Section 19(b) in Police Regulations, Calcutta, 1968
(b)When any Court passes a stricture on the work of any police officer, the Deputy Commissioner under whom such police officer is posted, should go through the relevant documents, obtain the explanation of the police officer involved and get the comments of the prosecuting officers. The police officer at fault should be suitably dealt with and the faults of the prosecuting officers should be brought to the notice of the Commissioner through the Detective Department.
