11. Establishment of subordinate posts. [§ 12, Act V, 1861].
(a)The Inspector-General is competent to sanction the permanent establishment of subordinate posts, provided that if any increase in personnel is involved he shall obtain the prior sanction of the Provincial Government.(b)Subject to the condition that no extra expense is involved, temporary outposts may be established by a Superintendent without reference to the Deputy Inspector-General. When, however, it is necessary to hire accommodation, the previous sanction of the Deputy Inspector-General for the extra expenditure shall be obtained. Superintendents shall submit to the Deputy Inspector-General on the 1st April each year a statement showing the number of, and the period for, which such posts were created with brief reasons in each case.
