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Union of India - Section

Section 46 in The Central Reserve Police Force Rules, 1955

46. Pay and allowance on detachments and under training .-(a) Subject to conditions set forth against items 1 and 2 of Appendix B, advance of travelling allowance and pay may be granted by the Commandant to members of the Force when proceedings on detachment duty.

(b)All ranks shall be entitled to draw travelling allowance under the Supplementary Rules as amended from time to time when proceeding to or returning from duty. Railway warrants shall be used by all ranks up to the rank of Subedar (Inspector).(c)While on duty all ranks shall draw daily allowance under Supplementary Rule 51 read with Supplementary Rules 71 and 73 subject to the provision that normally daily allowance shall be reduced to 3/4 rates after the first 10 days and to half rates after the next 20 days.(d)The Inspector-General is competent to define the limits of the sphere of duty of any detachment sent outside the Headquarters of the Force or to fix the entire area of a State (as defined in the Constitution of India) or part of a State as the temporary Headquarters of a detachment posted outside the Headquarters.(e)Whenever, a detachment of the Force is sent out to a station away from the headquarters of the Force with the result that it requires arrangement for the encasement of bills for the pay, allowances, etc., of the members of the detachment from the Government Treasury nearest to the place where the detachment is stationed, a reference may be made through proper channel to the Government of India in the Ministry of Home Affairs so that arrangements for such encasement may be made, in case no other satisfactory arrangements are feasible.(f)In accordance with the Supplementary Rule 164, all ranks shall draw daily allowance at the under mentioned rates, while deputed to undergo a course of training or instruction:--GAZETTED AND SUBORDINATE OFFICERS
(1)At full rate for the first ten days.
(2)At 3/4th rate for the next twenty days.
(3)At 1/2 rate for the rest of the period.ALL OTHERS
(4)At full rate of the entire period of their stay.