Section 101(vi) in Police Regulations, Bengal , 1943
(vi)Conduct of cases. - When the Provincial Government undertakes the conduct of a case, civil or criminal, instituted by or against a police officer, the head of the department in respect of a civil suit of the Magistrate in respect of a criminal case may deal with it in consultation with the officer concerned in accordance with the regulations herein laid down or he may, with the sanction of the Legal Remembrancer, delegate his duties to the officer concerned on condition that the said regulations are strictly observed. In the latter case, the officer concerned shall conduct the case at a reasonable cost which must not exceed Rs. 250/- without the previous sanction of the Legal Remembrancer. The Provincial Government will not be bound to pay any expenses unless these rules are complied with.
