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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Bengal Presidency - Subsection

Section 81(2)(iv) in Police Regulations, Bengal , 1943

(iv)remarks made about any officer of and above the rank of Deputy Superintendent, other than an officer on deputation to the Calcutta Police or another department, should not be communicated to such officer except by, or under the orders of, the Inspector-General. These remarks except those of the Deputy Superintendents of Police, should be seen by the Minister-in-charge of the Home (Police) Department before the same are communicated to the officer concerned but the Minister's acquiescence in their communication to the officer should not be regarded as implying his endorsement of them. Remarks of an Inspector, Sergeant, Sub-Inspector should not be communicated to him except by, or under the orders of, the Superintendent or Head of the office concerned;