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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(3) in The Central Reserve Police Force Rules, 1955

(3)State Police or Army Officers initially appointed on deputation but subsequently retained permanently in the Force:
(a)Initial uniform grant of Rs. 900 (Rs. 450 initially, the amount of Rs. 200 paid to them as deputationists being deducted from this amount, the balance of Rs. 450 being paid after they have completed 3 years' service thereafter).
(b)Renewal uniform grant of Rs. 450 every five years (to be reckoned from the date of confirmation in the Central Reserve Police Force).
Note .-"The grant of initial uniform allowance mentioned in item (3) to the officers mentioned in the said item shall be subject to the condition that if the officer has availed of any initial or renewal grant from his parent Department or the State Government for any period extending beyond the date of his permanent absorption in the Central Reserve Police Force, the proportionate amount of the initial or renewal grant sanctioned by this Department or State shall be adjusted in the total amount of the initial grant admissible under clause (a) of item (3)".