(2)The functions and duties of the Welfare Board 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, and including post retirement health care schemes for police personnel and their dependents;(b)full and liberal medical assistance to police personnel suffering injury in the course of performance of duty;(c)financial security for the next of kin of those dying in harness;(d)post-retirement financial security;(e)group housing;(f)education and career counselling and training in appropriate skills for dependents of police officers; and(g)appropriate legal facilities for defence of police officers facing court proceedings in matters relating to bonafide discharge of duty.
