Bengal Presidency - Act
Police Regulations, Bengal , 1943
BENGAL PRESIDENCY
India
India
Police Regulations, Bengal , 1943
Rule POLICE-REGULATIONS-BENGAL-1943 of 1943
- Published on 13 August 1926
- Commenced on 13 August 1926
- [This is the version of this document from 13 August 1926.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Organisation
1. Interpretations. [§ 12, Act V, 1861].
- In these Regulations, unless there is anything repugnant in the subject or context, -1A.
The expression "Provincial Government" means the Governor acting or not acting in his discretion, and exercising or not exercising his individual judgment, according to the provision in that behalf made by and under the Government of India Act, 1935 [vide section 3(43a) of the General Clauses Act, 1897 (X of 1897)]. Special reference is drawn to section 56 of the Government of India Act, 1935.2. General Police District.
- The province of Bengal excluding the city or suburbs of Calcutta forms a general police district as defined in section 1 of the Police Act, 1861 (V of 1861) with the exception of the Chittagong Hill Tracts, which have been constituted a separate general police district by the Chittagong Hill Tracts Regulation, 1900 (Regulation I of 1900).3. Limitation of application.
- The Regulations deal only with the Bengal Police, The Eastern Frontier Rifles (Bengal Battalion) are governed by the Eastern Frontier Rifles Regulations.4. Administrative areas. [§ 12, Act V, 1861].
- The province is divided into the following police administrative areas :-5. Subordinate posts. [§ 12, Act V, 1861].
- The subordinate police posts referred to in regulation 4(v) are -6. Branches of the Bengal Police.
- Police officers stationed in Bengal may be-7. Administration. Gazetted Officers.
8. Rank of police officers.
- A table showing all ranks of police officers in order of precedence is given in Appendix I.9. Criminal Investigation Department, Police Training College and Inspector-General's staff. [§ 12, Act V, 1861].
10. Alterations in areas. [§ 12, Act V, 1861].
11. Establishment of subordinate posts. [§ 12, Act V, 1861].
12. Organisation of District Police Force.
- The force allotted to each district is organised broadly to provide staff for police-stations (including subordinate police posts), Courts, Town Police, Special Armed Force and special posts, such as the District Intelligence Branch, Detective Department (where such exist) and certain posts involving clerical duties. Details are given in each case in the appropriate chapter.Chapter II
Relations with other departments
Relations of police officers with other servants of the Crown, local authorities and the public.13. Position of Commissioners.
14. Relations between Range Deputy Inspectors-General and Commissioners and District Magistrates. [§ 12, Act V, 1861].
15. Relations between Superintendent and District Magistrate.
16. Superintendent to be in close touch with District Magistrate.
17. Correspondence between Superintendent and District Magistrate.
- Correspondence between District Magistrates and Superintendents shall be carried on by means of unofficial notes or memoranda. The original file shall be sent for action, when possible, and formal letters shall on no account be written.18. Magistrate's orders to pass through Superintendent.
- All orders on the police, except judicial orders, issued by the office of the District Magistrate shall ordinarily be sent through the Superintendent, This includes orders relating to tours by the District Magistrate and other officers and the provision of supplies by the police. Similarly, orders issued by the Sub-divisional Magistrate shall be sent through the Sub-divisional Police Officer or if there be no Sub-divisional Police Officer, through the Circle Inspector.19. Inspection by District. Magistrate.
- The District Magistrate shall exercise constant supervision over the prevention and detection of crime, for the proper conduct of which he is ultimately responsible. An important part of his duty is to inspect the police-stations of his district at regular intervals. It is not necessary for him to examine the details of the working of the department, but he should give special attention to -20. District Magistrate and transfers of police officers.
21. Relations between subordinate Magistrate and the police.
22. Relations between Sub-divisional Magistrate and the police.
23. Relations between Sub-divisional Police Officer and Sub-divisional Magistrate. [§. 12, Act V, 1861].
- The Sub-divisional Police Officer shall consult the Sub-divisional Magistrate in all matters affecting the criminal administration and the maintenance of peace in the subdivision. His relations with the Sub-divisional Magistrate shall generally be similar to those between the Superintendent and the District Magistrate.24. Procedure when an allegation is made against a police officer in a complaint or first information.
25. Allegations against police made otherwise than in complaints, first informations or comments by Courts.
26. Comments by Magistrates trying cases.
27. Comments by Courts and Magistrates to be communicated to Superintendent.
28. Action to be taken on comments in judgments of Courts.
29. Magisterial Inquiries into allegations against police officers.
- When an order is passed for a magisterial inquiry into an allegation against a police officer -30. Police to treat Courts and Magistrates with respect. [§ 12, Act V, 1861].
- Police officers shall treat all Courts and Magistrates with due respect. They shall not make reflections on them in public or insert disparaging criticisms of their acts in departmental reports or similar documents which are or may be published; but, if a Superintendent has reason to believe that there has been a failure of justice or that police officers have received unfair treatment, he may bring the case to the notice of the District Magistrate either by a formal application presented by the Court officer for action under section 435 of the Code of Criminal Procedure or by an unofficial note or report, the language of which shall be temperate and respectful.30A.
The District Magistrate should consider such application referred to in regulation 30 note or report and take such action as he thinks fit: but he should not transmit to the Magistrate concerned any unofficial notes or reports on the subject.31. Relations with Public Prosecutors or Government Pleaders.
32. Co-operation with Panchayats and Union Boards.
33. Behaviour towards the public. [§ 12, Act V, 1861].
34. Relations with retired police officers. [§ 12, Act V, 1861].
Chapter III
Direction and Control
I-Powers and Duties.35. Power of Inspector-General.
36. Powers and duties of Deputy Inspector-General of Range. [§ 12, Act V, 1861].
37. Powers and duties of Superintendents. [§ 12, Act V, 1861].
38. General control by Superintendents. [§ 12, Act V, 1861].
- It should be the aim of every Superintendent that his subordinates should, on the one hand, feel confident of being given due credit for good work and of receiving a fair hearing and loyal support in all difficulties and, on the other, realise the impossibility of earning his good opinion or of gaining promotion except by honest work.He shall keep in constant touch with his officers. He shall be accessible to them and encourage those who are called by duty to headquarters to report in person on the state of their charges and to discuss their difficulties with him personally. He shall attend office at regular hours when at headquarters and dispose of his official business there. When enquiries are being made into minor offences he should dispense with written explanations, if possible, and pass short concise orders.39. Duties which may be delegated to Additional Superintendents. [§ 12, Act V, 1861].
40. Restrictions on delegations to Additional Superintendents. [§ 12, Act V, 1861].
41. Matters with which Superintendents should deal personally. [§ 12, Act V, 1861].
42. Cases to be investigated by Superintendent. [§ 12, Act V, 1861].
- A Superintendent is expected to take a share in the actual investigation of important cases but should take the investigation out of the hands of his subordinates only in very exceptional circumstances. He shall personally investigate all serious cases in which Europeans are involved or in which racial feelings have been or are likely to be aroused.43. Investigation and trial of cases after riot.
44. Powers and functions of Assistant and Deputy Superintendents, [§ 12, Act V, 1861].
45. Method of employment of Assistant and Deputy Superintendents at headquarters. [§ 12, Act V, 1861].
- Assistant and Deputy Superintendents posted at headquarters should not be employed only for routine work in the Superintendent's office, they should in addition be used freely, under the Superintendent's directions, for the supervision of important investigations and enquiries and may also, when the Superintendent thinks it necessary, be used for additional inspections of police-stations in the interior. The Superintendent shall define clearly, in a district order, the duties which they shall perform and the sphere of action, if any, allotted to them.46. Method of employment of Assistant or Deputy Superintendent as Sub-divisional Police Officers. [§ 12, Act V, 1861].
47. Number of inspections to be made. [§ 12, Act V, 1881].
- (a) The Inspector-General shall inspect every district once in two years.48. Inspections not to follow closely. [§ 12, Act V, 1861].
- The inspections by Superintendents, Sub-divisional Police Officers and Inspectors should be so arranged that they do not follow each other at unduly short intervals.49. Duration of inspections. [§ 12, Act V, 1861].
- A thorough inspection of a police-station can never be made in a few hours and seldom in a day. In the cold weather a stay of three or four days should be made within the limits of each police-station; during the hot weather and rains the inspection of a police-station near which there is no proper accommodation may be spread over several visits. In dry districts Superintendents should try to finish their inspections before the cold weather so as to be free then to examine in the interior the matters enumerated in regulation 51(a).50. Use of statistics. [§ 12, Act V, 1861].
- Statistics are of great value to inspecting officers, and specially to Superintendents, indicating as they do the officers whose work needs special scrutiny, and the areas and kinds of crime on which they should concentrate their energies. But to go further than this and to use them as the chief means of appraising work is deceptive, and teaches subordinate officers to believe that credit can only be gained by the maintenance of a high ratio of convictions to cases and a low return of crime. In the inspections of small areas, such as police-stations especially, the award of praise or blame on the basis of percentages and comparisons of figures is dangerous, and may be unfair. An officer's merits can be gauged effectively only by a careful scrutiny and testing of work actually done.51. Matters to be examined at inspections. [§ 12, Act V, 1861].
52. Inspection notes to be brief and to the point.
53. Important cases.
- The expression "important case" includes any case relating to an alleged offence -54. Supervision of criminal investigations. [§ 12, Act V, 1861].
55. Supervision by Superintendents and other officers. [§ 12, Act V, 1861].
56. Supervising officers to give evidence; and to keep diaries. [§ 12, Act V, 1861].
57. Definition of touring. [§ 12, Act V, 1861].
- An officer is considered to be absent on tour on any day on which he proceeds on duty more than five miles from his headquarters.58. Minimum number of days to be spent on tour. [§ 12, Act V, 1861].
59. Horse or pony or bicycle to be kept; touring by bullock-cart. [§ 12, Act V, 1861].
60. General instructions regarding tours. [§ 12, Act V 1861].
61. Attendance at chaukidari parades. [§ 12, Act V, 1861].
62. Tour Diary.
63. Officer-in-charge during Superintendent's absence. [§ 12, Act V, 1861].
64. Tour programmes. [§ 12, Act V, 1861].
65. Duty of Superintendents in prosecution of cases. [§ 12, Act V, 1861].
66. Withdrawal of cases. [§ 12, Act V, 1861].
- Although any police officer conducting a prosecution with the permission of a Magistrate is authorised by section 495(2) of the Code of Criminal Procedure to withdraw from the prosecution he should not do so without the orders of the Superintendent, who shall consult the District Magistrate before agreeing to the withdrawal of any prosecution.66A.
As a general rule a Public Prosecutor appointed for the conduct of a police case shall refer to the District Magistrate before exercising the power conferred upon him by section 494 of the Code of Criminal Procedure to withdraw from the prosecution; and the District Magistrate shall consult the Superintendent before agreeing to the withdrawal of any case committed to the Sessions.67. Applications for revision and appeals.
68. Custody of case diaries. [§ 12, Act V, 1861].
69. Gazettes.
70. Contents of Police Gazette.
- The following matters shall be published in the Police Gazette :-Part I – . - (i) Orders by the Governor of Bengal.
Part II – . - (i) Arrival and departure notices of officers of the Indian Police and Bengal Police Service and officiating Deputy Superintendents.
Part III – . - All outstanding awards to all ranks with brief particulars indicating the nature of good work in each case of -
Part IV – . - Miscellaneous notices and extracts from the Police Gazettes of other provinces.
Part V – . - Notifications regarding the forfeiture and proscription of various publications under different Acts.
Part VI – . - Government Orders (other than those published in Part (I) and Police Orders.
71. Instructions for compiling Notices for the Police Gazette.
72. Contents of the "Criminal Intelligence Gazette".
Part I – Special Notices.
The information furnished under this heading shall include matters of special importance concerning the entire police force. Examples will be found in the cases of persons who are wanted for murder or any heinous crime or habitual offenders who are likely to visit any part of the country. Such notices will be confined to really important occurrences to which the attention of every member of the force should be drawn and will be selected by the Special Superintendent of Police, Criminal Investigation Department. When, however, a Superintendent of Police thinks that the importance of an information demands special notice, he will send the information with a covering letter explaining the necessity of such publication. Such notices shall be published in bold letters.Part II – Look-out Notices. (A) Persons wanted. - Wherever practicable, the description will be accompanied by a photograph, giving specially the peculiar features or deformities of the person to make him easily recognizable.
Part III – . - Peculiar modus operandi.
Crimes in which an unknown criminal has disclosed a clearly defined modus operandi or in which the sequence for the repetition of the offences indicates the need for co-ordinated action will be published.Part IV – . - (1) Miscellaneous Notices.
Any information which may be of interest to the police force in general, such as the suspicion attached to a certain motor-car in the commission of crime, articles coming into the possession of the police for which owners are sought for, etc., will be included. Movements of itinerant criminal gangs, lost sight of, shall also be included.Test questions and answers for brushing up memories of officers will be published under this head.| Name of the article with Maker's name. | Number. | Special identification mark if any. | P.S. Case No. and date with section of law underwhich the case was instituted. |
| 1 | 2 | 3 | 4 |
73. Instructions for compiling notices for the Criminal Intelligence Gazette.
74. Instructions for filing Gazette.
75. Confidential reports on superior officers. [§ 12, Act V, 1861].
75A. Confidential reports of Superior officers.
- Early in January the District Magistrate shall submit to the Divisional Commissioner his general remarks on the work of each Superintendent or Additional, Assistant or Deputy Superintendent who has served in the district during all or part of the previous year. He shall pay attention to the points mentioned in the prescribed form, and shall in particular give his opinion on the officer's general efficiency and his relations with the public. The Divisional Commissioner shall add his own remarks and forward the reports to the Deputy Inspector-General of the Range.76. Confidential reports of subordinate police officers and character rolls of clerks. [§ 12, Act V, 1861].
77. Entries in confidential report books of subordinate police officers and in character rolls of clerks. [§ 12, Act V, 1861].
78. Loss of confidential report books of subordinate police officers or character rolls of clerks. [§ 12, Act V, 1861].
79. Submission to Inspector-General of confidential reports on Inspectors.
80. Confidential reports and character rolls to state whether defects already brought to notice. [§ 12, Act V, 1861].
- When an officer makes an unfavourable remark in any confidential report or character roll, he should always state specifically whether the defect remarked upon has already, in any other connection, been brought to the notice of the officer or clerk concerned.81. Communication of unfavourable remarks made in confidential reports or character rolls. [§ 12, Act V, 1861].
- In order that an officer may be in a position to rectify his shortcomings, unfavourable remarks recorded in his confidential reports or character rolls or on other occasions should be communicated to him. Officers considering whether remarks should be communicated should observe the following principles :-(i)when a report is built up on the individual opinions of the different departmental superiors in gradation, it is only the opinion as accepted by the highest authority which need be considered from the point of view of communication;(ii)remarks should not be communicated to the officer -81A.
Regulation 81 above will apply also to clerks.Chapter IV
Privileges and General Instructions
I - Privileges, Etc.82. Presentation at Viceregal levees.
- The following police officials are eligible for presentation to His Excellency the Viceroy at a levee :-83. Auxiliary Force, India, and Indian Territorial Force. [§ 12, Act V, 1861].
84. Privileges of Inspectors. [§ 12, Act V, 1861].
85. Privileges of Sub-Inspectors. [§ 12, Act V, 1861].
- Sub-Inspectors when appearing before officers superior to them in rank are, by virtue of their office, entitled to the courtesy of a chair, except when appearing on strictly formal official occasions, such for example as :-86. Participation in beneficent public activities. [§ 12, Act V, 1861].
87. Collection of subscriptions and invitations to pujas. [§ 12, Act V, 1861].
88. Exemption from the operation of the Indian Arms Act (Act XI of 1878). [§ 12, Act V, 1861].
89. Carrying of canes or sticks and use of private firearms, while on duty, prohibited. [§ 12, Act V, 1861].
90. Exemption from municipal taxation on horse.
- By section 168 of the Bengal Municipal Act, 1932 (Bengal Act XV of 1932) every police officer resident in a municipality is exempt from municipal taxation in respect of one horse.91. Exemption from bridge, ferry and road tolls.
- Police officers proceeding on duty are exempted from the payment of bridge, ferry and road tolls.92. Vessels exempted from tolls.
93. General Provident Fund.
- All rank of the police and clerks who are not compulsory subscribers to the General Provident Fund under the General Provident Fund (Superior Civil Services) Rules or the General Provident Fund (Bengal Services) Rules may become voluntary subscribers to the fund, in accordance with those rules.94. Railway, Steamer and omnibus service warrants and passes for journeys on duty.
95. Railway and steamer warrants for journeys on leave.
- Head constables, naiks, constables and launch-ratings other than serangs and drivers will be allowed, when granted leave, free third class railway and steamer warrants to and from their homes, subject to the conditions set forth in S.R. 137A of the Fundamental Rules.Note. - (i) Free railway and steamer warrants shall be allowed only when the officer or rating has applied for them before leaving his station to go home.96. Railway and steamer warrants on discharge on medical grounds.
- A head constable, naik or constable invalided out of the service, or summarily discharged on medical grounds as unfit for service, is entitled to a free warrant for a single ticket by railway and steamer to his home.97. Extra departmental influence not to be solicited. [§ 12, Act V, 1861].
- Save as provided in regulations 105, 886 and 887, police officers of all ranks and launch-ratings are forbidden directly or indirectly -97A.
Regulation 97 will apply also to clerks.98. Civil suits by police officers. [§ 12, Act V, 1861].
- Police officers of all ranks are prohibited from bringing civil suits against persons residing in the district in which they are employed or against any police officer for acts done in connection with the discharge of his official functions without the sanction of the Superintendent, who shall report the facts of each case, as it occurs, to the Inspector-General through the District Magistrate and the Deputy Inspector-General.II-Defence of Police Officers in Criminal and Civil Suits.99. General principle to be observed. [§ 3, Act V, 1861].
100. Superintendent or corresponding superior officer to be informed of criminal and civil suits. [§ 3, Act V, 1861].
- All police officers against whom any criminal prosecution or civil suit is instituted shall at once inform the Superintendent or corresponding superior officer.101. Civil suits or criminal prosecutions by or against police officers. [§ 3, Act V, 1861].
- In the case of a civil suit or a criminal prosecution by or against a police officer in connection with the discharge of his official functions, the following course shall be followed :-102. Employment of Public Prosecutor for defence in cases brought by private parties. [§ 3, Act V, 1861].
- n all cases of criminal prosecutions brought against police officers for acts done in the performance of their public duties. Public Prosecutors are bound to defend them and are entitled to fees provided that the Provincial Government has sanctioned the defence being undertaken by the Provincial Government at its.expense. The sanction of the Provincial Government shall, in the first instance, be obtained by the departmental head of the officer through the Legal Remembrancer before any action is taken in this behalf unless there be no time for such reference.103. Acquittal or dismissal of case, when Government does not appear. [§ 3, Act V, 1861].
- Where no appearance is entered on behalf of the Provincial Government and the action is dismissed, or the accused discharged or acquitted, the case will be dealt with as is laid down in clause (b) of regulation 99, allowance being made for the expenses (if any) realizable under the order of the Court.104. Charges must be moderate. [§ 3, Act V, 1861].
105. Interviews with the Deputy Inspector-General or Inspector-General. [§ 12, Act V, 1861].
105A.
Regulation 105 will apply also to clerks.106. Government Servants' Conduct Rules.
- The Government Servants' Conduct Rules applicable to the services recruited by the Secretary of State shall be binding on all officers of the Indian Police, and those applicable to services under the control of the Provincial Government are binding on all other servants of the Crown.107. Connection with publicity agencies. [§ 12, Act V, 1861].
108. Criticisms of Government policy forbidden. [§ 12, Act V, 1861].
- An officer is entitled to form and to hold his own opinion on public matters: but he is not at liberty to attack what he knows or believes to be a policy or procedure deliberately approved by Government, or to make public (whether in writing or in speech or otherwise) any opinion on matters of Government policy which are, or are likely to be, the subject of public discussions. If a decision of Government does not commend itself to any officer who has to carry it out, he has after making proper representations to his official superior, no other course open to him but to acquiesce loyally and silently or to resign his position in the service.109. Borrowing and lending money. [§ 12, Act V, 1861].
110. Purchase at Government auctions. [§ 12, Act V, 1861].
- Police officers are prohibited from bidding for or purchasing anything at a Government sale, without the previous sanction of the Deputy Inspector-General.110A. Drinking by Police Officers [§ 12, Act V, 1961].
- Subject to the provisions of any law relating to intoxicating drinks or drugs for the time being in force in any area, no member of the Police Force shall -111. Holding or acquiring shares in any company.
