1001. Inspection of arms by the Assistant Inspector Armourer.
(a)Arms shall be inspected by the Assistant Inspector Armourer.(b)The following procedure shall be observed in connection with the inspection:-(i)By the first week of January each year all Deputy Inspectors-General will report to the Inspector-General the names of the districts/units with dates of last inspection, arranged in order of urgency, the arms of which he wishes to be inspected by the Assistant Inspector Armour.(ii)On receipt of the reports the Inspector-General will select the districts including headquarters of Railway Police and units which the Assistant Inspector Armourer should be asked to include in his tour programme for the next financial year and forward a list by the 1st February each year to the headquarters, 20 Infantry Division, C/o. New Delhi, 56 A.P.O., for necessary action. The date and time of his visit will in due course be notified to the Deputy Inspector-General or the Superintendent/Commandant concerned.(iii)The Assistant Inspector Armourer will visit only the headquarters of the district/unit annually and will inspect one-third of the arms held by each district/unit. The Superintendent/Commandant shall take care in preparing the list of arms for his inspection to see that all arms including those of police-station, outposts, etc., under his charge are inspected by the Assistant Inspector Armourer once in three years.(iv)Prior to the arrival of the Assistant Inspector Armourer numerical rolls on Form I.A.F. (E.M.E.) E05 shall be prepared by the Superintendent/Commandant, or the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, as the case may be, in duplicate, showing the district and arsenal numbers and marks on the arms, etc.(v)An officer will be present during the whole of the time the Assistant Inspector Armourer is examining the arms.(vi)The Assistant Inspector Armourer will use Form No. I.A.F. (E.M.E.) E-20 in duplicate keeping one copy for his reference and handing the other to the officer referred to above for action.(vii)Two Assistant Inspector Armourer will state in the inspection report the cause of damage or deficiency to arms in each case-whether this is due to fair wear and tear or through negligence or other causes. In the latter case, a Board composed of the Superintendent/Commandant and two other officers, one of whom shall be the officer who attended the Assistant Inspector Armourer's inspection, will be convened to ascertain the case and fix responsibility for all deficiencies and damages to arms as reported by the Assistant Inspector Armourer.(viii)The Superintendent/Commandant shall make copies of . the inspection note in Form No. I.A.F. (E.M.E.) F-20 and dispose of them as noted below:-(1)Original copy of the inspection note to be retained by the Superintendent/Commandant in his file.(2)Certified true copies of the inspection note after completing column Q thereof are to be forwarded to-(a)one copy to the Assistant Inspector Armourer direct,(b)two copies to the Range Deputy Inspector-General who after retaining one copy in his file will forward the other copy to Inspector-General with his comments where necessary,(c)one copy to the Chief Ordnance Officer, Ordnance Depot, responsible for replacement of equipment (only where necessary),(d)one copy to accompany arms sent for repairs under escort to E.M.E. Workshop,(e)one copy to A.D.N.E. direct.(iv)The Superintendent/Commandant is responsible that all necessary action is taken on the Assistant Inspector Armourer's inspection report and that a certificate is submitted to the Inspector-General (through the Deputy Inspector-General) as soon as possible that all repairs and replacements recommended by the Assistant Inspector Armourer have been carried out.
