738. Selection of Sub-Inspectors and Sergeants for promotion to the rank Inspector for inclusion in Provincial approved list. [§ 12, Act V, 1861].
(a)The procedure for the selection of Sub-Inspectors and Sergeants, fit for promotion of the rank of Inspector, for inclusion in the provincial approved list, is laid down in Appendix XLIII.(b)Officers who are unlikely to be considered fit on their record for eventual permanent promotion, shall not be allowed to act as Inspectors except in very exceptional circumstances when purely temporary local arrangements are unavoidable. In order that Deputy Inspectors-General may be in a position to fill automatically temporary vacancies of the rank of Inspector an approved list of officers fit for acting promotion shall be maintained by each Range Deputy Inspector-General and the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, and only officers whose names find entry in these lists should be allowed to act in such vacancies, preference being given to those who are included in the Inspector-General's provincial approved list.Sergeants