112. Immovable property held or acquired by police officers and clerks.
| Bank or designation | Authority to whom submitted. | |
| (1) | Officers of the Indian Police and Provincial Police Serviceand clerks in the office of the Inspector-General. | Inspector-General. |
| (2) | Inspectors Sub-Inspectors Sergeants and AssistantSub-Inspectors and clerks in the offices of Superintendents. | Superintendent of the district in which they serve (includingPrincipal Police Training College). |
| (3) | Clerks in the offices of Deputy Inspectors-General. | Deputy Inspector-General concerned. |
113. Using subordinates for private purposes. [§ 12, Act V, 1861].
- The employment of subordinates as if they were an officer's personal servants, for procuring supplies, making themselves generally useful, doing work of a menial nature and the like, is prohibited as being an indefensible abuse of authority and as being likely to place the officer in a false position and expose him to misrepresentations. Superintendents and Deputy Inspector-General are explicitly required to report any contravention of this regulation to the Inspector-General.114. Loss to Crown property.
- If any loss, destruction or damage of property which belongs to the Crown or for which the Provincial Government is responsible takes place owing to any default, negligence or disobedience of orders on the part of any police officer, clerk or launch rating, he may be ordered to make good the value of it.115. Officers not to leave district or place of posting without permission. [§ 12, Act V, 1861].
116. Subordinate officers visiting district headquarters. [§ 12, Act V, 1861].
- Every police officer of or below the rank of Inspector shall, when visiting on duty the headquarters of any district, report to the Superintendent, either personally or in writing.If he belongs to another district he shall state what is the reason for the visit and whether he requires assistance from the local police.117. All ranks subject to superior authority. [§ 12, Act V, 1861].
- Every police officer wherever he may be, whether within or without the district to which he is posted, shall be subordinate to, and is bound to carry out any legal order given by any police officer of superior rank.118. Prevention of crime and maintenance of law and order. [§ 12, Act V, 1861].
- The first and most important duty of the police is the prevention of crime and the maintenance of law and order. The great mass of crime consists of offences against property, against which the police can afford a large measure of protection, either directly by regular and efficient patrolling, or indirectly by the exercise of a proper surveillance over bad characters. To obtain a knowledge of the persons addicted to crime and to maintain adequate supervision over them should be the aim of every member of the force.119. Standard by which officers will be judged. [§ 12, Act V, 1861].
- The successful detection of such crime as the police cannot or do not prevent is also of the greatest importance. But officer will be judged not by his percentage of successes in the investigation and prosecution of offences, which is to some extent a matter of fortune, but by his display of method and intelligence in detection, his general efficiency and keenness, his management of his subordinates, and above all by his knowledge and control of the local charge committed to him.120. The reporting of crime. [§ 12, Act V, 1861].
- It is the duty of every officer to see that all cognizable crime is reported and registered. The public will best be encouraged to give full information if the police exercise a wise discretion under section 157 of the Code of Criminal Procedure and avoid investigation in trivial cases. If offences against property, and even attempts to commit them are concealed, a valuable indication as to the movements of bad characters is thereby lost. A rise in the percentage of uninvestigated offences, therefore, is by no means to be feared in itself, provided that inspecting officers satisfy themselves that offences are not being minimised.IV. - Co-operation, Conferences and Meetings.121. Police officers to assist one another. [§ 12, Act V, 1861].
- All police officers shall assist one another, to the best of their ability, in the execution of their duties whenever such assistance is actually demanded or appears to be required.122. Co-operation, conferences and meetings. [§12, Act V, 1861].
- Close co-operation at all times between officers whose jurisdictions form a common field for the depredations of a criminal or of a gang is essential. As an aid to such co-operation, periodical conferences shall, and special cooperation meetings may, be convened by different officers according to the succeeding regulations.123. Annual Ranges conferences. [§ 12, Act V, 1861].
124. Quarterly district and circle conferences. [§ 12, Act V, 1861].
125. Special co-operation meetings. [§ 12, Act V, 1861].
- A special co-operation meeting, for the purpose of discussing any emergency, may be held at any time and at any place within his jurisdiction -126. Minutes of conferences and meetings. [§ 12, Act V, 1861].
127. Co-operation meetings with Magistrates. [§ 12, Act V, 1861].
128. Co-operation with the Calcutta Police. [§ 12, Act V, 1861].
128A. Co-operation with bordering States.
- Co-operation between neighbouring police-stations and districts should not stop at the State boundary. There shall be close co-operation between officers of neighbouring police-stations, circles, subdivisions and districts including those of bordering States.129. Co-operation with Excise officers. [§ 12, Act V, 1861].
130. Inspection of poison shops.
- Any police officer duly empowered in this respect by the District Magistrate shall periodically visit and inspect the premises of the holder of a license under the Poisons Act, 1919, where poisons are kept for sale, and inspect the stock found therein and the registers maintained under the Act. The result of each inspection shall be noted in registers of the shop and also in the mufassil or personal diary of the officer, any serious breach of the conditions of license being specially reported to the Superintendent without delay.V.-Assemblies and Processions.131. General powers. [§ 12, Act V, 1861].
- The duties and powers of the police in respect of the control of assemblies and processions are set forth in sections 30, 30A, 31 and 32 of the Police Act, 1861.132. Officers empowered as Superintendents. [§ 12, Act V, 1861].
133. Prior Information to be given of assemblies and processions. [§ 12, Act V, 1861].
- Circle Inspectors and officers-in-charge of police-stations shall cause timely information to be sent to the Superintendent or Subdivisional Police Officer of any projected gathering, procession, festival or other event that is likely to make the exercise of their powers under section 30 of the Police Act, 1861, advisable.134. Prohibition of assembly or procession. [§ 12, Act V, 1861].
- If a police officer considers that an assembly or procession should be-prohibited, he should move the appropriate Magistrate to issue an order under section 144 of the Code of Criminal Procedure. No police officer as such has power to prohibit it.135. Issue of notices under section 30(2) of the Police Act. [§ 12, Act V, 1861].
- If any Superintendent considers it necessary to call upon any person or class of person under section 30(2) of the Police Act, 1861, to apply for a license in respect of an assembly or procession -136. Form of license. [§ 12, Act V, 1861].
137. Directions under section 30(1) of the Police Act. [§ 12, Act V, 1861].
138. Matters to be included in licenses and directions. [§ 12, Act V, 1861].
139. License and directions to be in triplicate.
- Licenses and any directions issued in B.P. Form No. 9 shall be in triplicate: one copy shall be given to the licensee or the person to whom the directions are addressed, one retained in the Superintendents office, and one sent to the police-station concerned, where it shall be retained in a special file for 3 years.140. Disobedience of notice to apply for license. [§ 12, Act V, 1861].
- If, notwithstanding the issue of a notice under section 30(2) of the Police Act, 1861, an assembly or procession is held without a license, a prosecution under section 32 of that Act will lie against any conveners or collectors of the assembly or any directors or promoters of the procession who have disobeyed the notice to apply for a license, but not against any other person merely because he is a member of the assembly or takes part in the procession.141. Action under sections 31 and 32, Police Act. [§ 12, Act V, 1861].
142. Effect of disobedience of orders under section 30A(1), Police Act. [§ 12, Act V, 1861].
- An order to disperse may be given under section 30A(1) of the Police Act, 1861, only if an assembly or procession has violated the conditions of a license issued in B.P. Form No. 8. It is not a substitute for an order under section 127(1) of the Code of Criminal Procedure and, before force can be used to disperse an assembly or procession which has disobeyed it, a second order to disperse must normally (vide regulation 143) be given, under section 127(1) of-the Code of Criminal Procedure. When, therefore, there is no time for more than one order to disperse, such order should be given under section 127(1) of the said Code.The advantage of giving an order under section 30A(1) of the Police Act, 1861, are -143. Dispersal of assembly or procession. [§ 12, Act V, 1861].
- An assembly or procession, whether licensed under section 30(3) of the Police Act, 1861, or not, may be dispersed by force only under section 128 of the Code of Criminal Procedure, that is to say only -144. Prosecutions. [§ 12, Act V, 1861].
(a)A prosecution will lie under section 32 of the Police Act, 1861, against -145. Employment of armed parties. [§ 12, Act V, 1861].
146. Employment of Special Armed Forces. [§ 12, Act V, 1861].
147. Employment of armed police in other emergencies for work proper to unarmed police. [§12, Act V, 1861].
148. Requisition for assistance of Eastern Frontier Rifles.
149. Powers of officers of the Eastern Frontier Rifles for the purpose of dealing with unlawful assemblies.
- The Commandant, Assistant Commandants, Subadars and Jamadars of the Eastern Frontier Rifles have been given powers of an officer-in-charge of a police-station for the purpose of dealing with unlawful assemblies or any assembly of five or more persons likely to cause a disturbance of the public peace. These powers shall not be exercised by the Commandant in the presence of a Superintendent or an Additional Superintendent of a district, by the Assistant Commandants in the presence of officers of and above the rank of Sub-divisional Police Officer and by the Subadars and Jamadars in the presence of an Inspector of the District Police or the officer-in-charge of police-station. The powers will be exercised only when it becomes necessary to take action under sections 127 and 128 of the Code of Criminal Procedure.If, while the officers of the Eastern Frontier Rifles mentioned above are acting under this regulation it becomes practicable for them to communicate with an officer of the District Police in whose presence they may not exercise their powers they shall do so and shall thenceforward obey the instructions of the District Police officers concerned as to whether they shall or shall not continue to exercise their powers.150. Ammunition served out to an armed party and use of privately owned guns. [§ 12, Act V, 1861].
151. Duties of a Magistrate present with an armed party.
- When a Magistrate is present with an armed party, employed for the suppression of a riot or the dispersal of an unlawful assembly -152. Control of armed parties by the police officers in command. [§ 12, Act V, 1861].
- The following precautions shall be observed by a police officer in command of an armed party employed for the suppression of a riot or the dispersal of an unlawful assembly :-153. Use of firearms. [§ 12, Act V, 1861].
154. General rules relating to the use of firearms. [§ 12, Act V, 1861].
155. Orders to fire and control of firing. [§ 12, Act V, 1861].
156. Action to be taken after the Police have used firearms. [§ 12, Act V, 1861].
- When the police have used firearms, whether against an unlawful assembly or against a small group or against individuals the following action shall be taken -157. Executive enquiry regarding use of firearms by police.
158. Requisitioning of military aid.
- No police officer is authorised to requisition military aid for dispersing an unlawful assembly. The duties of a Magistrate who requisitions military aid are given in Appendix IV.VII. - Miscellaneous Instructions.159. Directions to be followed in obtaining arrest of an absconder who has escaped to the United Kingdom, a colony or other British possession.
- Appendix V contains directions to be followed in obtaining arrest of an offender who has escaped to the United Kingdom, a colony or some other British possession.160. Counterfeit coins.
- A set of rules containing hints for the detection of counterfeit coins will be found in Appendix VI. Any officer requiring to test suspected coins shall subject them to the tests described therein.161. Movements of troops.
- On receiving information that any body of troops is about to march through a district, the District Magistrate shall forthwith inform the Superintendent and intimate to him the places where the troops will encamp and the date on which they will arrive at each such place.161A. Movements of troops. [§ 12, Act V, 1861].
162. Treatment and handling of explosive substances and objects.
- The "Instructions for dealing with substances or objects suspected of being explosive" which have been issued in a separate pamphlet to all Superintendents, Circle Inspectors and officers-in-charge of police-stations shall be followed by any officer who may have to deal with such substances or objects.163. Command certificates. [§ 12, Act V, 1861].
164. Fatigues. [§ 12, Act V, 1861].
- All officers of the subordinate ranks are liable to be form any of the ordinary fatigue duties performed by corresponding ranks of the Indian Army. These include repairs to rifle and revolver ranges and butts, loading, unloading and handling Crown property, pitching and striking tents, care and maintenance of parade and other police grounds, construction and destruction of field works, the maintenance of fire fighting apparatus, demolitions to prevent the spread of fire and the saving of property from damage by fire or flood.165. Fire alarms. [§ 12, Act V, 1861].
166. Whistle calls. [§ 12, Act V, 1861].
167. Miscellaneous duties. [§ 12, Act V, 1861].
168. Powers under miscellaneous Acts and Rules.
- A list of the miscellaneous Acts and Rules that confer powers on the police, with particulars of the ranks which may exercise those powers, is contained in Appendix VIII.VIII - General instructions relating to attendance in office, records and correspondence.169. Officers to attend office daily. [§ 12, Act V, 1861].
- All officers of and above the rank of Inspector sh all, when at their headquarters, attend their offices during the recognised local office hours and transact their official business there.170. Receipt of mail.
170A. Pending list.
171. Proper names to be in capitals. [§ 12, Act V, 1861].
- In all reports, records, indices, Village Crime Note Books and other similar documents prepared wholly or partly in English, proper names of persons and places shall be written or typed in Block Capitals.172. Spelling of proper names.
- In every report, record, index or other document prepared wholly or partly in English -173. Expressing time.
- Whenever the time is stated in a report, record, index or other document the hour shall be shown by the twenty-tour hour clock system, each day consisting of twenty-four hours beginning and ending at midnight. Four figures shall invariably be used, the first two to denote the hour and the last to denote the minutes past the hour. Thus 00.00 denotes midnight. 08.05 denotes five minutes past eight in the morning, 19.37 denotes thirty-seven minutes past seven in the evening and 23.59 denotes one minute to midnight.174. Personal descriptions. [§ 12, Act V, 1861].
- Personal descriptions shall invariably be recorded in all police documents in accordance with the form and instructions given in Appendix X so far as the necessary particulars can be collected.175. Signatures.
176. The usual channel of communication.
177. Correspondence-Orders and replies to be written neatly in proper sequence.
- Orders and replies shall be written neatly in proper sequence across the cage on clean sheets of paper cut to foolscap size. When there is no room left for writing on the sheet used, fresh sheets shall be attached and serially numbered.A reply to any letter, half-margin communication or communication on a form shall be headed with the word "Reply".178. Departmental correspondence-half-margin memorandum.
- In all departmental correspondence, a half-margin memorandum shall be used when the reply can be given in a few words. The office orders leading up to such reply shall be entered on a separate paper known as an action slip and not on the memorandum itself. No docket is required, the only record necessary being the entries in the receipt and despatch registers.179. Language to be used in official communications.
- All official communications sent by officers of the Bengal Police to any police officer under any other Government or administration shall be in English or in the language of the place of destination.180. Correspondence with officials in the United Kingdom and colonies.
181. Official and private correspondence and use of official stationery or service stamps.
182. Parcels and book packets.
- Heavy packages of official returns, files and similar matter shall, if they conform with the rules in the Post and Telegraph Guide, be sent through the post as "book packets" or "parcels," according to weight. Book packets may not contain letters, but a parcel may contain one letter, to the addressee of the parcel, or, if it consists of several files, one letter per file.183. "Bearing" letters and packets.
184. Telegrams.
185. Brevity of telegrams.
- All telegrams shall be worded as briefly as possible provided that the meaning is clear ; the abbreviated address, if any, of the addressee shall always be used.186. Relaying telegrams.
- When a telegram is repeated in another telegram, the designation of the original sender and the place and date of despatch shall precede the message. Thus, a telegram, repeating a telegram from the Superintendent of Police, Midnapore, despatched from Tamluk on 1st October, should be worded as follows:- "Superintendent Police, Midnapore, telegraphs from Tamluk under date 1st October. Begins............Ends."187. Telegrams to authorities outside India.
- If any officer who is not authorised to do so wishes to communicate by telegram with any authority outside India in respect of the detection or apprehension of an offender, he shall telegraph to the Deputy Inspector-General, Criminal Investigation Department, who may take action through the Director, Central Intelligence Bureau.188. Mode of addressing Indian gentlemen.
- The Provincial Government has decided that Indian gentlemen appointed to be or to act as District Magistrates or District and Sessions Judges or Additional Judges, Superintendents or Additional Superintendents should be addressed as "Mr." and "Esquire." This mode of address should also be adopted in the case of all Indian gentlemen who are members of the covenanted Civil Service or of any Imperial Service, irrespective of their official rank.Chapter V
Circle Inspectors.
189. General duties of Circle Inspectors. [§ 12, Act V, 1861].
190. Circle Inspectors to be allowed an Assistant Sub-Inspector and an orderly. [§ 12, Act V, 1861].
- Each Circle Inspector shall be allowed an Assistant Sub-Inspector to assist him in the routine duties of his office. He shall be employed on office duties, such as copying and despatching orders, forwarding covers to the Inspector while on tour, etc., and shall not ordinarily accompany the Inspector when he leaves his headquarters on duty. Each Circle Inspector shall also be allowed the services of an orderly.191. Circle Inspectors and diaries. [§ 12, Act V, 1861].
192. Circle Inspectors daily report. [§ 12, Act V, 1861].
193. Circle Inspector's note book. [§ 12, Act V, 1861].
- A Circle Inspector shall maintain and keep in his personal custody a confidential note book as prescribed for Superintendents in regulation 1104.194. Circle Inspector's index of crime. [§ 12, Act V, 1861].
- For the more effective control over criminal investigation in his circle, a Circle Inspector shall keep an index of crime in accordance with the instructions contained in Appendix XI.195. Progress reports of Circle Inspectors. [§ 12, Act V, 1861].
- Circle Inspectors shall submit in B.P. Form No. 17 progress reports in such cases and at such intervals as the Superintendent may direct. These reports shall show clearly what progress has been made in the investigation; the steps taken to obtain a clue; the arrest or release on bail of any person; the search of houses, and the finding of stolen property. If the real name and residence of an accused person is not known, the fact and the action taken with a view to ascertaining them shall be noted. Particulars as to the action taken against absconders shall also find entry.196. Circle Inspector to scrutinise final reports. [§12, Act V, 1861].
- The Circle Inspector shall scrutinise every final report before submitting it to the Magistrate for orders. [See regulation 275(6)].197. Circle Inspector's personal diary. [§12, Act V, 1861].
- A Circle Inspector shall keep a dairy in B.P. Form No. 18, a copy of which shall be sent daily to the Superintendent. This dairy shall contain information not only regarding police matters, but also information regarding all events of public interest occurring in the subdivision. Results of local enquiries to test investigations of subordinates shall be entered in the diary, but not details of the investigation of current cases.Note. - (i) When a Circle Inspector travels by bullock cart he shall note the fact in his diary. [See regulation 59 (b)].198. Periodical reports and returns.
- A list of reports and returns due to and from the office of the Circle Inspector is given in Appendix XII.199. Registers and records.
- A list of registers and files to be maintained in the office of the Circle Inspector is given in Appendix XIII.200. Inspection, supervision and touring.
- The regulations regarding inspection, supervision and touring by Circle Inspectors will be found in Chapter III.Chapter VI
The Police-station.
I. - General duties of the staff201. Officer-in charge of a police-station. [§ 12, Act V, 1861].
202. Transfer of charge of police-station or outpost. [§12, Act V, 1861].
203. Station house to be kept neat and clean. [§ 12, Act V, 1861].
204. Occupation of inspection rooms and bungalows attached to police stations by gazetted touring officers of other departments. [§ 12, Act V, 1861].
- All gazetted touring officers of other departments, while travelling on bona fide duty, may be allowed to occupy the inspection rooms and bungalows attached to police-stations whenever available, subject to the following conditions which must be strictly observed. The Inspector-General reserves the right-to withdraw the concession in toto or in respect of any particular officer, should circumstances require it at any time.205. The station officer. [§ 12, Act V, 1861].
206. Second and third officers. [§ 12, Act V, 1861].
- If a second or third Sub-Inspector is posted to a police-station, he can, subject to the general responsibility of the officer-in-charge, relieve the latter of those portions of his work and those investigations which may be made over to him.207. Duties of Assistant Sub-Inspectors. [§ 12, Act V, 1861].
208. Duties of constables. [§ 12, Act V, 1861].
209. Mufassil diary. [§ 12, Act V, 1861].
210. Keeping of pony or bicycle. [§ 12, Act V, 1861].
211. Verification rolls. [§ 12, Act V, 1861].
212. Responsibility of the station officer for instructing subordinates and rural police. [§ 12, Act V, 1861].
213. Institution of cases. [§ 12, Act V, 1861].
- Under section 24, Police Act, 1861, any police officer may lay any information before a Magistrate and apply for a summons, warrant, search-warrant or such other legal process as may be law issue against any person committing an offence. Prosecutions for non-cognizable offence, however, or for an offence under section 353. Indian Penal Code, when the public servant assaulted is a police officer, shall not be instituted without the previous permission of the Superintendent or in emergent cases of the Circle Inspector, unless the obtaining of previous permission will involve detrimental delay in instituting the case.214. Attendance at large hats and melas. [§ 12, Act V, 1861].
- It is the duty of the officer-in-charge of a police-station to arrange that a sufficient number of constables are deputed to the important hats and fairs in his jurisdiction, where disorder is likely to arise, to keep order and to prevent, drunkenness and his misconduct. On the occasion of a large annual fair or mela, he should ascertain the number of people likely to attend, and report beforehand to the Superintendent the arrangements which he proposes to make, asking for an additional force, if necessary.214A. Pocket Books.
- All subordinate officers of and below the rank of Sub-Inspector and constables shall carry pocket books (in Bengal Form No. 4338) and pencils with them and shall note all facts of interest from the police point of view which come to their notice in course of duty. They shall show all interesting entries to the officer-in-charge as soon as they report back to the police-station. The officer-in-charge shall issue suitable instructions whenever necessary to guide the officers subordinate to him.215. Deputation of constables to adjoining districts to learn bad characters. [§ 12, Act V, 1861].
