734. Registers of retired members of the Indian Police.
- With the object of securing the services of retired members of the Indian Police who are willing on occasions to respond to an invitation from the Central Government to return temporarily to duty for the purpose of some specific work, e.g., service on a Commission appointed to conduct some particular enquiry, or some special work of temporary nature, registers are maintained by the Central Government in the Home Department and at the India Office; the register at the India, Office is kept up from materials supplied to it from time to time by the Central Government, and is confined to those officers only who intend to retire to the United Kingdom or Europe. All officers of the Indian Police who are about to retire may apply to have their names entered in the register, but it will be open to the Central Government not to include the name of any particular officer. An officer who has served under the Provincial Government should apply in B.P. Form No. 146, through the Secretary to Government in the Home Department, and the application will be forwarded with the Provincial Government's remarks thereon to the Home Department of the Central Government. It is particularly important in the case of officers who retire to England or Europe that an address which may be regarded as permanent should be entered.
