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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Border Security Force (Ceremonials And Marks Of Respect) Rules, 1989

(1)
(a)the entitlement will be only for paid ranks;
(b)the prescribed scale of escorts are in ceilings, not compulsory requirement;
(c)the various scales of escorts will be inclusive of all personnel, e.g. , pall bearers, carriers, relatives and friends, bandsmen, buglers, drummers, religious teachers, firing party escort and Guards;
(d)the escort shall not in any circumstances be provided by movement of troops from outstation,
(e)subject to (d) above, only locally available Force transport is to be used in the minimum extent necessary to meet the requirement of escorts for Border Security Force funerals as provided in this para; and
(f)the next of kin or near relatives of the deceased are authorised to use Border Security Force transport provided for the escort at a Border Security Force funeral. No separate transport will, however, be provided to them exclusively for this purpose.