216. Deputation of Assistant Sub-Inspectors or constables to important railway or steamer stations. [§ 12, Act V, 1861].
- Assistant Sub-Inspectors or constables may be deputed from the sanctioned strength of a police-station to important railway or steamer stations situated within the jurisdiction. They may be deputed in uniform or plain clothes according to the object with which they are deputed and it is in either case essential that they should be well-acquainted with the local suspects and surveilles. Their powers of arrest are defined in sections 54 and 151, Code of Criminal Procedure, If they are deputed primarily with the object of regulating traffic at steamer stations they should be in uniform and have power under section 31, Police Act, 1861, to control the flow of passengers, etc. When deputed to railway stations where members of the Railway Police are already on duty they should ordinarily be in plain clothes, should not interfere with the regulation of traffic which is the duty of the Railway Police, and if in plain clothes should when possible effect any arrest that is necessary through one of the uniformed railway police officers.Officers deputed for steamer or railway station duty should carry a notebook in which to record facts of interest from a police point of view which come to their notice and should show the entries to the officer-in-charge of the police-station as soon as they come off duty. When on duty in plain clothes, they should take no notice of superior officers unless the latter specifically address them. When deputed to railway stations they shall be provided with a special platform pass which will entitle them (i) to admission to the platform, (ii) to send a telegram regarding the departure of any known suspect or criminal, and (iii) in cases of emergency to obtain from the station-master a ticket for a journey over the railway without prepayment. On the completion of duty at the station the platform pass should be handed over to the relief, or if there is no relief, to the officer-in-charge of the police-station.In December each year the Superintendent shall inform the Traffic Manager of the number of platform* passes required during the following year. On receipt of the passes from the railway authorities, the Superintendent shall countersign each one before issue to the police-station.217. Persons to be specially watched. [§ 12, Act V, 1861].
- Assistant Sub-Inspectors and constable deputed to railway or steamer stations should be instructed to keep a special lookout for any of the following :-218. Co-operation with Railway Police. [§ 12, Act V, 1861].
- Police deputed to steamer stations which are functions with the railway shall assist and work in co-operation with the Railway Police. The senior officer so deputed shall report himself daily to the officer-in-charge of the railway police-station, where there is one, and take such instructions as that officer wishes to give. The officer-in-charge of the railway police-station should know where he can find at least one member of the ghat police.219. Officers-in-charge of district police-station to be acquainted with certain regulations concerning Railway Police. [§ 12, Act V,. 1861].
- Officers-in-charge of district police-stations must be acquainted with regulations 573-578 and 580-584 in Chapter VIII.220. Police officers in plain clothes to carry credentials. [§ 12, Act V, 1861].
- When officers in uniform or plain clothes are deputed to railway station platforms on occasions when platforms are to be kept clear, they shall either be provided with a letter from a gazetted police officer to the local senior railway police officer, or the Superintendent of Railway Police shall be informed beforehand of their deputation. This, however, shall not do away with the necessity of detective warrants being carried by those who have been provided with them.While such officer shall obey the orders of the senior railway police officer present, every facility shall be given them by the Railway Police to perform the specific duty for which they are deputed. They shall be allowed to take up a position most advantageous for their purpose and due regard shall be given to their suggestions.221. Station masters to receive messages to be telegraphed and to issue tickets for train journeys without prepayment of fare.
222. Overloading of ferryboats. [§ 12, Act V, 1861].
- In the neighbourhood of much-frequented ferries, officers-in-charge of police-stations shall exercise constant supervision personally and through their subordinates, in order to prevent the overloading to boats. When habitual overloading is observed it is their duty to report to the District Magistrate.223. Registration at presses.
- In places outside the limits of the town of Calcutta it is the duty of the police, acting under the orders of the District Magistrate, to ascertain whether printing presses are registered, and to insist upon a due observance of the provisions of the law (vide sections 4 and 5, Press and Registration of Books Act, 1867).224. Duties of police in respect of wandering or dangerous lunatics. [§ 12, Act V, 1861].
225. Inspection of arms and ammunition shops by Sub-Inspector. [§ 12, Act V, 1861].
- Every Sub-Inspector-in-charge of a police-station shall inspect all arms and ammunition shops within his local jurisdiction not less than once a quarter.226. Inspection, search for and seizure of stores for explosives. [§ 12, Act V, 1861].
227. Wrecks. [§ 12, Act V, 1861].
228. Treasure trove.
229. Archaeology.
- Officers-in-charge of police-stations shall report to the Superintendent the discovery of any object of archaeological interest, and the Superintendent will report the same direct to the Superintendent, Department of Archaeology, Eastern Circle. Calcutta, under intimation to the Director-General, Archaeology in India, New Delhi. A copy of the report shall also be sent to the Works and Buildings Department, Government of West Bengal, Writers' Buildings, Calcutta, through the Police Directorate and a copy endorsed to the District Magistrate, for information.230. Pillars of the Great Trigonometrical Survey.
231. Duties under the Cattle Trespass Act.
232. Registration of sales of cattle.
- In the districts of the Chittagong, Dacca and Rajshahi Divisions owners and lessees of markets or fairs should be induced to register all sales of cattle and ponies. Books in Bengal Form No. 91 containing foils and counterfoils will be issued by the District Magistrate free of cost to such owners and lessees. The foil should be torn off and given to the purchaser, the counterfoil being retained by the clerk or gomastha in charge of the hat. The possession of such a foil will afford an innocent purchaser projection against the suspicion of having unlawfully come by the animal he has bought. As a further protection, Panchayats or presidents of union boards should also be directed to give, on application, certificates of ownership in Bengal Form No. 92 to intending vendors residing within their jurisdiction. This certificate should, when the sale has been registered, be made over to the person in charge of the register and attached by him to the counterfoil. All station officers shall make every effort to induce the people to conform to these rules, as they will be of great assistance in cattle theft cases if generally known and followed. Care shall be taken that the giving of certificates and foils is not made the means of extorting money from vendors and purchasers. Panchayats or presidents of union boards shall under no circumstances levy a fee for granting this certificate.233. Reports of epidemic diseases.
- In case of an outbreak of cholera, small-pox, bubonic plague or suspicious cases of plague or other epidemic disease, in areas where the Chaukidari Act is in operation, the officer-in-charge of a police station shall report the outbreak immediately to the District Magistrate, the Chairman of the local board and the District Health Officer (or the Civil Surgeon in districts where no District Health Officer has been appointed) and shall undertake the distribution of cholera medicines. No payment for these medicines is to be taken. While the epidemic or outbreak lasts, daily reports shall be submitted in B. P. Form No. 24. All outbreaks, number of cases and deaths should be noted in the general dairy for entry in the Inspector's daily report for the information of the Magistrate. In column 11 of the first report submitted, the population and name of each village affected should be noted.Note. - In areas where union boards have been established, such reports are submitted not by station officers but by presidents of union boards.234. Registration of births and deaths.
235. Police to assist touring officers.
- On receipt of requisition from an officer on tour or any other traveller for supplying vehicles or other articles to enable him to prosecute his journey, the police-station officer shall do his best to meet the demand, and may also adjust the rate of hire to be paid for the vehicle required or the price of any articles provided. The amount paid shall be duly receipted and entered in the general diary and the station cash account. A duplicate copy of the bill shall be kept filed with the receipts taken from the actual sellers of the supplies or drivers of the vehicles supplied.(See also section 8 of Bengal Regulation XI of 1806.)236. Station boats. [§ 12, Act V, 1861].
- Certain police-stations are provided with boats for the use of officers employed in investigation and other station duties, which shall be hired with their crews for the time specified in the district allotments. Superintendents shall see that both boats and crews are efficient.237. Instructions about arms and ammunition issued to police-station. [§ 12, Act V, 1861].
238. Revolvers issued to police-station. [§ 12, Act V, 1861].
239. Keys of the malkhana and lock-up. [§ 12, Act V, 1861].
- A strong box should be provided in each malkhana for cash, ornaments, small arms, ammunition, documents, etc. The malkhana doors and the strong box shall be provided with good locks, preferably of the tumbler type, the keys of which cannot be locally made. The officer-in-charge of the police-station shall remain in charge of the malkhana. The keys of the malkhana and of the strong box shall be numbered and kept with the said officer, who shall be responsible for all the articles in the malkhana and the strong box. Only the key of the malkhana may be kept, if occasion demands it, with any other specified officer not below the rank of Assistant Sub-Inspector at the discretion of the officer-in-charge. The contents of the malkhana shall be checked when the key thereof changes hands due to exigencies of duty. The key of the strong box shall, however, remain with the officer-in-charge under all circumstances. A duplicate key of each lock should be in the custody of the Superintendent of Police and the number shall be noted in a register. The key of the lock-up shall remain with the se itry on duty. No private property of officers shall be kept in the malkhana.Note. - Ordinarily keys of malkhana shall not be left with a constable unless he is left in charge of a police-station in the absence of Sub-Inspectors and Assistant Sub-Inspectors. When such a contingency arises, the constable opening the malkhana shall do it in presence of the sentry and the fact noted in the General Diary.240. Custody of weapons deposited in the malkhana. [§ 12, Act V, 1861].
- The rules for the custody of weapons deposited at police-stations will be found in Appendix XIV.241. Cash chests of the postal and other departments kept under the charge of station-house sentry.
242. Instructions for the issue of telegrams by station officers. [§ 12, Act V, 1861].
243. Recording of information under section 154, Criminal Procedure Code. [§ 12, Act V, 1861].
244. First information to be recorded in all but certain cases. [§ 12, Act V, 1861].
245. Cognizable offence referred by Magistrate.
246. Despatch of First Information Report. [§ 12, Act V, 1861].
247. List of stolen property to be obtained from the complainant. [§ 12, Act V, 1861].
- In cases involving loss of property, the complainant shall be required to put in a list of the property stolen, signed by himself, which shall be sent to the Court officer with the First Information Report. The investigating officer shall keep a copy of the list to aid him in his enquiry. If the complainant is unable to furnish a list of the property when he gives the first information, he shall be required by the investigation officer to supply a list in writing as soon as possible. The investigating officer shall forward it duly signed by the complainant, to the Court officer. Every effort must be made to secure from the complainant at the time when the first information is recorded the most precise description of the stolen property.248. Heinous cases occurring outside jurisdiction. [§ 12, Act V, 1861].
249. Information of an offence committed within and outside railway limits. [§ 12, Act V, 1861].
- When information of an offence committed within railway limits is given at a district police-station, the officer-in-charge of that police-station shall record the information on plain paper and send it by the quickest route to the officer-in-charge of the railway police-station concerned, in order that the case may be registered and investigated by the Railway Police. Should immediate action meanwhile be necessary the District Police shall take such action as they legally may.Similar action shall be taken by the Railway Police when information is lodged with them of an offence committed outside railway limits.250. Issue of hue-and-cry notices. [§ 12, Act V, 1861].
251. Action to be taken on receipt of information regarding intestate property. [§ 12, Act V, 1861].
252. Warning to owners and occupiers of land when a breach of the peace is apprehended. [§ 12, Act V, 1861].
253. Forgery of currency notes. [§ 12, Act V, 1861].
254. Cases in which first information not submitted. [§ 12, Act V, 1861].
255. Responsibility of station officer. [§ 12, Act V, 1861].
256. Investigating officer to consult connected registers before proceeding to investigate. [§ 12, Act V, 1861].
- When an offence is reported, the investigating officer shall consult all registers which are likely to assist him in his investigation, particularly the Village Crime Note-Book, before proceeding to investigate.257. Abstention from investigation. [§ 12, Act V, 1861].
258. Investigation on the spot. [§ 12, Act V, 1861].
- If the officer-in-charge of a police-station decides that an investigation is necessary, after despatching a First Information Report, he shall himself proceed to the spot or depute a subordinate to hold an enquiry, who shall not be below t,he rank of Assistant Sub-Inspector. In a case where the complaint is not of a serious nature, and is made against a person known, clause (a) of section 157, Code of Criminal Procedure, does away with the legal necessity for a local investigation, but it is very seldom that advantage should be taken of this section. In rural areas, it is permissible only when a case of a simple nature is brought to the police complete, the complainant and witnesses being present. In towns, the investigation may be conducted at the police-station if it is close to the scene of crime.259. Investigation outside jurisdiction. [§ 12, Act V, 1861].
- Subject to the provisions of section 156, Code of Criminal Procedure, no station officer may be deputed to undertake the duties of, or conduct a special enquiry in, the jurisdiction of another police-station, without the sanction of the Circle Inspector or any officer of higher rank. [See. regulation 189(u)].260. Harassment of the public to be avoided. [§ 12, Act V, 1861].
- Investigating officers should carefully abstain from causing unnecessary harassment either to the parties or to the people generally. Only those persons who are likely to assist the inquiry materially should be summoned to attend. Where possible, the investigating officer should himself go to the house of the witness to be examined. The proceedings should be as informal as possible. The questioning of witnesses should ordinarily be conducted apart, and in a manner that will not be distasteful to them.261. Duration of investigation. [§ 12, Act V, 1861).
262. Complaints of ill-treatment against the police by arrested persons. [§ 12, Act V, 1861].
- Directly an accused person is placed under arrest, the investigating officer shall ask him whether he has any complaint to make of ill-treatment by the police, and shall enter in the case diary the question and answer. If an allegation of ill-treatment is made, the investigating officer shall then and there examine the prisoner's body, if the prisoner consents, to see if there are any marks of ill-treatment, and shall record the result of his examination. He shall further consider and note whether there is any reason to believe that marks found are attributable to other causes than ill-treatment such as resistance to arrest. If the prisoner refuses to allow his body to be examined, the refusal and the reason therefor shall be recorded. If the investigating officer finds that there is reason to believe the allegation of ill-treatment, he shall forward the prisoner with his complaint, the record of corporal examination, any other evidence available, and if possible the police officers implicated by the prisoner's complaint, to the nearest Magistrate having jurisdiction to enquire into the case.263. Case diary. [§ 12, Act V, 1861].
264. Instructions for writing case diary. [§ 12, Act V, 1861].
265. Recording of statements under section 161, Criminal Procedure Code.
- Besides the diary an investigating officer has discretion, under section 161 of the Code of Criminal Procedure, to record or not the statement of any witness examined by him. All such statements shall be signed and dated by the officer recording them and when taken in his presence, by the superior officer locally supervising the case. No such recorded statement shall be used for any purpose (except the following) at an enquiry into or trial of the case in which it was recorded. When, however, the witness, whose statement has been so recorded, is called for examination by the prosecution, the accused is, under section 162 of the Code, entitled to request the Court to refer to the statement, and the Court is bound to do so. The Court shall also direct the accused to be furnished with a copy thereof in order that any part of such statement, if duly proved, may be used to contradict such witness as provided in section 145 of the Indian Evidence Act, 1872. Only if the Court considers that any portions are irrelevant or that its disclosure is not essential to the interests of justice, and is inexpedient in the public interests it shall exclude such part from the copy of the statements furnished to the accused. The rule regarding the confidential treatment of case diaries is, mutatis mutandis, applicable to statements recorded under section 161, Code of Criminal Procedure.266. Dying declaration. [§ 12, Act V, 1861].
267. Police may not decide question of lunacy. [§ 12, Act V, 1861].
- It is not for a police officer to decide whether a person charged with a cognizable offence is or is not a lunatic. He will deal with the case as if the person were sane, and if an offence be proved, will send the prisoner up for trial. But the investigating officer shall ask the Court to have an enquiry made regarding the mental condition of the accused as soon as he shows signs of insanity and he shall not send up witnesses for the prosecution without previously ascertaining whether in the opinion of the Court the prisoner is capable of making his defence.268. Investigation of non-cognizable cases. [§ 12, Act V, 1861].
269. Binding down of witnesses. [§12, Act V, 1861].
270. Number of witnesses to be sent up. [§ 12, Act V, 1861].
- It lies with the police, subject to general instructions from the Magistrate, to determine what evidence is necessary to establish a charge, and what number of witnesses are required to prove each fact. Much will, of course, depend on whether the fact is seriously disputed or not. Where the fact to be proved is not likely to be disputed, unnecessary witnesses should not be harassed by being sent in. Under section 171, Code of Criminal Procedure, no witness or complainant can be required to accompany a police officer. A witness refusing to execute a bond may be sent up in custody.271. Information from post or telegraph office records.
- Records of a post or telegraph office shall be produced and information available in them shall be given by the postmaster or telegraph master on the written order of any police officer who is making an investigation under the Code of Criminal Procedure; but only those entries in the records shall be disclosed which relate to the persons accused of the offence under investigation, or which are relevant to that offence. In any other case the postmaster shall refer for orders to the Postmaster-General, who will decide whether or not, under section 124 of the Indian Evidence Act, 1872, the information required shall be withheld. When the information required by a police officer is not available in the records of the post office, the police officer shall be informed accordingly, irrespective of the question whether the information, if available, might or might not be given.272. Chargesheets. [§ 12, Act V, 1861].
(a)When an officer-in-charge of a police-station on completion of an investigation under Chapter XIV, Code of Criminal Procedure, finds the charge proved and proposes to proceed against any person, he shall, notwithstanding that he has failed to arrest all or any of the persons against whom the charge is proved, at once submit a charge-sheet in B.P. Form No. 39, which is the report prescribed under section 173, Code of Criminal Procedure. Thus a chargesheet shall be submitted when the accused is absconding or is sent up for trial in custody or on bond (section 170, Code of Criminal Procedure). In cases where an accused is absconding, the investigating officer shall submit with the chargesheet a list of the absconder's property so that the Court may issue attachment orders.(b)The following instructions shall be observed :-(i)The charge-sheet shall be sent by the quickest means to the Court officer for submission to the Magistrate. When a prima facie case is made out in a case in which articles have, been sent for chemical analysis, the charge-sheet shall not be delayed till receipt of the Chemical Examiner's report. If a case in the first instance is reported in final report form, but subsequently by the Magistrate's order or otherwise, the accused person is placed on his trial, the final report form shall be cancelled and a charge-sheet submitted. If, on transit from a police-station to the Court, an accused person absconds, the charge-sheet form shall stand. The case shall be kept pending till the absconder is arrested, or till his arrest is considered hopeless.(ii)When submitting a charge-sheet, the officer-in-charge of a police-station shall communicate in B. P. Form No. 40 or 40A, the action taken by him to the person, if any, by whom information relating to the commission of the offence was first given.(iii)Lists of property stolen, lists of property found on parties arrested, reports on previous convictions, the bail and recognisance bonds executed under section 170, Code of Criminal Procedure (Forms XXV and XXVI of Schedule V, of the Code), and a map in cases in which the rules require a map, shall be attached to the chargesheet form. Only the precise particulars as required by the column headings shall be noted in the chargesheet. The chargesheet shall be given an annual serial number and counterfoil shall be kept at the police-station. Superior officers of police may not return or detain a chargesheet once submitted by the investigating officer. They may, however, direct a further enquiry pending the instructions of the District Magistrate. If the correct name or address of the accused has not been ascertained the investigating officer shall ask that a remand be applied for.(iv)A police officer sending up an accused person for trial shall certify on the back of the chargesheet that he has carefully examined the register of persons convicted (Village Crime Note-Book, Part II), and that he has in all other respects made full enquiry whether such accused person has been previously convicted. A similar certificate shall be given regarding absconders against whom a charge is proved. Should previous convictions be ascertained, a short report of all particulars concerning them, including the names of any person who can prove each previous conviction, will be sent with the chargesheet to enable the Court officer to prove them under section 511, Code of Criminal Procedure. In addition to the certificate referred to, the investigating officer, when the accused is charged with an offence for which enhanced punishment can be given on re-conviction, shall note on the back of the chargesheet as to whether the accused has resided in his jurisdiction for a period of more or less than 10 years.(v)When the entry regarding the previous conviction of the person sent for trial would, under existing rules, be in the register of another station, the investigating officer will note this fact on the chargesheet and inform the officer-in-charge of that station that such a person is being sent for trial, in order that the latter may search his station register and supply direct to the Court officer the required particulars about his previous conviction. On receipt of this report, the Court officer shall attach it to the chargesheet. The receipt, however, of such information in no way relieves a sadar Court officer from the performance of the duty of searching the index to the register of convictions and ascertaining whether any conviction other than those noted by the station-police are entered therein against an accused person. Enquiries should not be made in Nepal as the antecedents of person professing to reside-in that State.(vi)On the duplicate of the chargesheet shall be entered in red ink the number of the volume and page of the conviction (Village Crime Note-Book, Part II) and surveillance registers in which the convict's name has been registered, and in all cases declared true, whether convicted or not, the number of the entry in the property register, if any, shall also he noted.(vii)The antecedents of each accused person shall be noted on the back of the chargesheet under one or other of the following heads :-273. Map or plan to accompany chargesheet in certain cases. [§ 12, Act V, 1861].
