Section 50 in The Central Reserve Police Force Rules, 1955
50. Death of member of Force .- [(1) In the event of a member of the Force dying while on duty the members of his family shall, besides the fares, for their transport to their home town, be also eligible to transfer grant and transfer incidentals, including the actual cost of transporting the personal effects and conveyance of the same rate as are admissible to a Government servant on transfer under S.R. 116.] [Sub-Rr. (c) and (d) added by G.S.R. 636, dated 29.5.1981. ]
(2)[ The Government shall also pay, subject to the maximum limit of Rs. 250 (Rupees two hundred fifty), funeral expenses when any member of the Force (other than superior officer) dies at the Headquarters of the Force or on active duty.] [Substituted by G.S.R. 749, dated 27.9.1983. ]
