Police.(2)The function and duties of the Bureau shall, inter alia, include administration and monitoring of welfare measures for police personnel, such as—(a)health care, particularly in respect of chronic and serious ailments, which include the post-retirement health care schemes for police officers and other personnel and their dependents, as are applicable to the employees of State Government;(b)Medical assistance to police officers and other personnel, suffering injury in the course of the performance of duty, as determined by the State Government;(c)Financial assistance to the next of kin of those dying in act ion, as determined by the State Government;(d)Education and career counselling and training in appropriate skills for dependents of police officers and other personnel, as determined by the State Government; and(e)Appropriate legal facilities, relating to bona fide discharge of duties, as determined by the State Government.(3)The composition of the Bureau and its powers and functions shall be such, as may be prescribed by the State Government.
