31. Relations with Public Prosecutors or Government Pleaders.
(a)The Superintendent shall keep in close touch with the Public Prosecutor or Government Pleader whom he shall consult freely whenever an important or difficult legal question arises which affects the Police Department.(b)A Sub-divisional Police Officer (or a Circle Inspector in a subdivision where there is no Sub-divisional Police Officer) shall similarly consult the Public Prosecutor or Government Pleader (if any) of the subdivision.(c)No fee is payable for his advice to a Public Prosecutor or Government Pleader thus consulted.
