(a)All finger-print slips of convicts shall be kept by the Court officer in open files and arranged according to the date of release until they can be tested by an expert (see regulation 654). The slips of prisoners who are transferred to other jails before their slips are tested shall be sent along with a despatch cheque in B.P. Form No. 96 to the Court officer of the district to which they are transferred, and shall be placed by him with his own slips awaiting test. Such slips shall, after test, be returned to the Court officer of the district of conviction for transmission to the Provincial Finger Print Bureau.(b)Finger-print slips of prisoners transferred to the Presidency Jail shall be sent neither to the Calcutta Police nor to the Court officer, Alipore, but to the Finger Print Bureau.(c)Court officers shall compare the convictions noted on finger-print slips received-from other districts for test with the prisoner's warrant of commitment, High Court Form No. 38, and the jail admission register, and rectify at once any errors and omissions that may be found.