274. Memo of evidence. [§12, Act V of 1861].
- Simultaneously with the submission of the chargesheet and its annexures, the investigating officers shall submit to the Court officer a memorandum of evidence in B.P. Form No. 41A to be attached to the final case diary. A copy of the memorandum should also be sent to the Superintendent of Police.The memorandum of evidence shall be kept apart and shall not form part of the case diary during the pendency of the case.275. Final report forms. [§ 12, Act V, 1861].
276. Magisterial orders on final reports.
276A. Discharge report.
277. Revival of investigation. [§ 12, Act V, 1861].
278. Communication of action taken to informant on completion of investigation.
- On completion of the investigation when a final report in B.P. Form No. 42 is submitted the investigating officer shall under section 173(l)(b), Code of Criminal Procedure, communicate to the informant in B.P. Form No. 43 or 43A, the action taken by him.279. Procedure in false cases. [§ 12, Act V, 1861].
280. Searches. [§ 12, Act V, 1861].
281. Searches by State Police in British India and Police in Indian British Indian States. [§ 12, Act V, 1861].
- When the police authorities of an Indian State consider that, in the interest of law and order, a house in British India should be searched, an officer not below the rank of an officer-in-charge of a police-station should apply direct to the officer-in-charge of the police-station in which the search is required to be made. The latter should then proceed to make the search as he would upon a requisition made under section 166(1) of the Code of Criminal Procedure.Mutatis Mutandis, the same procedure should be followed by the police of British India when it is necessary to search a house in an Indian State.The rules relating to arrests under the Indian Extradition Act, 1903, are contained in Appendix XX.282. Identification of suspects. [§ 12 Act V, 1861].
283. Verification to confession.
284. Procedure to be followed to secure transfer of confessing prisoner from one jail to another.
- If it is desirable that a prisoner be removed from one jail to another for the purpose of verifying his confession, the following procedure should be followed :-285. Interview with convicts in jails. [§ 12, Act V, 1861].
286. Remission of sentence.
287. Proceedings under sections 107 and 145, Criminal Procedure Code. [§ 12, Act V, 1861].
288. Proceedings under section 109, Criminal Procedure Code. [§ 12, Act V, 1861].
289. Proceedings under section 110, Criminal Procedure Code. [§ 12, Act V, 1861].
- A Sub-Inspector having formed an opinion that there exists in any village a habitual thief or a gang of them shall proceed to open a history sheet for them as laid down in regulation 401 and shall quietly, without making his object known, make enquiries to ascertain whether in fact the man or men are habitual thieves and whether evidence will be forthcoming against them. If he believes that evidence will be forthcoming he shall report confidentially to the Inspector and the latter, after taking orders of the Superintendent or Sub-divisional Police Officer, will find out from the Sub-divisional Magistrate or other Magistrate who is to take up the case, when he will be able to visit the place to make the enquiry. A fortnight or so before the date fixed by the Magistrate for going to the spot, the Sub-Inspector, accompanied by the Inspector, if possible, shall go there, examine witnesses, fill up the prescribed form, and if evidence is sufficient, arrest under section 55, Code of Criminal Procedure, the person proceeded against. If he finds that evidence is not forthcoming (but this should not often occur if he has made his preliminary enquiries carefully) the proceedings will be dropped. The persons arrested shall be sent to the Magistrate, who should be moved by the Court officer to draw up proceeding, to read them over to the accused, and to pass an order as to bail and fix an early date for the hearing of the case. On the date fixed he will go to the spot and should usually be able to finish the case on the same day.290. Evidence in Proceedings under section 110, Criminal Procedure Code. [§ 12, Act V, 1861].
291. Investigation of cases of collision between inland steam-vessels and between inland steam-vessels and country boats. [§ 12, Act V, 1861].
292. Investigation of cases in which British soldiers are concerned.
293. Expenses of witnesses and investigating officers incurred in the investigation of cases. [§ 12, Act V, 1861].
294. Despatch of papers to the Examiner of Questioned Documents.
- Instructions for the guidance of police officers in sending documents for examination by the Government Examiner of Questioned Documents and requiring his attendance in law Courts are laid down in Appendix XVII.295. Utilization of Criminal Intelligence Bureau. [§ 12, Act V, 1861].
296. Utilization of Photographic Bureau and intensification of finger prints. [§ 12, Act V, 1861].
297. Requisition for expert opinion and despatch of exhibit to the Chemical Examiner and other experts.
- Instructions for the guidance of police officers in making requisitions for expert opinion and in sending exhibits for examination in connection with the investigation of cases are given in Appendix XVIII.298. Direct correspondence with the police of Orissa, Cooch Behar, Tripura and Jaipur States.
- With a view to facilitate enquiries and avoid delays officers-in-charge of police-stations in British districts shall send the following communications direct to police-stations in the Indian States of Cooch Behar, Tripura and Orissa :-299. Inquiries into unnatural and suspicious deaths. First information to be submitted. [§ 12, Act V, 1861].
300. Powers of Assistant Sub-Inspectors and Junior Sub-Inspectors under section 174(1), Criminal Procedure Code, and duties of constables left in charge.
301. Inquiries into unnatural or suspicious deaths by presidents or selected members of panchayats or by presidents or members of union boards and Forest Officers.
302. Death of European Officer or soldier.
303. Directions for investigation in cases of suspicious and unnatural deaths. [§12, Act V, 1861].
- In investigating unnatural and suspicious deaths, the directions in Appendix XIX shall be observed by the police with a view to obtaining as much medico-legal evidence as possible. The instructions contained in "A Guide to Medical Jurisprudence" by Col. R.N. Campbell, C.B., C.I.E., shall also be followed according to the requirements of each case.304. Corpses sent for post-mortem examination. [§ 12, Act V, 1861].
305. Duties of constable in charge. [§12, Act V, 1861].
306. Post-mortem examination and report.
307. Presence of police officer at post-mortem examination. [§ 12, Act V, 1861].
308. Expenses of forwarding corpses.
- Expenses incurred in transmitting corpses or wounded or sick persons to the medical officer for examination or treatment in all cases, railway included, shall be met by the Magistrates, and not from the police budget. In railway cases the bills shall be sent to the Magistrate through the Court officer, and the latter shall see that the bills are passed and paid without unnecessary delay.309. Carriage of dead bodies by railway to post-mortem centres without prepayment of fees.
- On the East Indian, Bengal-Nagpur and Bengal and Assam Railway accommodation for the carriage of dead bodies to post-mortem centres is provided, without prepayment of fees, on requisition to the station-master of the nearest railway-station by an officer not below the rank of an officer-in-charge of a police station or, in his absence, by the senior police officer present at the police station.The freight of a dead body shall be paid later by the District Magistrate on receipt of a bill from the station-master from whose station the body was despatched. The requisition to the station-master should be made in B.P. Form No. 51 which officers-in-charge of police stations should keep in stock for use when occasion arises.310. Disposal of dead bodies.
- The final disposal of the body rests with the Magistrate or the municipal authorities, according to local arrangements. Charges incurred by the police for the disposal of bodies of persons who have died within railway limits and are not claimed by their friends, shall be paid for by the Magistrate from his district budget.311. Post-mortem and clinical examinations on animals. [§12, Act V, 1861].
312. Medical Examination of wounded persons. [§12, Act V, 1861].
313. Submission of finger prints of unidentified dead bodies for search. [§ 12, Act V, 1861].
314. Photographing unidentified corpses. [§ 12, Act V, 1861].
315. Service of warrants. [§ 12, Act V, 1861].
316. Arrest without warrant. [§ 12, Act V, 1861].
317. Unnecessary arrest to be avoided and bail to be allowed freely. [§ 12, Act V, 1861].
- The police shall be careful to abstain from unnecessary arrests. In petty cases it is hardly ever necessary to arrest on suspicion during the course of an enquiry, and never necessary to arrest after the enquiry is over, when the case is not to be sent up. In heinous cases it is different. Police officers should not hesitate to arrest on suspicion. Having made the arrest they shall send the accused to the nearest Magistrate in the manner laid down in regulation 324 or else release him on bail.318. Arrest of persons employed in public utility services.
- When the immediate arrest of persons employed in a public utility service (such as the Telegraph or Postal service) would cause risk and inconvenience to the public, the investigating officer shall make arrangements to prevent escape and apply to the proper quarters to have the accused relieved. In cases where immediate arrest can be made, without risk or inconvenience to the public, notice of the arrest shall at once be sent to the official superior of the accused to enable him to arrange for his duties.319. Arrest of soldier. [§ 12, Act V, 1861].
- Whenever any one subject to Indian Articles of War is arrested, notice shall be given forthwith by the police to the officer commanding the troops to which he belongs.320. Arrest or surrender of Army deserter. [§ 12, Act V, 1861].
- An Army deserter shall on arrest or surrender be taken to the nearest police-station where the officer-in-charge shall make out a certificate in B.P. Form No. 54, specifying the date and place of arrest or surrender. This certificate must be signed by the officer-in-charge who shall record below his signature the word "officer-in-charge" and the name of the police-station, and shall be sent without delay to the officer commanding the unit to which the deserter belongs.The deserter shall then be taken, (i) if a deserter from the British Army, to the nearest Justice of the Peace (cf. Sections 22 and 25, Code of Criminal Procedure) ; (ii) if a deserter from the Indian Army, to the nearest Magistrate, either of whom shall prepare a descriptive return and make a summary enquiry preliminary to handing him over to the military authority.321. Illness of person arrested. [§ 12, Act V, 1861].
322. Property of arrested persons taken charge of by police. [§ 12, Act V, 1861].
- When persons are searched under section 51, Code of Criminal Procedure, and the police take charge of articles, a receipt shall be granted to the prisoners. A list of the property shall be attached to the charge-sheet form or to the case diary or the final report of the case. When such property is sent to the Court, full information concerning it shall be given to enable the Court officer to fill in the malkhana register.323. Action in cases of failure to arrest. [§ 12, Act V, 1861].
323A. Register of persons arrested.
324. Accused to be forwarded to Magistrate and application for detention in police custody.
325. Pursuit, arrest and extradition of offenders in Indian States and Foreign Territory.
326. Procedure to be followed to procure the attendance of persons accused of non-extraditable offences who have taken refuge in an Indian State of the Eastern States Agency.
327. Accommodation and segregation of prisoners in lock-ups. [§ 12, Act V, 1861].
328. Examination of prisoners before admission to lock-ups. [§ 12, Act V, 1861].
329. Guards for lock-ups. [§ 12, Act V, 1861].
330. Use of handcuffs. [§ 12, Act V, 1861].
331. Guarding and escorting of persons arrested. [§ 12, Act V, 1861].
- The regulations in Chapter XI for the escort of convicts apply generally to the guarding and escorting of persons, arrested by the police, so far as they are not contradictory to the regulations contained, in this chapter, but no person so arrested shall be subjected to more restraint than is necessary, to prevent his escape.332. Escort of prisoners to and from police posts. [§ 12, Act V, 1861].
- The following are the rules for the escort of prisoners to and from police posts :-333. Bills for prisoners' diet and travelling expenses and cost of conveyance of stolen property, etc., sent to the Court.
334. Memorandum of points for inspection of police-stations and out-posts.
- A memorandum of points which should be thoroughly looked into by Superintendents, Sub-divisional Police Officers and Inspectors, is given in Appendix XXIII as an aide memoire. This memorandum is not exhaustive, and inspecting officers are, of course, at liberty to include within the scope of their inspections any other matters which appear to them to require scrutiny. It is not intended that remarks shall be recorded on any points unless they require notice, but it is expected that none of these points will be overlooked.335. Inspection of police-stations by Civil Surgeons.
- Civil Surgeons have instructions when on tour to inspect police-stations they may pass through in the course of their tours. They, while making an inspection of the police-station, shall record their remarks in the inspection register, in the same manner as any other inspecting officers, copies being forwarded by officers-in-charge of police-stations to Superintendents in the ordinary way. Superintendents shall do their best to carry out any recommendations made by medical officers, and if, for financial reasons they are unable to do so, they shall apply through the Deputy Inspector-General to the Inspector-General for necessary funds.VII. - Surveillance.336. Persons to be placed under surveillance. [§12, Act V, 1861].
337. Superintendent to order surveillance. [§ 12, Act V, 1861].
338. Removal or addition of names for surveillance. [§ 12, Act V, 1861].
339. Surveillance over unconvicted persons. [§ 12, Act V, 1861].
- No unconvicted person shall ordinarily be kept under surveillance for more than three years. But if, for special reason, it is desirable to continue the surveillance beyond this period, the order of the District Magistrate shall be obtained and renewed at intervals of one year on proceeding drawn up, either by the District Magistrate or by a Sub-divisional Magistrate or by a Superintendent showing in detail the grounds on which surveillance is deemed necessary. These proceedings, with the District Magistrate's order thereon, shall form the record of information to be noted in the history sheet. Proceedings drawn up under this regulation shall be treated as "confidential records" and shall be in the custody of the senior station officer.340. Surveillance by village headman, union board, Panchayat and watchmen. [§ 12, Act V, 1861].
- Surveillance in towns shall be exercised by the police, but in villages it shall also be entrusted to the union board, Panchayat or watchmen. All union boards and Panchayats shall be furnished by the officer-in-charge of the police-station with a list of bad characters residing within their jurisdictions and whenever any person is removed or brought under surveillance, due intimation shall be given to the village headman, president of union board or of Panchayat to enable him to correct his list.341. Duty of police in regard to surveillance. [§ 12, Act V, 1861].
342. Rules for reporting movements of bad characters.
- When a bad character, who has been placed under surveillance, absents himself, it shall be the duty of the chaukidar immediately to inform the officer-in-charge of the police-station of the fact as well as of the destination of the criminal if this can be known. The information shall be conveyed personally by the village chaukidar, if the distance to be covered does not exceed five miles. In all other cases it will be sufficient if the Panchayat or the union board sends a postcard report, the chaukidar confirming the information when he attends at the police-station on the next parade day. Printed postcards will be supplied; but if the supply of postcards is exhausted, a written report enclosed in an envelope may be sent by post bearing.343. Bad Character Roll A. [§ 12, Act V, 1861].
344. Bad character roll B.
- If the union board, Panchayat or watchmen hear of the advent of a suspicious stranger in their villages it shall be their duty to question the person regarding his antecedents and residence, and to send to the police-station, with as little delay as possible, all the information obtained by them. The procedure laid down in regulation 342 shall be followed if the enquiry shows that there is reason to believe that the stranger is a bad character.344A. Bad character roll B. [§ 12, Act V, 1861].
345. Surveillance of criminals belonging to gangs. [§ 12, Act V, 1861].
346. Surveillance of juvenile offenders. [§ 12, Act V, 1861].
- Juvenile offenders may be placed under surveillance by the Superintendent on their discharge from the Reformatory or Borstal School only with the approval of the District Magistrate and if their conduct in the school or after discharge from there necessitates such action.347. Report of criminal charges against ex-reformatory school boys.
- The officer-in-charge of a police-station shall report to the Superintendent all cases in which criminal charges are laid before the police against boys licensed under section 8(1) of the Reformatory Schools Act, 1897 (VIII of 1897), by their pro tempore employers and against adolescents licensed under section 12(1) of the Bengal Borstal Schools Act, 1928 (I of 1928) and shall proceed to deal with such cases in the usual manner according to law. All cases in which ex-reformatory school boys are concerned shall be similarly reported. (See regulation 453.)Note. - "Reformatory School boys" include "Borstal School boys".348. Surveillance over conditionally discharged or released persons and persons restrained under section 565, Criminal Procedure Code. [§ 12, Act V, 1861].
- For rules applying to persons who are conditionally discharged under section 124 of the Code of Criminal Procedure and persons against whom an order has been made under section 565 of that Code, see Appendix XXIV.Police officers shall report to the District Magistrate through the Superintendent any breach of the conditions imposed under section 124 of the Code of Criminal Procedure.349. Working of the rules made under section 565, Criminal Procedure Code. [§ 12, Act V, 1861].
350. Surveillance of persons convicted under the Opium and Excise Acts.
- The names of persons convicted under the Opium Act, 1878, and the Bengal Excise Act, 1909, whom the Superintendent of Excise considers require surveillance, shall be forwarded by him to the Superintendent of Police, who will issue the necessary orders to the police-station officer. The latter will open a history sheet from the information supplied by the excise authorities and exercise the necessary surveillance over the convict.351. Classes of gangs to be watched. [§ 12, Act V, 1861].
- It is to be clearly understood that the police cannot interfere with the movements of persons who are bona fide engaged in trade, and that they may only resort to preventive action in order to protect the public from the depredations of those wandering gangs whose object is rather plunder or larceny than legitimate trade. The following wandering gangs, among others suspected of being criminal, are generally found in Bengal and are a source of nuisance and danger to the public:-352. Wandering gangs.
353. Foreign Asiatic vagrants. [§ 12, Act V, 1861].
- Gangs of foreign Asiatic vagrants shall on no account be passed on under police surveillance from one province or district to another. Whenever it may appear to the officer-in-charge of a district that the presence of any such foreigners is undesirable, and that they cannot be dealt with under the Code of Criminal Procedure, instead of passing them on to an adjacent district, he shall submit a report of the circumstance through the proper channel, to the Provincial Government, asking for their deportation under the Foreigners Act, 1864 (III of 1864). Under section 2 of that Act the onus of proof that he is not a foreigner and not subject to the provisions of the Act lies on the person so charged. Full lists and descriptive rolls of the persons to be deported shall be submitted.Note. - Foreign Asiatic vagrants are trans-frontier tribesmen who generally visit India with the intention of committing crime. More often than note they wander about the country without any visible means of subsistence. It is believed that many of those vagrants enter India as traders with the connivance of the regular powindahs, who deliberately allow fellow-tribesmen to accompany them for the purposes of crime.354. Action to be taken against bad characters and suspicious strangers under Sarais and Puraos Act (XXII of 1867).
355. Outposts. [§ 12, Act V, 1861].
356. Town patrols. [§ 12, Act V, 1861].
357. Abstract of particulars in case of accidents in streets, etc., to be supplied to parties concerned on application. [§ 12, Act V, 1861].
- In case of accidents in streets or in other public places, abstracts of particulars of an occurrence may be supplied in B.P. Form No. 62 to parties concerned on application which must be accompanied by a fee of Rs. 5 (see memorandum of instructions on the back of the form).358. Officers to go the rounds. [§12, Act V, 1861].
359. Officers going out on patrol to inspect the watch at post offices at night. [§ 12, Act V, 1861].
- The station and town police shall pay special attention to post offices. A note of the fact that there is a post office in any particular village shall be made in Part III of the Village Crime Note-Book. All police officers going out on patrol at night, either in towns or in the interior, shall make a point of inspecting the watch at post offices, and shall see whether the men employed by the Postal Department to guard the offices are doing their duty. If any carelessness or remissness is found, a report shall be submitted through the Superintendent to the postal authority concerned.360. Floating outposts and patrol launches. [§ 12, Act V, 1861].
361. Station patrol boats. [§ 12, Act V, 1861].
(a)In addition to floating outpost and patrol launches patrol boats are provided for certain police-stations as an aid to the officer-in-charge in -(i)the prevention of crime and particularly that form of crime in which boats are used by criminals either in going to or escaping from the scene of occurrence ;(ii)the stopping of any particular area after the commission of a crime in order to examine ail suspicious boats and persons coming out of the area under observation ;(iii)the observation of the movements of river-borne traffic during the rains over a larger area than would be otherwise possible and its proper protection.(b)These boats shall be under the control of the Superintendent and are to be employed solely on patrol duties.(c)The limits within which each patrol boat is to be employed shall be determined by the Superintendent. As a rule boats shall not proceed beyond those limits except under circumstances of emergency, such as the pursuit of offenders.(d)Each boat shall ordinarily be manned by not less than one Assistant Sub-Inspector and two constables. They will form a part of the strength of the police-station to which the boat is attached and shall be detailed for boat duty strictly in turn with the other Assistant Sub-Inspectors and constables there.(e)Patrol should ordinarily be confined to especially dangerous spots with provision for surprise visits at uncertain intervals in other areas, according to the incidence of crime. The period for which each party shall remain on duty depends upon local conditions. The Superintendent shall use his discretion in the matter.Note. - This does not, of course, apply to special circumstances, such as a pursuit, when the Assistant Sub-Inspector-in-charge must use his discretion.(f)In each group of officers detailed for duty in the patrol boat there shall be two officers at least who have recently fired their musketry course and know the use and care of arms.(g)Each patrol boat shall be provided with two muskets from the station with 20 rounds ball ammunition per musket and 10 rounds buckshot ammunition per petrol boat. The packets of ball ammunition shall not be opened until required, but one packet of buckshot ammunition shall be opened, 5 rounds being kept loose in the pouch of each constable on duty.(h)An armed sentry shall always be on duty to be relieved every four hours. The muskets when not in use shall be securely fastened to the boat by drawing a chain or bar through the trigger-guards:(i)Each patrol boat shall have a crew of not less than one manjhi (steersman) and two mallahs (rowers), and be equipped with a serviceable sail and mast.(j)Any one of the crew absent without leave shall be fined 8 annas for every day or part of a day he is so absent. The officer-in-charge shall note such absences in the acquittance roll of the crew. The amount of fine for unauthorized absences shall be deducted from the contract amount payable monthly to the person from whom the boat is hired.(k)The round of weekly duties of the patrol boat shall ordinarily be as below:-(i)Patrol - Four days.(ii)Observation of traffic in the vicinity of the police-station - Two days.(iii)Rest - One day.These duties may be varied at the discretion of the station officer, the days of patrol, observation or rest being altered every week, so that the direction of the patrol or the day of rest or observation may not be anticipated. One day's rest a week must be given, if possible, to the crew.362. Status of the rural police.
