INDIAN POLICE SERVICE (UNIFORM) RULES, 1954
PREAMBLE
In exercise of the powers conferred by sub-section (1), of section 3 of the All India Services Act, 1951 (LXI of 1951), the Central Government, after consultation with the Governments of the States concerned, hereby makes the following rules, namely:-
Rule 1 - Short title
These rules may be called the Indian Police Service (Uniform) Rules, 1954.
Rule 2 - Definitions
In these rules, unless the context otherwise requires-
(a) Government in relation to a member of the Service means the Governments of the State on whose cadre such member is borne and in relation to a member of the Service, borne, on a Joint Cadre, the Government of the Constituent State under which the member of the Service is for the time being serving.
(b) Service means the Indian Police Service.
Rule 3 - Specification of Uniform
The uniform to be worn by a member of the Service shall subject to the provisions of rule 6 , be the same as specified in the Schedule to these rules (herein-after referred to as `the uniform')
Provided that a person who was a member of the Service immediately before the commencement of these rules shall not be required to provide himself with any article of the uniform, until the corresponding article of his uniform equipment in use at such commencement is worn out or until he receives his next grant for the upkeep of the uniform, whichever is earlier.
Rule 4 - Grant for Uniform
(1) Every member of the Service shall, on appointment thereto, be entitled to receive from the Government an initial grant of 1[fourteen thousand rupees] at each interval of 2[three years] thereafter, a renewal of three thousand grant rupees towards the cost of his uniform
Provided that the Govt. may withhold any such grant from a member of the Service who is due to retire within two years of the date when the grant is due:
Provided further that where an officer of a State Police Service is appointed to the Service and the Government certify that substantially large number of articles constituting the uniform of such officer are common with those prescribed for members of the Service under these rules such officer shall, on appointment to the Service, be entilted to receive only a sum equal to the difference between the uniform grant admissible under this rule and the uniform grant last drawn by him as an Officer of the State Police Service and the period of Seven years for the purpose of the next grant under this rule shall in his case, be computed from the date on which the uninform grant was last drawn by him as such officer.
(2) The Central Government may at any time, in consultation with the State Governments concerned, alter the amount of uniform grant admissible under this rule.
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1. Substituted by the Indian Police Service (Uniform) Amendment Rules 2009 vide Notification No. GSR616(E) dated 25.08.2009 for the following : -
2. Substituted by the Indian Police Service (Uniform) Amendment Rules 2009 vide Notification No. GSR616(E) dated 25.08.2009 for the following : -
Rule 4A - Kit Maintenance Allowance
Every member of the Service shall be entitled to receive from Government a Kit Maintenance Allowance of 150 (1[three hundred rupees]) per month when he is holding a post, the duties of which required him to put on a uniform.
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1. Substituted by the Indian Police Service (Uniform) Amendment Rules 2009 vide Notification No. GSR616(E) dated 25.08.2009 w.e.f. 01st September, 2008 for the following : -
Rule 4B - RULE 4B
2[The rates of Uniform Allowance and Kit Maintenance Allowance for the members of the Service shall be increased by 25% every time the Dearness Allowance on revised pay bands goes up by 50%.-
[Explanatory Memorandum.--Government of India's Resolution No. 1/1/2008-I.C, dated the 29th August, 2008 published in the Gazette of India, Extraordinary, Part I, Section 1, relating to implementation of the recommendation of the Sixth Central Pay Commission provides that the revised allowances, other than dearness allowance, will be effective from the 1st day of September, 2008. Accordingly, these rules have been made effective from the 1st September, 2008.]
2. Inserted by the Indian Police Service (Uniform) Amendment Rules 2009 vide Notification No. GSR616(E) dated 25.08.2009 for the following : -
Rule 5 - Grant for horse and saddlery
(1) Every member of the Service on appointment thereto and at each interval of seven years thereafter shall, if the Government considers that he should maintain or, as the case may be, continue to maintain a horse, be entitled to receive a grant not exceeding on thousand and two hundred rupees (towards the cost of the horse and saddlery):
Provided that-
(a) no such grant shall be renewed unless the member of the Service certifies that, he maintained and has ordinarily maintained a horse for the past seven years;
(b) the Government may withhold any such grant from a member of the Service who is due to retire within five years of the date when the grant is due.
(2) The size of the horse maintained shall not be less than 14.2 hands in height:
Provided that a member of the Service when posted to a hill district may maintain a hill pony.
(3) No member of the Service, who has received the grant under sub-rule (1), shall without the previous permission of the Govt. part with the possession of, sell or pledge the horse.
(4) Every member of the Service who maintains a horse from the grant received under sub-rule (1) , shall have the horse insured at his own cost.
Rule 5A - Rule 5A
Omitted
Rule 6 - Modifications in the working dress
The Central Government after consultation with the State Government concerned, may, from time to time, make such modification in the working dress which a member of the Service may wear while engaged in work of an informal character as local circumstances may require.
Rule 7 - Interpretation
If any question arises as to the interpretation of these Rules, the Central Government shall decide the same.
Rule 8 - Repeal and Saving
Any rules corresponding to these rules in force immediately before the Commencement of these rules are hereby repeated :
Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these rules.
