691. Magistrates' and Commissioners' guards. [§ 12, Act V, 1861].
(a)If the number of men available for duty in the lines permits, Superintendents, when requested, shall supply one or two constables to Magistrates and Commissioners to guard their houses during their absence from headquarters.(b)If the District Magistrate so desires, a guard of one head constable and six constables shall accompany him on the occasion of his visits to the interior. Such a force is intended as a guard of honour for the chief executive officer of a district, as well as for Court purposes and the custody of undertrial prisoners, and no special sanction is necessary. A similar guard shall be supplied to the Divisional Commissioner when on tour at a district or Sub-divisional headquarters. At other places no guard shall be supplied unless he desires it. Intimation of the Commissioner's desire for a guard will be sent by him to the Superintendent in sufficient time to allow for the deputation of the guard.(c)Any guard required for the custody of undertrial prisoners with Magistrates in camp shall be supplied by the police.