363. General duties of dafadars and chaukidars.
364. Prompt reporting of crime to be insisted on.
- Under section 22(1) of the Village Self-Government Act, 1919, every chaukidar is bound to give information to the officer-in-charge of the police-station and to the president of the union board of every unnatural, suspicious or sudden death which may occur and any offence in Schedule II of the Act which may be committed within the union and must also keep the police informed of all disputes likely to lead to a riot or serious affray. If, however, by going first to the president he will be delayed in going to the police, he should send information to the president through another chaukidar or other person and shall himself proceed direct to the police-station. Chaukidars who delay to bring information of matters which require to be promptly reported render themselves liable to dismissal. Wilful omission to perform duties is punishable under sections 166, 170 and 202 of the Indian Penal Code.If it is manifest that there has been deliberate delay in reporting a serious occurrence or the likelihood of a serious breach of the peace or that information has been actually suppressed, the Superintendent will apply for the prosecution of the chaukidar concerned and instruct the Court officer to press for an exemplary punishment. Chaukidars, when travelling by road, should go at a rate of not less than 2V6 miles an hour.365. Use of the telegraph by the rural police.
366. Payment of charges for telegrams sent by rural police.
- On receipt of the original telegram forms used for such messages from the Government or the Railway Telegraph offices the Superintendent shall at once stamp it with service stamps to the amount indicated for payment and shall return it to the Telegraph or Postal or Railway official concerned within 48 hours. A Superintendent may not refuse to affix stamp to a message, but if he considers that the message should be questioned, he shall write at once to the Telegraph official concerned and say that the message has been stamped, but it has been detained for the purpose of enquiry. The enquiry shall be made urgently, and the message shall be returned to the official in charge of the Telegraph office concerned as soon as the enquiry is complete. Superintendents shall not challenge such messages unless it is obvious that the message had nothing to do with Government business, and referred only to a private matter, in which case recovery shall be made from the dafadar or chaukidar concerned and credited to the treasury.367. Employment of rural police outside their beats.
368. Rural police not to be employed on menial duties. [§ 12, Act V, 1861].
- Police officers are prohibited from employing dafadars and chaukidars on their private concerns or any duties of a menial or degrading kind. Superintendents shall see that the order is obeyed and shall make it special subject of enquiry when inspecting a police-station and shall also mention it in their annual report.369. Method of holding chaukidari parades. [§ 12, Act V, 1861].
370. Information to be obtained at chaukidari parades. [§12, Act V, 1861].
371. Attendance of circle and excise officers at chaukidari parades.
372. Neglectful chaukidars to be reported for punishment.
373. Registers and Files.
374. General rules as to registers. [§12, Act V, 1861].
375. Record of lands and buildings.
- At every police-station a record of lands and buildings relating to the police-station concerned shall be maintained. It shall consist of :-376. Registers of letters received and despatched.
377. The general diary. [§ 12, Act V, 1861].
378. Register of absconded offenders and escaped convicts living or having connections in the station circle. [§ 12, Act V, 1861].
Part II – will contain the names of escaped convicts and absconded offenders (i) who have committed crime within the station jurisdiction, but whose residence is either unknown or within some other station jurisdiction; (ii) who have relatives or connections living in the station jurisdiction irrespective of the place where crime was committed. In the case of absconders charged with crime committed within railway limits the Superintendent of Railway Police will send their rolls to the Superintendent of Police of the district in which the absconder lives, either permanently or temporarily, or in which he has relations or connections. The district Superintendent will have the particulars entered in the register kept in his own office and in the police-stations concerned.
(b)For the purposes of this register the following persons shall be considered as absconded offenders :-(i)Persons charged with cognizable offences, against whom there is evidence sufficient to warrant their trial, and who are at large when charge-sheet is submitted on completion of the police enquiry.(ii)Persons who have escaped from police custody, or from a jail or lock-up.(iii)Accused persons for whom proclamation has been issued under section 87, Code of Criminal Procedure.(iv)Persons who are on bail in cognizable cases or cases under Chapter VIII of the Code of Criminal Procedure and who fail to appear when their sureties are called upon to produce them.(c)No entry will be made in the register without the written order of the Superintendent, which should be obtained by the station officer as soon as it appears that a warrant of arrest issued or which may be issued in a cognizable case cannot be executed or whenever a proclamation issued under section 87, Code of Criminal Procedure, has been published.(d)Periodical search and enquiry will be made for each absconder whose name is in the register, and the date and results of such enquiry will be entered on the back of the page on which his name is, together with the names of two respectable residents present at the time of the enquiry. The officer-in-charge of the police-station where the absconder is wanted will also arrange simultaneous "drives" at irregular intervals at all places where he is likely to be found.Note. - As a large number of people living in Bengal have relations living in Calcutta, the Calcutta Police do not maintain a list of absconders who have relations or connections living within their jurisdiction. In consequence it is not possible for the Calcutta Police to make quarterly enquiries about such individuals.(e)The capture of an escaped convict or absconded offender should be promptly reported to the Superintendent, who will at once order the entry in his own register and in those of the various police-stations to which the roll was circulated to be cancelled.(f)When a convict who has escaped from the Andamans is arrested, he will be produced before a Magistrate, together with the notice in the Criminal Intelligence Gazette regarding his escape, and the Magistrate will decide whether there is any reason why the convict should not be removed in custody under section 86, Code of Criminal Procedure, to the Magistrate at the Andamans who issued the warrant. If no notice regarding the escape has been published in the Criminal Intelligence Gazette, the Court officer will apply to the Magistrate for an adjournment to enable the police to ascertain whether a warrant has been received from Port Blair for his recapture, enquiry being made from the Inspector-General.(g)A police officer to whom a proclamation has been made over for publication is responsible that the provisions of section 87, Code of Criminal Procedure, are strictly complied with and he shall submit to the Magistrate a written report showing clearly that the proclamation has been duly published as required by that section.(h)On receipt of an order of attachment the officer-in-charge of the police-station shall take necessary steps to effect the attachment and shall submit a report in B.P. Form 67 to the Magistrate issuing the order. In making the attachment, the list prepared under regulation 323 should be made use of, and if it is found that any property belonging to the accused as shown in that list, is not forthcoming, action under section 206, Indian Penal Code, should be taken against the person responsible for the loss.379. Register of property stolen and of all property and articles taken charge of by the police. [§ 12, Act V, 1861].
380. Khatian inspection register.
- A list of all cognizable cases in which a first information is used shall be kept in chronological order in B.P. Form No. 69. The following instructions shall be noted :-Column 1. - The First Information Report shall be entered serially for each month, the different columns being entered according as different materials are received at the various stages of the case.Column 3. - Cattle thefts shall be distinguished by writing the letters "C.T." in red ink in this column. The value of property shall be noted as per amount accepted by the Magistrate. In cases of refused investigation, the value shall be ordinarily that reported by the complainant, but the opinion of the Court, if expressed, shall be followed.Column 20. - These shall be written in red ink in respect of entries concerning foreign convicts or suspects.Column 22. - The Inspector, while inspecting the police-station, shall note in this column the period for which the record of the case is to be preserved.Column 23. - Court's comments, if any, shall be entered. Cases in which Magistrate differs from the finding of police shall also be entered in this column.The station statistics for the District Police shall be complied in B.P. Form No. 70 and for the Railway Police in B.P. Form No. 71.Note. - The following particulars shall be written up on the inside surface of the stiff front cover of each volume of the khatian inspection register (B.P. Form No. 69) :-| Police-station : | Area : | Population : |
| Sanctioned strength : | Actual strength ; | |
| Sub-Inspectors ; | Sub-Inspectors ; | |
| Assistant Sub-Inspectors : | Assistant Sub-Inspectors : | |
| Constables : | Constables : |
381. List of convicts and suspects of adjoining police-stations. [§12, Act V, 1861].
- A list of convicts and suspects residing in the border villages of all adjoining police-stations shall be kept at every police-station. Gazetted officers shall, during the course of their inspections or visits, inspect these lists ; ascertain if the officers attached to police-stations know the criminals of the bordering villages, and see that these lists are brought up to date each quarter.382. Fine warrant register.
383. Enquiries to be made when executing fine warrant issued under the Railways Act, 1890. [§12, Act V, 1861].
- When a police officer, who has been ordered to execute a fine warrant issued under the Indian Railways Act, 1890, is unable to trace the accused at the address given, he must obtain from the president of the union board, or from another gentleman of similar status in the locality, a certificate that the individual named in the warrant does not reside at the address given.384. List of persons exempted or licensed under Arms Act.
385. List of conditionally released convicts. [§12, Act V, 1861].
- Officers-in-charge of police-stations shall maintain a list in B.P. Form No. 74 of persons whose sentences have been remitted or suspended under section 401, Code of Criminal Procedure, and shall make monthly enquiries regarding them. They will report to the Superintendent any failure on the part of the released convict to fulfil the conditions of his release. This list shall be examined at the time of inspection.386. List approvers. [§12, Act V, 1861].
387. Minute Book.
- Each police-station shall maintain a minute book in B.P. Form No. 75 in which police officers visiting the station may record any requisition or suggestion concerning prevention or detection of crime. Such requisitions or suggestions received from other police officers, circle officers or presidents of union boards may also be noted in the minute book by the officer-in-charge of the police-station. The action taken in each case shall be noted in its proper column. Minute books shall be examined frequently by superior officers of police in order to ensure that prompt and proper action is taken.388. Gang record. [§12, Act V, 1861].
- At each police-station such extracts from the Superintendent's gang register as concern it shall be maintained.389. Enquiry slips. [§12, Act V, 1861].
390. Crime map. [§12, Act V, 1861].
391. Village Crime Note-Book. [§ 12, Act V, 1861].
Part I – . - The Crime Register, which will deal with professional crime occurring in the area.
Part II – . - The Conviction Register, which will contain details of convictions of persons as specified in regulation 394.
Part III – . - The Village History, which will contain notes on special outbreaks of crime in the village, etc.
Part IV – . - The History sheets of persons residing in the village who are believed to be addicted to professional crime, with an index at the beginning.
Part IVA – . - Comprises sheets containing enquiries about and movements of surveilles.
Part V – . - An index of convicted persons whose names have been entered in Part II as well as of persons suspected in cases, but not convicted.
Note. - A Crime Note-Book shall be opened for municipal towns and these regulations shall be applied so far as applicable, the town outpost being the unit.(c)For facility of reference an alphabetical list of all the villages contained in the jurisdiction of the police-station, with their jurisdiction numbers, shall be prepared in manuscript in the following forms :-Column 1. - Name of village including local name and names of any hamlets included in the village.Column 2. - Jurisdiction list number of village.Column 3. - Number and volume of the Village Crime Note-Book.Column 4. - Number of pages of Villago Crime Note-Book.Column 5. - Remarks.392. Village Crime Note-Book, how to be bound. [§ 12, Act V, 1861].
Part V – , which is merely an index, shall be in the form of a separately bound register in which the names shall be alphabetically arranged.
(b)Spare parts shall be kept for homeless vagrants and persons convicted of offences committed on railways.393. Crime Register, Part I. [§ 12, Act V, 1861].
- Only matters relating to true cases of offences named in the schedule below shall be entered in Part I :-Columns 1 and 2. - Require no explanation.Column 3. - modus operandi should include references to the way in which the crime appears to have been conceived, how the place of occurrence was reconnoitred, in what way stolen property was carried off, etc.Column 4. - The value of property as declared by the Magistrate shall be entered and not that given in the First Information Report.Column 5. - This column shall contain full particulars of the person suspected in the case mentioned in column 2. Cross references to Parts II, III or IV of the same or other police-station registers, shall be given.394. Conviction register, Part II [§ 12, Act V, 1861].
- This part shall contain the name of every person residing in the village who has been convicted of any of the offences specified in the schedule in the regulation above and under the following sections of law :-395. Information of convicts made P.R. to be sent to station police. [§ 12, Act V, 1861].
- The Superintendent shall send information to the police station officer of all convicted persons resident in such station who have been made P.R. and the station officer shall enter the letters "F.P." in red ink against the names of such persons in the Village Crime Note-Book. The Court officer shall communicate to the station officer the F.P. formula to be noted in the conviction sheet.396. Despatch of conviction or other rolls. [§ 12, Act V, 1861].
- When a person concerned in an occurrence resides within the jurisdiction of another police-station or when a convict or suspect permanently changes his residence to the jurisdiction of another police-station, a roll in the form of a loose sheet of Part I or II, as the case may be, shall be sent to the Sub-Inspector of the station concerned, who shall enter the facts in Part II or III, as the case may be, and return the roll to the issuing officer. The latter, after copying the references in his note-book, shall file it separately for destruction after a year. Rolls sent to police-stations outside the province shall be sent through the Superintendent's office.If a person has resided for 5 years in a village with his family, he shall be regarded as a resident of that village.397. Action on receipt of P.R. slip. [§ 12, Act V, 1861].
- On receipt of a P.R. slip (release notice) of a convict from a jail or penal settlement, the station officer shall note the necessary particulars in Parts II and IV, and ascertain whether the released convict has returned to and intends to reside in his village or not. In case he does not return, the station officer shall report the fact to the Superintendent, in order that orders may issue for the entry of the convicts's name in the station in which he may have taken up his residence. When the date of release shall have been entered in the police-station register and the convict shall have returned home, the P.R. slip shall be returned to the Superintendent's office with a report of their facts and the number of the entry in the register endorsed on it.398. Elimination of names from conviction register. [§ 12, Act, V, 1861].
- Names of deceased persons and of persons who have attained the age of 60 years, but have not been convicted or suspected during the preceding ten years, and of persons who have attained the age of 50 years, but have not been convicted or suspected during the preceding 20 years, shall be struck out under the orders of the Superintendent. At the close of each year all station officers shall submit lists of persons whose names have been removed during the year to the headquarters Court officer, who shall make the necessary corrections in his index and conviction register and forward the list to the Superintendent. The Superintendent, after satisfying himself that the conviction registers and the indexes have been corrected, shall then file the lists in his office and shall inform the Finger Print Bureau in B.P. Form No. 84 regarding all those who are P.R.399. Special Criminal Intelligence Bureau elimination list. [§ 12, Act V, 1861].
- A separate list containing the eliminated names of only those classes of criminals as are given in Appendix XXXII shall be prepared by each station officer and submitted to the Superintendent's office, where a consolidated list for the whole district shall be prepared and sent direct to the officer-in-charge of the Criminal Intelligence Bureau not later than 1st February. The police-station lists shall be submitted through the Circle Inspector, who shall scrutinize them before forwarding to the Superintendent's office.400. Village History, Part III. [§ 12, Act V, 1861].
- The information to be entered in this part shall be obtained from all reliable sources that are available and shall go back as many years as possible. When once the history has been written up, it shall be added to from time to time by the station officer as fresh information is obtained or fresh events occur.401. History sheets, Part IV. [§ 12, Act V, 1861].
402. Instructions for writing up history sheet. [§ 12, Act V, 1861].
403. History sheets of men placed under surveillance. [§ 12, Act V, 1861].
- History sheets of men placed under surveillance shall be removed from the main file of history sheets and kept in a separate file, with an alphabetical index at the beginning. This will serve the purposes of a surveillance register and no other surveillance register shall be kept. When a man is removed from surveillance, his history sheet shall be detached from this file and placed at its original place in the main file. When a surveille leaves the limits of one station and resides in another within or outside the province for over three months, his history sheet shall be sent to the station where he goes and the fact noted against his name in the index. When the police-station is in another province the history sheet shall be sent to the Superintendent concerned in that province. The officer-in-charge of the new station shall acknowledge receipt of the history sheet and continue to treat the surveille as a surveille of his own police-station until he goes back to his former residence, when his history sheet shall be returned.404. Enquiry note-sheet, Part IVA. [§ 12, Act V. 1861].
405. Index, Part V. [§ 12, Act V, 1861].
- This shall be kept in the form of a bound register. It is the index of persons convicted as well as of persons suspected but not convicted. For entry of the names a sufficient number of pages shall be allotted to each letter of the alphabet.Names of those convicted should be entered in red ink and those suspected in black. If a suspected person is subsequently convicted, his name should be underlined with red ink. Names should only be entered once and sufficient space should be left below each name so that subsequent references can be noted in columns 4 and 5. In the "remarks" column the date of birth should be noted against the names of persons convicted. Whenever the name of a person is entered in this index, a reference to the page number on which his name is noted should be gives in the connected parts of the Village Crime Note-Book.406. Responsibility of gazetted officers for Village Crime Note-Book. [§ 12, Act V, 1861].
- Gazetted officers are required to pay special attention to the Village Crime Note-Book and shall make a point of personally making as many entries as possible in it. This may be either confirmatory or supplementary of entries made by the staff of the police-station.When visiting villages, Sub-divisional Police Officers and Circle Inspectors shall check by local enquiry a certain proportion of the entries made in Part III relating to the villages in question.407. Periodical reports and returns.
408.
Omitted.XI. - Cash Account409. Police-station cash account.
410. Procedure for the disposal of money realized by the police under order of Magistrate.
- All miscellaneous magisterial receipts other than fines remitted to the Magistrate's office, such as chaukidari money, sale-proceeds of impounded cattle, and any other money realized under orders of the Magistrate unconnected with the police, shall be paid direct into the treasury or sub-treasury, as the case may be, and shall not be sent to the Superintendent or to the Court office. The amounts thus remitted shall be accompanied by chalans in triplicate, in printed form, which shall be presented at sadar to the Magistrate's accountant and at subdivisions to the nazir, or in case the nazir is treasurer or treasury accountant, to the clerk-in-charge of the fine register, or some other clerk from whom security has been taken and who does not perform the duties of the treasurer or treasury accountant. The Magistrate's accountant or Sub-divisional clerk, as aforesaid, shall examine the chalans and if they are in order and correct, shall initial them and return them to the police officer to present with the cash at the treasury. At the treasury the chalans shall be taken to the accountant and treasurer, and after being receipted, two copies shall be returned to the police officer, who shall take one back to the Magistrate's accountant or Sub-divisional clerk, as the case may be, leaving it with him for the purpose of writing up his books, and shall retain the other as his acquittance.All other money, such as cash stolen and recovered, cash found on undertrial prisoners, sale-proceeds of unclaimed, attached or suspicious property, shall be forwarded to the Court officer. Intestate money shall be sent to the District Judge direct.Chapter VII
Court Police.
I. - Prosecuting staff and general duties of Court officers.411. Public Prosecutors and Court officers. [§ 12, Act V, 1861].
- The prosecuting staff in each district shall consist of-412. Public Prosecutor in important cases.
- In important cases, the Superintendent shall apply to the District Magistrate to retain the services of the Public Prosecutor from the commencement of the case in the lower Court.413. Statutory powers of Court Inspectors and Sub-Inspectors.
- By virtue of Notification No. 2507P., dated the 6th July, 1907, and Notification No. 3436P1. dated the 24th December, 1924, issued by the Provincial Government every Inspector and Sub-Inspector who has been appointed to prosecute cases before the Courts of Magistrates is thereby appointed to be a Public Prosecutor generally for all such cases in such Courts.414. Appointment of Deputy Superintendents and Court Inspectors as Public Prosecutors.
- Under sub-section (1) of section 492 of the Code of Criminal Procedure, the Provincial Government has appointed all Deputy Superintendents at the headquarters of the districts, to be Public Prosecutors, and also all Inspectors who have been appointed to prosecute cases before the Courts of Magistrates to be Public Prosecutors in the Court of Sessions in respect of cases of applications for bail only.Under sub-section (2) of the said section the Provincial Government has further directed that no officer of police lower in rank than that of a Deputy Superintendent shall be appointed to be Public Prosecutor for the purpose of any case.415. Assistance of legal practitioners or other police officers. [§ 12, Act V, 1861].
416. Duties of Court Inspector. [§ 12, Act V, 1861].
417. Duties of Court Sub-Inspector. [§ 12, Act V, 1861].
- Where there is a Court Inspector a Sub-Inspector attached to a Court office shall prosecute such cases as are made over to him by the Inspector and in addition maintain such registers as the Inspector may order him to maintain.In a Sub-divisional Court where there is no Court Inspector, he shall carry out the duties of a Court Inspector and in addition maintain such registers as the Superintendent may order him to maintain.418. Services of a Court officer not to be requisitioned for more than one Court at one time.
