52. Inspection notes to be brief and to the point.
(a)Inspection notes should be brief and to the point, without elaborate reviews of crime, long complimentary or condemnatory remarks or lengthy dissertations of any kind. They should be mainly a record, for the future guidance of subordinates, of errors and omissions detected and of orders issued.(b)Defects should be noted one by one, under serial numbers, and brief remarks made about each.(c)The inspecting officer must not merely record in writing the defects which he has noticed: he must also explain them carefully to the officers whose work is being inspected, and make them understand how an improvement can be secured.(d)At the end of his inspection notes, the inspecting officer shall record the fact that he has taken action under clause (c) and shall summarise, for the benefit of the officer who next inspects, the remarks which he has made under clause (b).Note. - (i) Instructions for the guidance of Deputy Inspectors-General inspecting districts are contained in the Inspection Manual.(ii)Detailed instructions for the inspection of the various offices' stations and posts in a district are contained in the appropriate chapters of the Regulations.III-Supervision of Cases.
