807. Examination of clerks in accounts and office procedure.
(a)Clerks in the offices of Superintendents shall be liable to pass an examination in (1) accounts with books and in (2) office procedure with books. A clerk passing in one part and failing in the other will not be required to appear again in the part in which he has already passed. Clerks appearing in the examination in accounts should have a detailed knowledge of Chapters XXIV and XXV of the Police Regulations and the relevant portions of the Civil Service Regulations, Bengal Financial Rules, Treasury Rules, Bengal, and the Subsidiary Rules made thereunder, Civil Account Code, Bengal Audit Manual, Fundamental and Subsidiary Rules and Bengal Service Rules referred to in regulation 1132. Clerks appearing in the examination in office procedure should have a detailed knowledge of Chapters XII, XIII, XV, XVI and XVII (portions concerning clerks only) and of Chapters XXIII and XXVI and a general knowledge of Chapters I, II, III, IV, VI (section II and regulations 360 and 361 of section VIII and Appendix XXV only), VII (section V), XII, XIII, XIV, XV, XVI and XXII of the Police Regulations.(b)The examination shall be held in January each year at the headquarters of each district on a date to be fixed by the Inspector-General who will also nominate an officer to set and correct the papers. The marks to be assigned to each paper shall be 100 and the pass marks 60 and the time allowed for each paper shall be three hours.Deputy Inspectors-General shall report to the Assistant Inspector-General by the first week of December the number of clerks who will appear from each office.(c)If an outsider is appointed direct as head clerk or accountant, he shall pass the examination within one year from the date of his joining the department. Failure to pass shall render him liable to discharge.(d)The Examiner shall preserve the answer papers for a period of one year from the date of publication of the result in the Police Gazette.NOTE. - Only the clerks appointed on or after 1st October, 1940 shall appear at the examination in office procedure.
