Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 45 in Chhattisgarh Police Act, 2007

45. Funds for welfare of police personnel.

(1)The State Government may, by notification, constitute funds for the police personnel.
(2)The funds shall be administered and audited in such manner as may be prescribed.
(3)The following sums shall be credited to the funds, namely-
(a)any grant made by the State Government;
(b)contributions made in the fund by police personnel; or
(c)any other grant, donation, bequest made for the purposes of the funds.