- A Court officer shall not be allotted more cases than he can adequately conduct. The Superintendent shall arrange with the District Magistrate that the services of a Court officer be not requisitioned for more than one Court at one time.419. Employment of Sub-Inspectors holding certificates as finger print experts. [§ 12, Act V, 1661].
- Sub-Inspectors holding certificates as finger print experts shall, whenever possible, be employed in the sadar Court office of the district to which they belong.420. Duties of Court Assistant Sub-Inspector. [§ 12, Act V, 1861].
- Assistant Sub-Inspectors shall take over all registers except those relating to P.R. and malkhana work, but if permitted by Superintendents, there will be no objection to their dealing with P.R. work. The daily under-trial case report shall, however, be scrutinized and signed by the senior Court officer.421. Court constable. [§ 12, Act V, 1861].
- A constable shall be deputed to each Court where police cases are being tried, if available.422. Assistance to be given to Public Prosecutor. [§ 12, Act V, 1861].
- The Court Inspector or other officer well-acquainted with the facts of a Sessions case shall, if required, assist the Public Prosecutor.423. Police officer to attend Sessions Courts. [§ 12, Act V, 1861].
- Court officers shall arrange for the attendance of a police officer at the Sessions Court on receipt of information that the services of an officer are required for the purpose of escorting to the Magistrate any accused person who has surrendered to his bail in the Appellate Court and whose sentence has been confirmed or modified.424. Court officers' duties in connection with escorts of prisoners and treasure, etc. [§ 12, Act V, 1861].
425. Assumption of charge by Court officers. [§ 12, Act V, 1861].
- The rules regarding making and taking over charge of office shall be carefully observed by Court officers. They shall be careful to furnish the officer relieved with a receipt for all Crown property in the Magistrate's malkhana. Full details respecting each item should be given. Deficiencies shall be made good by the relieving officer if they are discovered after he has taken over charge. (See regulation 839.)II. - Institution, preparation and prosecution of cases.426. Institution of cases. [§ 12, Act V, 1861].
- The orders regarding the institution of cases are contained in regulation 213.The Court officer shall report whenever a police officer institutes a non-cognizable case without authority.427. Prosecutions instituted by public officers.
- The following procedure shall be followed when prosecutions are instituted by public officers :-Where the charge is of a cognizable offence, the prosecution shall ordinarily be conducted by the police. Where the charge is of an offence, which is non-cognizable, or though cognizable, calls for special arrangements, the officer who prefers the complaint should refer for instructions to the Magistrate of the district, who may, if he thinks fit, either instruct the officer himself to prosecute, or if the case is of a complicated and difficult nature, rendering in his opinion the employment of the Public Prosecutor, or some legal practitioner necessary for proper prosecution, direct the Public Prosecutor or some other person to prosecute and report the matter for sanction of the Legal Remembrancer. If there is sufficient time, the Legal Remembrancer's permission shall be taken before the Public Prosecutor or any other pleader is employed to conduct cases in Magistrates' Courts in the headquarters of the district. In subdivisions a member of the local bar of sufficient experience and ability may be employed, in consultation with the Sub-divisional Magistrate, to represent the Crown, subject to the sanction of the Legal Remembrancer. The District Magistrate is responsible to the Provincial Government that Crown prosecutions do not fail because the Provincial Government is not adequately represented. He shall, therefore, make the best arrangements for the proper conduct of cases. The sanction of the Legal Remembrancer is necessary only to check the tendency of district authorities to engage pleaders in unimportant cases.428. Prosecution under European Vagrancy Act.
- All prosecutions under the European Vagrancy Act, 1874 (IX of 1874), shall be instituted and conducted by a Superintendent or Assistant Superintendent.429. Institution of excise and opium cases.
430. Prosecution of gang cases.
- The prosecution of gang cases both in a Magistrate's Court and the Sessions Court will be placed in the hands of the Public Prosecutor.431. Prosecution of cases under section 109 Criminal Procedure Code. [§ 12, Act V, 1861].
- The Court officer on receipt of an accused person arrested under section 55 of the Code of Criminal Procedure, with a view to proceedings under section 109, shall, if the immediate drawing up of proceedings is contemplated, produce the prisoner before the Magistrate with the requisite witnesses and the Magistrate should be moved to draw up proceedings at once and to take the necessary evidence. If for any exceptional reason further enquiry is considered desirable before drawing up proceedings either for the purpose of verifying the prisoner's antecedents, collecting further evidence or otherwise, the Magistrate should be moved to grant a remand under section 167 of the Code of Criminal Procedure. In such a case, it will ordinarily be sufficient to submit copies of the entries in the diary relating to the case as required by section 167(f) and witnesses need not be sent unless the Magistrate particularly wishes to examine them. In the event of the Magistrate authorising detention in the custody of the police, he must record his reasons for doing so. It is to be observed that the prisoner can only be retained in custody in default of bail for a total period of 15 days under section 167 of the Code of Criminal Procedure, before the actual drawing up of proceedings under section 109. If subsequent remands are necessary the Magistrate should be moved under section 344 of the Code of Criminal Procedure . In case a prisoner is remanded to jail custody without drawing up any proceedings and without any specific charge, section 109 of the Code of Criminal Procedure, should be noted in the jail warrant. It shall be the duty of the Court officer to see that there is no delay in producing the evidence required to prove identity and the character and antecedents of the accused persons, etc., together with the evidence to prove that it is necessary for maintaining good behaviour that the person should be bound down.432. Prosecution of cases under section 110, Criminal Procedure Code. [§12, Act V, 1861].
433. Sureties in bad-livelihood cases. [§12, Act V, 1861].
434. Complaint against and prosecution of police officers. [§ 12, Act V, 1861].
435. Procedure in false cases. [§ 12, Act V, 1861].
436. Procedure when base insinuations or false allegations are made against police officers in the witness box. [§ 12, Act V, 1861].
- Whenever any question containing base insinuations or false allegations is put by a defence pleader to a police officer in the witness box. the latter shall at once appeal to the Court for the source of the insinuation or allegation to be disclosed, so that he may be in a position to run a defamation case against the person making it.Public Prosecutors and Court officers should also file petitions to this effect and have them placed on the record of the case in order that an Appellate Court may be made aware that the insinuation or allegation has been challenged.437. Prosecution of railway cases.
- For instructions regarding prosecution of railway cases, see regulations 590 and 600.438. Military offenders.
- The rules in Appendix XXVII shall be observed in respect of accused persons subject to the jurisdiction of both Criminal Courts and Courts-martial.439. Charge-sheets and First Information Reports.
- First Information Reports, charge-sheets, etc., shall be laid before the Sub-divisional Magistrate or in his absence before the Magistrate-in-charge of criminal work as soon as they are received.440. First Information Reports and case diaries for District Magistrate.
- The First Information Reports of all cases mentioned in Appendix XV and of all cases exclusively triable in the Courts of Sessions (and, if he wishes it, of all other cases too), shall be shown to the District Magistrate, and case diaries, or such portions of them as are of interest or importance, shall also be sent to him.441. First Information Report by whom kept. [§ 12, Act V, 1861].
- In charge-sheet cases the First Information Report shall remain with the Court officer until the case comes before a Magistrate for enquiry or trial, when it shall be made over to the bench clerk of the trying Magistrate. In non-charge-sheet cases First Information Reports shall be attached to the final reports and shall be sent monthly to the Magistrate's bench clerk for despatch to the Record office.442. Production of case diaries. [§ 12, Act V, 1861].
443. Case diaries to be returned to the police-station concerned. [§ 12, Act V, 1861].
- In cases decided in a Magistrate's Court the diaries and enclosures shall, as soon as the case is decided, be returned by the Court officer to the officer-in-charge of the police-station concerned. In cases committed to the Court of Sessions, the Court officer shall ascertain the name of the Public Prosecutor who will represent the Crown and shall make over to him in person the diaries and enclosures and shall obtain a receipt. On return from the Public Prosecutor, the Court officer shall send the diaries and enclosures back to the officer-in-charge of the police-station concerned. (See regulation 264).444. Brief of cases [§ 12, Act V, 1861].
- On receipt of a charge-sheet, the Court officer shall prepare the brief of the case in B.P. Form No. 41 after studying the memorandum of evidence, the First Information Report and the case diaries.If the Court officer finds any difficulty in prosecuting the case investigation, he shall at once issue a memorandum to the investigating officer requesting him to remedy the defects and supply any additional information or evidence required. He shall at the same time send a copy of this memorandum to the Circle Inspector.If the Court officer finds any difficulty in prosecuting the case on the evidence contained in the diaries, he shall apply to the Superintendent through the Circle Inspector for instruction.On conclusion of the trial of the case the Court officer will send a copy of the brief of the case together with any correspondence he has had with the investigating officer attached to the final memorandum of the case to the Superintendent through the Circle Inspector.445. Final memorandum. [§ 12, Act V, 1861].
446. Procedure to be followed when a servant of the Crown is summoned by a Court to produce official documents for the purpose of giving evidence. [§ 12, Act V, 1861].
447. Statement of witnesses under section 161, Criminal Procedure Code. [§12, Act V, 1861].
448. Court officers's responsibility in connection with records. [§12, Act V, 1861].
- As soon as the police papers of a case are laid on the trying Magistrate's table the Court officer's responsibility with regard to them ceases. Before the papers are put in, the Court officer should take care to make copies, whenever necessary, of such papers as are likely to be filed with the judicial proceedings. He has no concern with the custody of the judicial records of cases or with the Record office. He shall not retain in his possession the records of a case under trial unless otherwise ordered in writing by the trying Magistrate. If he subsequently requires a copy of any portion of the records he should make an application to the trying Magistrate for permission to take the copy in the presence of a responsible official of the Court.449. Court officer responsible for orders under section 106, Code of Criminal Procedure. [§ 12, Act V, 1861].
- Section 106 of the Code of Criminal Procedure details the offences on conviction for which an order for security to keep the peace may be passed. Court officers shall see that in all cases of riot arising from a dispute about land, and in, all cases in which the cause of friction is likely to recur, an application is made to the Magistrate for an order under section 106 of the Code of Criminal Procedure, binding down the persons convicted.450. Court officer responsible for orders under section 565, Criminal Procedure Code. [§ 12, Act V, 1861J.
- The Court officer shall ordinarily move the Court for an order under section 565 of the Code of Criminal Procedure in the case of all offenders who have been previously convicted of offences under sections 215, 489A, 489B, 489C or 489D of the Indian Penal Code or under Chapters XII and XVII of that Code, punishable with imprisonment for three years or upwards.451. Method of proving previous convictions in traced cases. [§ 12, Act V, 1861].
452. Method of proving identity of accused. [§ 12, Act V, 1861].
- The identity of the accused should ordinarily be proved by the evidence of a police officer who is cognizant of the previous conviction, or by a jail officer who can recognize the accused as the prisoner who underwent the previous sentence of imprisonment; but if such witnesses cannot be obtained, identity may be proved under sections 45 and 73 of the Indian Evidence Act, 1872, by means of expert evidence, for which purpose the record slip must be obtained from the bureau by which the accused was traced and the services of an "expert" requisitioned from the provincial bureau (see regulation 654).453. Criminal charges against ex-reformatory school boys. [§ 12, Act V, 1861].
- The Court officer shall report to the Superintendent all cases in which ex-reformatory school boys are concerned but which do not result in their imprisonment, e.g., cases in which a sentence of whipping is inflicted or where the benefit of doubt is given or cases which end in acquittal or discharge. When an ex-reformatory boy is bound down under the preventive sections of the Code of Criminal Procedure the fact is to be similarly reported. The Superintendent shall inform the authorities of the Reformatory School of all such cases.Note. - "Reformatory school boys" include "Borstal school boys".454. Despatch of verification rolls. [§ 12, Act V, 1861].
455. Action to be taken by Court officer on receipt of verification roll. [§ 12, Act V, 1861].
- On receipt of a verification roll, the Court officer shall at once consult his conviction register, report the result of his search immediately to the issuing Court and forward the roll to the officer-in-charge of the police-station concerned for verification of the statements on the reverse. The station officer after verification shall return the roll direct to the issuing Court without any unnecessary delay. To facilitate searches Court officers shall keep their indices to the conviction register corrected up to date.456. Written application to be submitted for committing cases to Sessions. [§ 12, Act V, 1861].
- In cases in which an accused person is sent up with several previous convictions under Chapters XII and XVII of the Indian Penal Code, the Court officer should, if the lower Court is incompetent to inflict adequate punishment, submit a written application to the Court, requesting the Magistrate to commit the case to the Sessions.457. Instruction to be given to Public Prosecutor in Sessions cases.
458. Previous offence suspected. [§ 12, Act V, 1861].
459. Tender of pardon to the approver. [§ 12, Act V, 1861].
- If on a consideration of the facts and circumstances elicited from the police verification of a confession supplemented by a magistrial verification, if any, as provided for in regulation 283, it appears that the evidence of the confessing accused is necessary the Court officer, with the permission of the Superintendent, shall move an application to the Magistrate asking him to tender pardon to the accused under sub-section (1) of section 337 of the Code of Criminal Procedure, and to examine him as a Crown witness. If pardon is tendered and accepted, the procedure laid down in sub-sections (2) and (3) shall be followed.460. Procedure for bringing any trial to the notice of the District Magistrate. [§ 12, Act V, 1861].
- If the Superintendent considers it necessary to bring the trial of a case to the notice of the District Magistrate for action under section 435 of the Code of Criminal Procedure, he may do so either by a formal application presented by the Court officer or by an unofficial note.460A.
The District Magistrate shall consider the application or note and, if he thinks necessary, call for the record but shall not transmit to the Magistrate concerned any unofficial notes on the subject.461. Appeals by Government.
- The District Magistrate shall give immediate notice to the Superintendent of all appeals and of all applications for revision in which the High Court or Court of Sessions issues a rule or calls for an explanation, and act in concert with him in such cases.462. Appeals to High Court and to Sessions.
463. Attendance of witnesses.
464. Certificate of attendance for servant of the Crown.
- When the complainant or a witness in a case is a servant of the Crown and no expenses are paid to him by the Court, the Court officer shall see that a certificate of attendance is given him by the Court to enable him to draw his travelling expenses (see regulation 1228).465. Witnesses to house-search. [§ 12, Act V, 1861]
- Upon receipt in the Court officer of the list of property found on a search made under section 103 or 165 of the Code of Criminal Procedure, the date of receipt shall at once be stamped on it.The police have no power under the law to compel the attendance in Court of witnesses to a search, but if any Court appears to entertain doubts regarding the identity of the articles given in the list of properties, the Court officer shall request the Court to summon the witnesses to the search.466. Examination of medical officers.
467. Recording of confessions.
- The High Court have issued the following circular (Circular Order, Criminal No. 2 of 1937) regarding the recording of confessions by Magistrates :-Magistrates should clearly understand the great importance of giving their closest attention to the procedure to be followed, from first to last; in the recording of confessions. This procedure should be followed, without haste, with care and deliberation, it being understood that this duty is not a distasteful and minor appendage or addition to their normal functions, but one which is of consequence to the confessing accused, his co-accused and Courts responsible for the administration of criminal justice. A confession which is recorded perfunctorily and hastily is a source of embarrassment to the Trial Court, the prosecution and the defence The provisions of sections 24 to 28 of the Indian Evidence Act and of section 164 of the Code of Criminal Procedure should be carefully studied and the following safeguards, among others, shall be adopted :-468. Warrants against absconders. [§ 12, Act V, 1861].
- On receipt of a chargesheet containing the names of absconders, Court officers shall at once move the Magistrate trying the case to issue warrants against all the absconders named is the chargesheet, and, if necessary, proclamation and attachment orders simultaneously with the warrants. If the Magistrate refuses, without giving reasons for his action, to issue the warrants against all the absconders named or postpones the issue of warrants, or if he declines to pass orders, the Court officer shall ask the Superintendent to move the District or Sub-divisional Magistrate to withdraw the case under section 528 of the Code of Criminal Procedure to his own file and then to issue warrants for the arrest of the absconding accused.469. Instructions regarding issue of warrants.
469A. Instructions regarding issue of warrants. [§12, Act V, 1861].
470. Return of warrant against absconder.
- When an absconded offender appears in Court, or is arrested by parties other than the police of the police-station to which the warrant was sent in the first instance, or when a warrant is cancelled under section 75 of the Code of Criminal Procedure, the Court officer shall send information to the police-station and ask for the return of the warrant.471. Service of warrants and other processes.
472. Proclamation. [§ 12, Act V, 1861].
473. Form of attachment order. [§ 12, Act V, 1861].
- Property of absconding accused persons, other than land paying revenue to Government which is ordered to be attached, shall be specified in the warrant of attachment. Court officers, therefore, shall prepare and submit a list of property to be attached, when applying for orders under section 88 of the Code of Criminal Procedure. When it is found that no property is specified in a warrant, the Court officer shall bring the omission to the notice of the Court.474. Confiscation of property of proclaimed offenders. [§ 12, Act V, 1861].
- If the accused does not appear within the time specified in the proclamation, the Magistrate shall be requested to record a formal order declaring the property attached to be at the disposal of the Provincial Government. There is, however, no objection to the proclamation and attachment being issued simultaneously.475. Evidence under section 512, Code of Criminal Procedure. [§ 12, Act V, 1861].
- If all measures provided by law to compel the appearance of the absconding accused fail, the Court officer shall, unless the Superintendent records his opinion that this is unnecessary, apply to the Magistrate to record evidence of the complainant and witnesses under section 512 of the Code of Criminal Procedure.Court officers must be mindful that evidence that the accused has absconded must first be recorded.476. Monthly return of unexecuted processes.
- At the end of each month a list in B.P. Form No. 92A showing all outstanding processes issued in the previous month shall be forwarded from the Sadar and Sub-divisional Courts to the office of the Superintendent, necessary extracts regarding warrants issued on Railway police cases being sent to the office of the Superintendent of Railway Police concerned. The list of January, however, should show all outstanding processes as entered in the pending process register maintained under regulation 471(c) and shall be drawn up in B.P. Form No. 92 (see regulation 471).477. Bail and recognizance bonds. [§12, Act V,1861].
478. Classification of undertrial prisoners and their treatment. [§ 12, Act V 1861].
478A. Segregation of female and juvenile prisoners in Court lock-ups (under section 12, Act V, of 1861].
- Female undertrial prisoners shall be kept separate in the female compartment of the Court lock-ups. The same procedure as laid down in rule 327(b) will apply mutatis mutandis in respect of custody of juvenile prisoners in Court lock-ups.479. Court Police responsible for escorting undertrial prisoners from jail and guarding them in Court. [§ 12, Act V. 1861].
480. Instruction for escorting undertrial prisoners to and from the Court. [§ 12, Act V, 1861].
481. Production of prisoners before the Sessions Judge. [§ 12, Act V 1861].
- The Court Police shall produce prisoners committed to the Sessions and property connected with Sessions cases before the Court of Sessions on the dates fixed for trial. Where the Sessions is not held in the district of commitment, the Court officer of the district of commitment shall send all the property required to be produced before the Court to the Court officer of the district where the trial is to be held, and communicate to him the date fixed by the Judge for the trial of each case. The latter officer shall be responsible for the production of the prisoners and properties in such cases in the same way as if they had been committed from his district. The Superintendent of the committing district shall take steps to have the Public Prosecutor properly briefed.482. Search of prisoners on arrival in Court office. [§ 12, Act V, 1861].
483. Jailor to be informed of the despatch of desperate characters. [§ 12, Act V, 1861].
- The Court officer shall inform the jailor by means of a separate report, for the information of the Jail Superintendent, when any undertrial prisoner or convict sent to jail is a desperate character, or when his offence is particularly heinous or if he has ever suffered from lunacy. Ordinarily this information will be obtainable from the chargesheet or chalan sent in by the police with the prisoner [see regulation 272(b)(vii)].484. Search of prisoners before despatch to the jail from Court lock-up at the close of the day. [§ 12, Act V, 1861].
- Before despatching prisoners to the jail from the Court lock-up at the close of the day, the officer-in-charge of the hajat register shall search all the prisoners thoroughly in the presence of the officer-in-charge of the escort party and both officers shall endorse a certificate to that effect on the hajat register.485. Transfer of undertrial prisoners from one jail to another. [§12, Act V, 1861].
- When it is desirable to transfer an undertrial prisoner to a jail other than that to which he was originally committed, the Court officer shall make a written application to the Court in session of the case, when such prisoner is brought before it, to direct that if further commitment to jail custody is ordered, such custody may be in the jail specified in the application.486. Segregation of approvers, confessing prisoners and others. [§ 12, Act V, 1861].
487. Drinking water and food for prisoners. [§ 12, Act V, 1861].
- Prisoners shall be supplied with drinking water, whenever required, but no food shall be given to a prisoner without the Magistrate's permission. All articles of food shall be carefully examined before they are passed on to prisoners, and no article the introduction of which into a prison is prohibited by any rule under the Prisons Act, 1894, shall be given to prisoners or allowed into the lock-up (see regulation 720).488. Removal of prisoners from lock-up. [§ 12, Act V, 1861].
