659. District Police establishments. [§ 12, Act V, 1861].
(a)The police establishment of each district is based on a calculation of the actual number of officers required for every duty for which proper authority exists together with a casualty reserve as explained below.(b)When transferring Sub-Inspectors from one district to another within the Range the Deputy Inspector-General shall see that proportionate numbers of senior and junior officers are kept in each district.(c)The numbers of officers of different ranks in each district, whether of the Unarmed Police or of the Special Armed Force, who are assigned to the various duties for which proper authority exists, shall be shown in allotment statements which are prepared in the office of the Inspector-General and printed periodically. All changes shall be noted in these statements by the Superintendent concerned as soon as he is informed of them.
