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State of Sikkim - Section

Section 153 in The Sikkim Police Act, 2008

153. Insurance cover, allowances and medical facilities.

(1)The State Government may provide insurance coverage for all or specific category or class of Police officers against any injury, disability, or death caused in the course of performance of their duty.
(2)Police Officers posted in special wings, such as Counter-Terrorism Operations Units, Bomb Disposal Squads, Commando Groups etc. shall be paid risk allowance commensurate with the risks involved in those duties.
(3)In addition to facilities as may be made available in hospitals for general treatment and specialised services, Police personnel may also be provided with a medical insurance cover that would enable them to keep up the required standards of health and physical fitness.
(4)Facilities for stress management, including psychological counseling, to cope with professional stress shall be given due attention in all police units and establishments.