- No prisoner shall be taken out of the lock-up, except with the permission of the officer-in-charge, of the Court office.489. Interview with undertrial prisoners in Court.
- No individual shall have access to a prisoner whilst he is in the precincts of the Court awaiting his trial, without authoritative permission. The presiding officer of the Court may give such authority in writing, and may require the person making the application to do so in writing. In such case no Court-fee shall be necessary. Facilities shall be given to recognized practitioners for consultation with their clients, but, care should be taken that unlicensed practitioners or touts are entirely excluded.V. - Registration of criminals-Finger-prints and P.R. system.490. Finger Prints. - Definitions.
491. Method of taking finger-prints.
492. Convicts whose finger-prints are to be taken for record. [§ 12, Act V, 1861].
- The finger-prints of the following persons, juvenile or adult, male or female, shall be taken for permanent records (see regulation 506) :-493. Persons whose finger-prints are to be taken for search. [§ 12, Act V, 1861].
494. Bureaux to which slips to be sent for search. [§ 12, Act V, 1861].
495. Search slip to.be attached to finger-print slip. [§ 12, Act V, 1861].
496. Finger-prints and photographs of approvers. [§12, Act V, 1861].
- Approvers in important cases after due compliance with the provisions of the Identification of Prisoners Act, 1920 (XXXIII of 1920) should have their photographs and finger-prints (three sets) taken without delay. There have been cases of approvers absconding at important stages of an investigation or trial.497. Finger-print slips of non-P.R. prisoners admitted to a lunatic asylum. [§ 12, Act V, 1861].
- On receipt of information from jail that a non-P.R. convict is about to be sent to a lunatic asylum, his finger-print slips shall be prepared, endorsed in red ink, "non-P.R. prisoner sent to a lunatic asylum" and sent for record to -498. Evidence of finger-print experts in districts. [§ 12, Act V, 1861].
- Finger-print experts employed in districts shall not be deputed to give evidence in cases, civil or criminal, other than those in which the identity of undertrial prisoners, traced by the Finger Print Bureau, is to be proved by a comparison of their finger impressions with those on record in the bureau.499. Definition and object of the P.R. system. [§12, Act V, 1861].
- All convicts, whose finger-prints are taken under regulation 492, are known as "P.R." (Police Registered), except boys sent to the Reformatory School, whose finger-prints will be taken before they are sent there. As regards females, see regulation 501. No person will be liable to surveillance on his release merely by reason of being "P.R." By this system a classification made for police purposes is transcribed into the jail registers, thereby enabling the police to trace dangerous convicts throughout their jail career.Note. - "Reformatory school boys" include "Borstal school boys".500. Classification of P.R. prisoners. [§ 12, Act V, 1861].
(a)P.R. prisoners shall be divided into three classes, viz. :-501. P.R. Slips. [§ 12, Act V, 1861].
502. Finger impressions when to be taken. [§ 12, Act V, 1861].
503. Finger-print slips of P.R. prisoners in railway police cases. [§12, Act V, 1861].
504. Responsibility of officer taking finger-prints. [§ 12, Act V, 1861].
- The officer taking the prints is responsible not only for the impressions but also for correctness of the convictions and other details entered on the reverse of the slip ; his signature to the slip will be held to show that he has verified the sentence and previous convictions from the judicial record and the personal details of the convict from the Court office and jail records.505. Instructions regarding finger-print slips. [§ 12, Act V, 1861].
506. Number of slips required for record. [§ 12, Act V, 1861].
- The number of finger-print slips required for record is as follows :-507. Files of finger-print slips awaiting test. [§ 12, Act V, 1861].
508. Testing of slips by an expert [§ 12, Act V, 1861].
- On the arrival of an expert the file of slips pending test will be made over to him, and he shall proceed to test them at the jail. In making the test the expert will satisfy himself that the prints have been properly taken and are those of the convict named on the slip, that all particulars recorded on the slip are correct and properly filled in, that all convictions have been correctly entered, and that the required number of copies have been taken. Any mistakes should be brought to the notice of the Superintendent for necessary action. Finger-print slips on which the prints are blurred or indistinct should be rejected and replaced by fresh slips prepared by the expert personally. After having tested the slips, the expert will note the word "Tested" with his initials and the date, (i) against the prisoners' names in the jail admission registers, (a) on the back of the P.R. slips, and (iii) on the history tickets. The expert will also sign each slip that he has tested, and his signature to the slip will be held to be a certificate that the test has been made in strict accordance with this regulation. (see regulation 654).509. Procedure when the services of an expert are not available. [§ 12, Act V, 1861].
- When an expert cannot visit a district in time to test the finger-prints of a prisoner before his release, the finger-print slip of such prisoner should be tested by a proficient other than the one who prepared the slip. A proficient testing a slip under this regulation will be guided by the instructions laid down for testing by an expert in the previous regulation; provided that if he considers the prints on the slip to be blurred or indistinct, he will prepare a duplicate slip and both slips will be sent to the bureau for decision, which should be placed on record. If more than one copy of the slip has been taken, he will take an equal number of duplicates.510. Procedure regarding slips persons passing quickly out of custody. [§ 12, Act V, 1861].
- In the case of persons convicted of the offences and in the circumstances mentioned in regulation 492, who are sentenced to fine, whipping, a short term of imprisonment or to find security, it is. not possible to apply the above regulation owing to the rapidity with which such convicts pass out of custody. The finger-prints of such convicts shall be taken by Court officers immediately after sentence is passed, and the slip submitted to the Superintendent for orders whether it is to be forwarded or not to the Finger Print Bureau for permanent record. It will not be possible to subject finger-print slips prepared under the above circumstances to the usual test by an expert; and they should be sent without test except in the case of persons convicted under sections 109 and 110 of the Code of Criminal Procedure, who are sent to jail in default of furnishing security.511. Slips to be sent to the Finger Print Bureau after period allowed for appeal. [§ 12, Act V, 1861].
- Finger-print slips, after being tested, will be sent by the Court officer along with a despatch cheque in B.P. Form No. 96 direct to the Finger Print Bureau or Bureaux concerned for record, provided that the time of appeal is over, or the appeal, if any, has been decided.Note. - In order to attract special notice in the Finger Print Bureau and thus provide against unnecessary retention of finger-print slips of unimportant criminals beyond prescribed periods, the words, "identified" or "unidentified" as the case may be, shall be written in red ink on the top of the reverse side of all slips sent to the bureau concerned for record.512. Escapes to be immediately reported to the Bureau. [§ 12, Act V, 1861].
- When a person whose finger-print slip is on record or an undertrial prisoner whose finger-print slip has already been prepared for search is declared a proclaimed offender, or escapes from jail or lawful custody, or absconds after committing some offence, intimation of the fact or the finger-print slip of the undertrial prisoner already prepared, shall immediately be sent by the Court officer to the local bureau as well as to the foreign bureaux direct informing each bureau of the names of the various bureaux to which such reports or finger-print slips have been sent. If such a person evades surveillance or is lost sight of or if such an undertrial prisoner escapes or absconds before he has been sent to the Court, the officers-in-charge of the police-stations concerned shall immediately inform the Court officer to enable him to send the required information. When communicating such information, the name, cast, parentage and residence of the individual, the number and the date of the First Information Report and the name of the police-station at which it is registered, shall be quoted. If the prisoner's finger-print slip has not been tested it shall be forwarded with the report. Whenever such a person is arrested, surrenders, or is no longer required for some other reasons, the Court Officer shall immediately inform at the Bureaux concerned.513. Jail authorities to check P. R. system.
- On the admission of a P.R. prisoner by transfer the jail authorities shall note in the jail admission register the fact that he has been made P.R., and shall transcribe the entries "F.P. taken" and "Tested" from the P.R. slip.514. Reports of death of P.R. prisoners in jail.
- If a P.R. prisoner dies in jail, the Superintendent of Police, if the deceased was convicted in his district, shall forward a death report in B.P. Form No. 84 to the Provincial Bureau. Should such prisoner die in jail after transfer, the Superintendent of Police of the district in which the jail is situated shall forward the death report to the Superintendent of Police of the district in which the deceased was convicted who shall forward the same to the Provincial Bureau.515. Jail parades. [§ 12, Act V, 1861].
516. Cases traced by the Finger Print Bureau. [§ 12, Act V, 1861].
517. P.R. slip as release notice. [§ 12, Act V, 1861].
518. Finger-prints and photographs of non-Asiatic convicts. [§ 12, Act V, 1861].
- Whenever non-Asiatic convicts are made P.R. under regulation 492., the Superintendent shall send their finger-prints and photographs to the Deputy Inspector-General, Criminal Investigation Department, for transmission to the Director, Intelligence Bureau, Government of India.519. Finger-prints of European ex-military prisoners enlisted outside India. [§ 12, Act V, 1861].
- The finger-prints of a European ex-military prisoner, enlisted outside India, shall invariably be taken on receipt of a requisition from the jail and furnished to the Superintendent of the Jail for transmission along with the application for transfer of the prisoner.520. P.R. slips from other districts. [§ 12, Act V, 1861].
- On receipt of a P.R. slip by the Court officer of a resident of his district convicted elsewhere, the Court officer shall at once ascertain from the police-station in which the convict's home is situated whether information of his conviction was supplied by the police of the district in which he was convicted. If it is learnt that this information was not supplied the Court officer shall at once communicate with the Court officer of the district of conviction informing him of the omission and calling for a copy of the entry in the conviction register.521. Juvenile prisoner to be escorted to their homes. [§ 12, Act V, 1861].
- All juvenile convicts shall, on release, be taken to their homes by the police and handed over to their relations in the presence of two respectable residents of the neighbourhood. Superintendents of Jails shall send notice of the approaching release of such convicts to the Superintendent of Police one day previously.VI. - Chemical examination of exhibits.522. Chemical examination.
523. Period of preservation of viscera.
- In cases in which viscera have been preserved with a view to the possible necessity of sending them to the Chemical Examiner for examination, the Court officer shall obtain the order of the Magistrate who deals with the case whether the viscera should be destroyed, or if not, for how long they should be preserved.524. Stock and materials for preservation of viscera.
- Stock and materials required for the preservation of viscera, etc., for chemical analysis in connection with criminal cases are parts of the medical stores which are kept at every district and subdivision. The charge for upkeep is debitable to the Medical Department, but the cost of packing and despatch of viscera shall be borne by the Law and Justice Budget.VII. - Court malkhana and custody of property.525. Malkhana or property room.
(a)The Magistrate shall provide a secure room in every Court to serve as a malkhana in which all property sent to Court and taker, charge of by the Court Officer shall be kept. In the room shall be a strong box for cash, ornaments, small arms, ammunition, etc.(b)Both the malkhana and strong box should have good locks, preferably of the tumbler type the keys of which cannot be locally made. The keys of the room and of the strong box shall be numbered and kept by the Court officer who shall be responsible for all the property in the malkhana and shall see that no one removes any property or tampers with exhibits in cases. Every article shall be neatly labelled to tally with the number in the register. No private property of officers may be kept in the malkhana. A duplicate key of each lock shall be in the custody of the Superintendent of Police and the number shall be noted in a register.(c)Before going out on tour the Court officer shall make over to the next senior officer not below the rank of Assistant Sub-Inspector -526. Malkhana register. [§ 12, Act V, 1861].
527. Disposal of property of accused. [§ 12, Act V, 1861].
- When a case, in which any person is concerned, is disposed of, the Magistrate's orders as to the disposal of property found on him shall be obtained. In case of imprisonment, the property shall be sent to the jailor. If on conviction a fine is imposed and not paid, a distress warrant shall immediately be obtained, and the property found in possession of the party shall be attached and sold in payment of the fine.528. Disposal of Counterfoil coins and exhibits in note forgery cases. [§ 12, Act V, 1861].
529. Weapons deposit in malkhanas. [§ 12, Act V, 1861].
- Rules for the depositing and disposal of weapons in the malkhanas are detailed in Appendix XIV.VIII. - Registers and Records. - Reports and Returns.530. Periodical reports and returns.
- A list of periodical reports and returns due to and from the Court office is given in Appendix XII.531. Registers and record.
532. Register of papers received and despatched.
- In every Court office a register of papers received and despatched shall be maintained in Bengal Forms Nos. 16 and 19 in which only papers not entered in any other register such as verification rolls, monthly copies of station cash accounts, etc., will be recorded.533. Daily undertrial case report. [§ 12, Act V, 1861].
534. Register of unidentified persons. [§ 12, Act V, 1861].
- (a) A register in B.P. Form No. 98 of unidentified persons sent up by the police shall be maintained in all Court offices. (For definition of "unidentified," see regulation 493.).535. Appeal register. [§ 12, Act V, 1861].
536. Magistrate's general register of cases. [§ 12, Act V, 1861].
| 19(yearly number)5(monthly number) |
| Not investigated. Enter section | ---- |
| True. Enter section | ---- |
| Intentionally false. Enter section | ---- |
| Mistake of law. Enter section | ---- |
| Mistake of fact. Enter section | ---- |
| Non-cognizable. Enter section | ---- |
| have been passed,| P.R.T.565| shall be noted in the general register in the column of remarks. |
537. Non-general register. [§ 12, Act V 1861].
- A register in Bengal Form No. 5449F (B. P. Form, No. 104) shall be maintained in all Court offices wherein all cases in which prosecutions have been instituted by the police but no First Information Reports were drawn up as well as proceedings under section 514 Cr. P.C. should be entered.538. Hajat register. [§12, Act V, 1861].
539. Register of Sessions cases. [§ 12, Act V, 1861].
- A register of cases committed to the Sessions shall be maintained in the Court office at district headquarters in B.P. Form No. 105. On the commitment of a case to the Sessions, Sub-divisional Court officers shall Send intimation with necessary details to the sadar Court officer for entry in the register. All favourable and unfavourable comments on the conduct of the police, recorded by Sessions Judges and by the High Court, shall be noted in the column of remarks in this register. A cross-reference to the Court conviction register should be made in column 11 of the register of cases committed to the sessions.540. Bail-Bond register. [§ 12, Act V, 1861].
541. Conviction register. [§ 12, Act V, 1861].
| (k) When a convict is made P.R., or| P.R.T| by the Superintendent or is ordered by the Magistrate to notify, after release from jail, his residence or change of residence under |
| section 565 of the Code of Criminal Procedure, the letters P.R.| P.R.T.| or| P.R.T.565| , as the case may be, shall be entered against his name in the remarks column in red ink, |
542. Conviction of foreign criminals in coining or note forgery cases to be reported to the Director, Intelligence Bureau.
- In coining or note forgery cases in which an Asiatic, not resident of India, is convicted and in which there is reason to believe that the false coins or notes have been manufactured abroad, the Superintendent shall report the fact to the Deputy Inspector-General, Criminal Investigation Department for transmission to the Director, Intelligence Bureau, Government of India.If any foreign criminal, whether Asiatic or non-Asiatic, is convicted in a coining or note forgery case which may arouse international interest, a similar report shall be sent for transmission to the Director.543. Index to conviction register.
544. Elimination of names of deceased persons and of persons acquitted on appeal.
545. Court khatian register (Crime return compilation sheets and instructions for filling up the different columns).
546. Statement of serious crime.
547. Monthly reports of the officers responsible for the upkeep of registers in the Court office.
- In order to reduce the number of errors or omissions in the registers maintained in the Court office, officers responsible for the upkeep of the different registers shall submit on the first Sunday of each month to the Court officer answers to various questions as may be prescribed from time to time, concerning these registers. At subdivisions where there are no Court Inspectors, these reports shall be submitted to the Circle Inspector. The Court officer or the Circle Inspector, as the case may be, shall, examine these reports and take steps to rectify any defect or omission that may be discovered. These reports will not be submitted to the Superintendent unless there is anything that needs his attention.IX. - Cash Account548. Court office cash accounts.
Chapter VIII
Railway Police
I. - General duties of the staff and jurisdiction.549. District Police rules applicable to Railway Police. [§ 12, Act V, 1861].
- The rules relating to the District Police contained in other chapters of these regulations, shall be applicable to the Railway Police, unless the contrary appears from the context or from rules in this chapter.550. Railway Police jurisdiction. [§ 12, Act V, 1861].
- The jurisdiction of the Railway Police extends -551. Crime and order Police. [§ 12, Act V, 1861].
552. Assistance to the public and railway staff. [§ 12, Act V, 1861].
553. Railway Police to watch illicit traffic and movements of suspicious characters. [§ 12, Act V, 1881].
554. Persons dying within railway limits. [§ 12, Act V, 1861].
555. Tickets and excess fares. [§ 12, Act V, 1861].
- The Railway Police shall have nothing to do with the purchase or sale of tickets, or the collection of excess fares demanded from passengers.556. Not to guard railway property or inquire into more cases of missing goods. [§12, Act V, 1861].
- The Railway Police shall not be called upon to undertake the watch and ward of railway property, and they shall not be required to intervene in cases of shortage or missing goods, or to examine the seals of goods wagons, unless they have reason to suspect the commission of a cognizable offence. This is the duty of the Railway Watch and Ward staff with whom, however, the Railway Police should co-operate whenever necessary. (See regulation 595.)557. Duties of Railway Police Circle Inspectors. [§12, Act V, 1861].
558. Duties of Platform Inspector. [§ 12, Act V, 1861].
559. Duties of Platform Sergeant. [§ 12, Act V, 1861].
560. Train guards. [§ 12, Act V, 1861].
- The Superintendent of Railway Police shall depute train guards to travel in important passenger trains, or those in which crime frequently occurs. They will be in plain clothes and shall be on the look out for criminals or suspicious persons travelling by the train. Should they detect anyone of this character, they should keep him under watch (unless it is necessary to arrest him in order to prevent a cognizable offence), and report the facts at the first railway police-station they pass. At halting stations they should watch both sides of the train ; and interchange information with any Railway or District Police constables present on the platform, such information being recorded in a note book.561. Train guards to know notorious railway criminals by sight. [§ 12, Act V, 1861].
562. Instructions to be observed by the Railway Police on occasions of tours of the Hon'ble Ministers of the Provincial Government and the Hon'ble Members of the Governor-General's Executive Council. [§12, Act V, 1861].
563. Police arrangements when His Excellency the Commander in-Chief travels by railway. [§ 12, Act V, 1861].
- The following instructions shall be observed by Superintendents of Railway Police when His Excellency the Commander-in-Chief of India travels by railway :-564. Complaints against Railway Police. [§12, Act V, 1861].
- Complaints against any member of the force shall be at once reduced to writing and enquired into by the senior-officer on the spot, who shall forward a report of the same to the Circle Inspector and the Superintendent of Railway Police.II - Relations with Railway Officials565. Railway Police to deter to railway officials. [§ 12, Act V, 1861].
566. Interference with or by the railway staff and settlement of personal dispute between police and railway servants. [§12, Act V,1861].
567. Reports of serious offences to railway authorities.
- The Superintendent of Railway Police shall, if so desired, report at once to the railway administration all serious offences committed on the railway, and the action taken by the police thereon, and shall from time to time furnish such officer as they appoint with reports of crime.III - Co-operation with District Police568. Railway Police Superintendents to be in touch with Magistrates and Superintendents of District Police. [§12, Act V, 1861].
- Superintendents of Railway Police shall make themselves personally acquainted, and keep in constant touch with the Magistrates and the Superintendents of District Police through whose jurisdiction their Railway district runs and shall arrange to meet them at least once in the course of each year, for the purpose of discussing matters connected with the prevention and detection of crime.569. Railway Police Inspector to call on Deputy Inspector-General, Magistrate, etc. [§12, Act V, 1861].
- Inspectors of Railway Police shall call on the Deputy Inspectors-General, Magistrates and Superintendents of the District Police whenever their duty takes them where these officers are. They shall also make the acquaintance of all Sub-divisional Magistrates and Sub-divisional Police Officers through whose jurisdiction their line runs and exchange visits with them at frequent intervals for the purpose of discussing matters relating to crime.570. Railway Police Sub-Inspectors to be in touch with Sub-Inspectors of district police-stations. [§ 12, Act V, 1861].
- Sub-Inspectors of Railway Police shall become personally acquainted with the Sub-Inspectors of all district police-stations through which their railway police jurisdiction runs, attend co-operation meetings held at such police-station, whenever possible and exchange visits with them as often as their duty necessitates and, if possible, not less than once a quarter.571. Inspection of railway police-stations by District Magistrates.
- District Magnates shall examine the registers of railway police-stations within their districts from time to time and record their remarks in the inspection book of the station. The Superintendent of Railway Police shall see that proper notice is taken of such remarks and send a copy of the remarks and a note of the action taken to the Deputy Inspector-General.572. Inspection of district police-stations by Superintendent of Railway Police. [§ 12, Act V, 1861].
- Superintendents of Railway Police may visit all district police-stations through the jurisdiction of which their Railway Police district passes and record their remarks in the inspection register on matters relating to crime and criminals, co-operation between Railway and District Police and any particular cases in which the Railway Police are directly interested.573. Mutual help to be given by Railway and District Police. [§ 12, Act V, 1881].
