(1)An officer not below the rank of Deputy Inspector General of Police, in the office of the Director General of Police, shall be designated as Welfare Officer to advise and assist him in the implementation of welfare measures for Police Officers.(2)The functions and duties of the Welfare Officer shall, inter alia include administration and monitoring of welfare measures for Police personnel, such as-(a)health care, particularly in respect of chronic and serous 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 counseling and training in appropriate skills for dependents of police officers; and(g)appropriate legal facilities of defence of police officers facing court proceedings in matters relating to bonafide discharge of duty.(h)monitor the welfare activities undertaken by various Police units in the State.(3)The Welfare Officer shall be assisted by such subordinate officers as prescribed by the Director General of Police.(4)A Police Welfare Fund, under the administration and control of the Welfare Officer, shall be created for the welfare activities and programmes for Police personnel, which will have two components-(a)outright financial grant by the State; and(b)matching grant by the state to the contributions made by the Police personnel, towards the welfare fund.(5)The Welfare Officer shall, in the performance of his functions, be guided by the norms and policies, laid down by a Welfare Committee and ratified by the Director General of Police. The Welfare Committee shall comprise of one or two police personnel of different ranks from each unit or wing of the Police service to be nominated by the Director General of Police.(6)The Welfare Officer shall also interact with other government departments, public sector undertakings and other organisations to facilitate gainful employment for retired police officers, and for the dependents of police personnel who have laid down their lives in due discharge of their duties.