574. District Police within railway limits. [§ 12, Act V, 1861].
575. Information to be exchanged freely. [§12, Act V, 1861].
576. Cases in which aid of District Police is always to be invoked. [§12, Act V, 1861].
- Railway Police officers will invariably ask for the cooperation of the District Police in the following cases :-577. Following up of crime outside jurisdiction. [§12, Act V, 1861].
- In cases of crimes committed within railway limits, which it may be necessary to follow up within the jurisdiction of District Police, the Railway Police shall take any legal steps that may be necessary outside railway limits, but at the same time shall give immediate information to the District Police, who shall be bound to co-operate to the utmost of their power, reporting their proceedings to the Superintendent. mutatis mutandis, the same course shall be followed when crimes committed outside are traced to within railway limits.578. Arrest or recovery of property by District Police in railway cases. [§ 12, Act V, 1861].
- The District Police shall give immediate information to the Railway Police of property found or offenders arrested by them in cases committed within the jurisdiction of the Railway Police, and hand over such property and offenders to the Railway Police. Similarly, the Railway Police shall give immediate information of arrests in district cases and hand over property and offenders to the District Police. In serious cases the District Police shall take up the investigation until the arrival of the Railway Police, when the case shall be made over to them.579. Absconders in railway cases. [§ 12, Act V, 1861].
- The Superintendent of Railway Police shall send the rolls of absconders in railway police cases to the Superintendent of the district in which the absconder lives or. has relations or associates. The Superintendent shall have the particulars entered in his register in accordance with the rules.580. Arrangements between Railway and District Police about surveillance. [§12, Act V, 1861].
581. Domiciliary visits. [§ 12, Act V, 1861].
- In order to be acquainted with their appearance, Railway Police officers shall pay domiciliary visits to such railway criminals as live within easy distance of the railway or such other criminals as are selected by the District Police officers for watch by the Railway Police. For this purpose Railway Police officers may accompany the Sub-Inspector of the District Police when he pays domiciliary visits to such criminals.582. List of criminals. [§ 12, Act V, 1861].
- A list of itinerant railway criminals, viz., those who are known or suspected to be committing crime at different places in the Railway district, shall be maintained and kept up to date in the office of the Superintendent, Railway Police. Extracts from the list shall be sent to railway police-stations where such criminals are likely to commit crime. The list shall contain the residence and personal description of the criminal and the cases in which he has been convicted or suspected, and shall be maintained according to the individual's chief modus operandi, both in the office of the Superintendent and the police-station. If the criminal lives within railway limits, the staff of the railway police-station shall be responsible for his surveillance. In other cases this duty shall fall upon the staff of the district police-station in which he resides, but domiciliary visits should be made in the day time not less frequently than once a quarter by the officers of the railway police-station with some of their constables for the purpose of acquainting themselves with the appearance and habits of the criminal.583. History sheets. [§ 12, Act V, 1861].
- The Superintendent of Railway Police may, in consultation with the Superintendent of the district in which a railway criminal ordinarily resides, order the opening of a history sheet in B.P. Form No. 81 if he considers that the criminal requires special attention. The history sheet shall be prepared and maintained by the officer-in-charge of the district police-station and its number communicated to the Railway Police officer concerned who will keep a note of it in the list mentioned in the previous regulation, or in a supplementary list of history sheet men. Important information regarding the bad character, such as absence from home, conviction, etc., shall be communicated by the district police-station officer for entry in the list.In the case of homeless persons such history sheets, whenever necessary, shall be opened and maintained by the officer-in-charge of the railway police-station where the suspect chiefly operates.584. Exchange of constables. [§12, Act V, 1861].
585. Minute books.
- Minute books shall be maintained at each railway police-station containing request sand suggestions received from the District Police with action taken thereon. The books shall be frequently examined by inspecting officers to ensure that proper action is taken. (See regulation 387.)IV. - Railway police-stations and investigation and prosecution of cases586. Railway police-station. [§12, Act V, 1861].
587. Circle Inspector and station Sub-Inspector of the Special Police district to exercise the powers of an officer-in-charge of a district police-station.
- In exercise of the powers conferred by sub-section (3) of section 2 of the Police Act, 1888 (III of 1888), the Central Government has authorised every Circle Inspector and station Sub-Inspector of the special district constituted by the notification of the Government of India in the Home Department No. F. 106/28-1/36 Police, dated the 1st April, 1937, to exercise the powers of an officer-in-charge of a district police-station, throughout the local limits of any police-station in the province of Bihar, where any portion of such limits is traversed by the section of the railway line over which he has authority.588. All cognizable crime to be investigated. [§12, Act V, 1861].
- All cognizable crime committed within railway limits shall be registered and investigated by the Railway Police. It is not necessary to wait for the complaint of a railway official, except in cases under section 101 of the Indian Railways Act, 1890. (See regulation 590.)589. Cognizable cases.
- In cognizable offences under the Indian Railways Act, 1890, the station-master or other responsible officer of the company will ordinarily be the informant under section 154 of the Code of Criminal Procedure. Should the occurrence of a cognizable offence come to the notice of a police officer, and the responsible railway official decline to lay information in ordinary cases, the police shall submit a First Information Report and delay enquiry pending orders of the Magistrate under section 157 of the Code of Criminal Procedure. In urgent and serious cases the police shall proceed with the enquiry even though no information be laid.590. Cases under section 101, Indian Railways Act.
- No prosecution for an offence under section 101 of the Indian Railways Act, 1890, shall be instituted by a police-officer without the sanction of the Superintendent of the Railway Police concerned, which shall be communicated immediately it is accorded to the Agent or the Manager of the Railway.591. Procedure for dealing with persons arrested under section 113-132 of the Indian Railways Act.
- Persons arrested under section 132 of the Indian Railways Act, 1890, for failure or refusal to pay the excess charge or other sum demanded under section 113 of that Act can only be sent up in custody if they are unable to give bail or if their true name and address are not ascertained. Section 113 does not apply to cases of fraudulent intention which are covered by section 112.592. Non-cognizable cases.
- The police shall, when requested in writing by a railway officer duly authorised by the Agent or the Manager, take charge of persons arrested by railway servants under section 132 (1) of the Indian Railways Act, 1890, and forward them in custody to the Magistrate or release them on bail or personal recognizance. They shall also when necessary conduct the prosecution of such cases in Court.Note. - (i) The written request of the railway officer must contain sufficient material to justify the action of the police officer in taking charge of the accused person, and should ordinarily be in the form of a charge-sheet specifying the alleged offence and the names of the witnesses. In the case of a person travelling without a ticket it should be made clear that there is reason to believe that he has refused on demand to give his name and/or address, or the name and address given by him are incorrect.593. Arrest of railway servants. [§ 12, Act V, 1861].
594. Arrest of offenders under section 101, Indian Railways Act. [§ 12, Act, V, 1861].
595. Missing goods cases. [§ 12, Act V, 1861].
596. Cattle trespass. [§ 12, Act V, 1861].
- Whenever cattle are found trespassing on any railway provided with fences suitable for the exclusion of such cattle, the Railway Police, or any servant of the railway, may take or send such cattle to the nearest police-station, district or railway, and give information to the officer-in-charge of such station by a written memorandum containing the following particulars :-597. Railway passengers. [§ 12, Act V, 1861].
598. Bills for prisoners' diet.
599. Magistrates having jurisdiction.
- Notifications defining the jurisdiction of Magistrates to whom reports should be made in cases of railway accident and criminal cases occurring on railway lines are published in the Calcutta Gazette from time to time and reproduced in the Police Gazette. The officers concerned shall note them carefully and keep them in a permanent guard file for guidance.600. Railway Police cases. [§ 12, Act V, 1861].
601. Arms, ammunition, etc., conveyed by railway or steamer.
602. Duties of District Police in connection with enquiries into railway accidents. [§ 12, Act V, 1861].
- The Superintendent of Railway Police is primarily entrusted with the duty of investigation in cases of accident. When a District Police officer-in-charge of a station receives a report of an accident, he should proceed to the spot, make a preliminary enquiry and see that no persons abscond. On the arrival of the Railway Police, he should leave the case in their hands. Accidents on Railways for which no Railway Police are sanctioned will be investigated by the officers of the District Police having jurisdiction.Note. - The rules framed under section 84 of the Indian Railways Act, 1890, regarding notices of said enquiries into accidents will be found in Appendix XXIX.603. Persons killed or injured. [§ 12, Act V, 1861].
- The bodies of persons killed in an accident may be sent, after the inquest, for post-mortem examination to the nearest medical officer empowered to hold such examination after which the bodies may be delivered to the relatives or friends of the deceased, Persons injured may be sent for treatment to the same medical officer or to a railway medical officer whichever is more convenient.The police cannot compel a person to go to a medical officer for treatment but if he is required as a witness, they may proceed under section 171 of the Code of Criminal Procedure (i.e., he may be made to execute a bond to appear).VI. - Registers and Records, Reports and Returns.604. First Information Reports. [§ 12, Act V, 1861].
- The First Information Report shall be sent to the Court office of the Magistrate having jurisdiction and a copy of it to the Superintendent of Railway Police. All serious crimes shall also be reported by telegram to these officers as well as to the District Magistrate having jurisdiction.605. Special reports. [§ 12, Act V, 1861].
- The Superintendent of Railway Police shall submit special reports in cases mentioned in Appendix XV, in accordance with the instructions laid down therein.606. Telegraphic intimation of crime on railways. [§ 12, Act V, 1861].
| Class of case. | To be reported to - | ||
| (i) | Serious thefts, robberies and dacoities on running passengertrains. | To the circle Inspector, Railway Police.To the RailwayPolice at all junction stations on the home line.To allSuperintendents of Railway Police in Bengal.To Assistant tothe Deputy Inspector-General, Criminal InvestigationDepartment.To Special Assistant to the DeputyInspector-General, Intelligence Branch. (In cases in whichrevolutionary activity is suspected or apparent.) | |
| (ii) | Escapes from police custody. | } | To the Circle Inspector, Railway Police. |
| (iii) | Drugging and swindling (cases in which professional criminalsare concerned). | To the Railway Police at all junction stations on the homeline.To all Superintendents of Railway Police in Bengal.ToAssistant to the Deputy Inspector-General, Criminal InvestigationDepartment. | |
| (iv) | Important captures by the Railway Police members of knowncriminal tribes. | To all Superintendents of Railway Police in Bengal.ToAssistant to the Deputy Inspector-General, Criminal InvestigationDepartment. |
607. Special reports of accidents and collisions. [§12, Act V, 1861].
608. Village Crime Note-Book for the Railway Police. [§ 12, Act V, 1861].
Part III – shall besides other matters as laid down in regulations 391 and 400 contain entries about important railway criminals or gangs of such criminals residing in the district union or town through which the railway line covered by the railway union passes, as well as cases of railway obstruction and important accidents or any other matter of interest in connection with railway or railway crime. Reference shall also be made to cases occurring outside railway limits in which railway servants or labourers are concerned or suspected.
(c)The other regulations relating to the Village Crime Note-Book as laid down for the District Police shall apply mutatis mutandis to the Railway Police.609. Periodical reports and returns.
- A list of periodical reports and returns due to and from the different offices is given in Appendix XII.610. Registers.
- A list of registers and files to be maintained in the different offices is given in Appendix XIII.Chapter IX
Criminal Investigation Department.
I. - Function of the Department.611. Controlling Officer.
- The Criminal Investigation Department which includes (1) the Intelligence Branch, (2) the Criminal Intelligence Bureau, (3) the Photographic Bureau and (4) the Finger Print Bureau, is under the control of a Deputy Inspector-General.612. Functions of the department. [§ 12, Act V, 1861].
(a)The functions of the Intelligence Branch are to collect and collate information of a political nature.(b)The functions of the rest of the department include the following :-I. The collection and distribution of information relating to -613. Definition of "enquiry" and "investigation".
- "Investigation" in the above regulation has the meaning attached to it in the Code of Criminal Procedure. "Enquiry" means the collection of information prior to an "investigation". The power to investigate does not arise until either there is reason to suspect the commission of a cognizable offence, which an officer-in-charge of a police-station is empowered to investigate under section 156 of the Code of Criminal Procedure (see also section 157), or, if the offence be non-cognizable a Magistrate directs an investigation under section 155 of that Code.614. Collection and distribution of information.
- Information relating to serious crime, criminals and other matters of interest to the police is chiefly collected from -615. Distribution of information - Criminal Intelligence Gazette.
- The "Criminal Intelligence Gazette" is the principal medium for distribution of information. Information is also communicated, if available, on receipt of references from the District Police to the Criminal Intelligence Bureau, Finger Print Bureau and other sections of the Criminal Investigation. Department.II. - Control and assistance in enquiries and investigations.616. Deputy Inspector-General may assume control or only assist. [§12, Act V, 1861].
- The Deputy Inspector-General, Criminal Investigation Department, may either assume control of enquiries or investigations, subject to the provisions of regulation 612 or may advise or assist without assuming control.617. Responsibility of Deputy Inspectors-General of Criminal Investigation Department and of Ranges. [§ 12, Act V, 1861].
- With the assumption of control the responsibility is transferred from the Deputy Inspector-General of the Range to the Deputy Inspector-General, Criminal Investigation Department. The former shall refrain from passing any orders or comments on enquiries or investigations controlled by the latter.Such control includes the determination of the broad lines of enquiry or investigations, as well as such supervision of the conduct of the same thereafter, as will prevent serious errors or irregularities. Superintendents of districts, except in the special cases mentioned in regulation 621, are responsible under such control, for details of enquiry or investigation within their districts, but they shall, in all cases controlled by the Criminal Investigation Department, consult the Deputy Inspector-General of that department before ordering the submission of chargesheets or final reports. In enquiries or investigations in which the Criminal Investigation Department assists or advises, the responsibility of control remains with the Deputy Inspector-General of the Range. The Deputy Inspector-General, Criminal Investigation Department, shall issue no orders in respect of enquiries or investigations of which he has not assumed control.618. Method of assuming control. [§ 12, Act V, 1861].
619. Rewards in controlled cases. [§ 12, Act V, 1861].
- In cases controlled by the Criminal Investigation Department, the Deputy Inspector-General, Criminal Investigation Department, will sanction and pay the rewards. In such cases every list containing recommendations for rewards for police officers and outsiders shall be submitted by the Criminal Investigation Department. Inspector to the Superintendent concerned after allowing the Circle Inspector or Inspectors interested in the case an opportunity of expressing an opinion. The Superintendent will then submit the list with his remarks to the Deputy Inspector-General, Criminal Investigation Department, through the Range Deputy Inspector-General.620. Assistance-Intimation of
- The Deputy Inspector-General, Criminal Investigation Department, may assist an enquiry or a series of enquiries, e.g., a dacoity campaign or an investigation at any stage and depute officers of his department to co-operate with the local police. He shall inform the Deputy Inspector-General of the Range forthwith, sending a copy of his intimation direct to the Superintendents concerned.621. Enquiries or investigations of a special nature under the immediate control of the Deputy Inspector-General, Criminal Investigation Department. [§ 12, Act V, 1861].
- The Deputy Inspector-General, Criminal Investigation Department, may direct enquiries or investigations of a special nature in which Superintendents have no local, interest, such as enquiries in connection with false civil suits to be conducted by officers of his department under his immediate control instead of through the Superintendent of the districts after obtaining the sanction of the Inspector-General by a general or special order.622. Subordination of Criminal Investigation Department officers to Superintendents. [§ 12, Act V, 1861].
- In cases in which the services of officers of the department are placed at the disposal of Superintendents without control being assumed, such officers shall work under the Superintendent's exclusive control and responsibility.623. Personal diaries. [§ 12, Act V, 1861].
- All officers of the department shall submit personal diaries which shall comprise a brief record of their movements day by day together with separate sheets describing the work done upon each enquiry or investigation on which they are engaged. The diaries shall be in B.P. Form No. 136. When officers are required to conduct investigations in person they shall submit case diaries prescribed under section 172 of the Code of Criminal Procedure and need not submit enclosures with personal diaries.624. Progress reports. [§ 12, Act V, 1861].
- Officers of the Criminal Investigation Department shall submit fortnightly reports showing the progress of investigations or enquiries on which they are engaged. Copies of these reports shall be sent to the Superintendents concerned.625. Submission of diaries, enclosures and progress reports in cases taken under Control. [§ 12, Act V, 1861].
626. Powers and functions of Criminal Investigation Department, Inspectors deputed to districts. [§ 12, Act V, 1861].
627. Powers and functions of Criminal investigation Department, Sub-Inspectors deputed to districts. [§ 12, Act V, 1861].
- Cancelled.628. Procedure in cases under sections 400 and 401, Indian Penal Code.
629. Records of enquiries and investigations kept in the Criminal Investigation Department.
- A separate file shall be opened for every enquiry and investigation in which the department takes part, whether by control or assistance, which shall contain copies of all orders or communications issued and of all diaries, reports and communications received.630. Letters of introduction. [§12, Act V, 1861].
631. Detective warrants. [§12, Act V, 1861].
- The rules regarding detective warrants will be found in Appendix XXXI.III. - Criminal Intelligence Bureau.632. Information on record in the bureau. [§12, Act V, 1861].
633. References to the Bureau, when to be made. [§12, Act V, 1861].
634. Annual elimination of useless information.
- On receipt of the elimination list as provided in regulation 399 the officer-in-charge of the Finger Print Bureau shall eliminate all useless or out-of-date information.IV. - Photographic Bureau.635. Duties of the Photographic Bureau. [§ 12, Act V, 1861].
- A Photographic Bureau is attached to the department. The staff of trained photographers is available -636. Classes of criminals whose photographs are on record.
- Photographs of a number of notorious criminals, classified in Appendix XXXIII, are on record. Superintendents and the Assistant to the Deputy Inspector-General, Criminal Investigation Department, shall secure the portraits of such criminals whenever possible. Photographs, however, can only be taken in accordance with the provisions of the Identification of Prisoners Act, 1920 (Act XXXIII of 1920).637. Employment of local photographers and deputation of Bureau Photographers. [§12, Act V, 1861].
638. Photographs how to be taken. [§ 12, Act V, 1861].
639. Photographing of accused persons, [§ 12, Act V, 1861].
640. Procedure for requisitioning the services of the handwriting expert.
- When the opinion or evidence of a handwriting expert is considered necessary by any judicial officer in a criminal case, a report should be sent by, or through the District Magistrate to the Deputy Inspector-General, Criminal Investigation Department, informing him at the same time of the date by which the opinion of the expert will be required. If the services of the Government expert attached to the Criminal Investigation Department are available or can be made available by the date mentioned, the Deputy Inspector-General will arrange for that officer to do the preliminary work, calling for the necessary documents to be examined by the expert who will give an opinion and, if necessary, give evidence in Court. Otherwise the Deputy Inspector-General will refer the matter to the Superintendent and Remembrancer of Legal Affairs, who will, on his authority, arrange for the engagement of a private expert, if he is satisfied that expert opinion is required to meet the ends of justice in the case and determine the scale of fees to be paid to such experts. The fees charged by such an expert for appearance before a Court as a witness are debitable to the allotment for "Diet and travelling allowance of witnesses" of the officer at whose instance the requisition is made, or to his allotment for "Other contingent charges" if the fees are paid for obtaining his opinion. In making their report to the Deputy Inspector-General, District Officers should mention the state of their allotments under these heads.The scale of fees for the Government expert when his services are available in private cases is as follows :-641. Foot print expert.
- The expert attached to the department can give an opinion on matters relating to foot prints. His services for taking moulds and tracings of prints may either be requisitioned by investigating officers or moulds and tracings may be sent to him for examination and opinion.642. Forged notes expert.
- The expert attached to the department can give an opinion on matters relating to note forgery. His services should be requisitioned when required by investigating officers.V. - Finger Print Bureau.643. Duties of the Bureau. [§ 12, Act V, 1861].
644. Special Increments of pay of experts and grant of honorary rank of Inspector. [§ 241 (1)(b), Government of India Act, 1935 and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935.
645. Finger-print slips. [§ 12, Act V, 1861].
646. Periodical elimination of slips. [§ 12, Act V, 1861].
- In addition to other removals, all slips should come under examination periodically to see if they can safely be removed after such reference to the local police officers as may be deemed necessary. The following rules shall be observed in eliminating slips from the records :-647. Illustrated release notices of prisoners convicted of dacoity, etc.
- Superintendents of jails shall, not later than the second week of each month, send to the Deputy Inspector-General, Criminal Investigation Department, direct, after filling in the release portions, the duplicate P.R. slips issued under the second paragraph of regulation 501, of all prisoners convicted under sections 395, 396, 397, 399, 400, 401, 402 and 412 of the Indian Penal Code, who are due for release in the following month.On receipt of the intimation the Assistant to the Deputy Inspector-General shall arrange to have them photographed in accordance with regulation 636 and publish illustrated supplements to the Criminal Intelligence Gazette where necessary as laid down in regulation 72.648. Action regarding absconder.
- On receipt of a report that a person whose finger-prints are on record has been declared a proclaimed offenders, or has escaped from jail or from lawful custody, or has absconded after committing some offence, or has evaded surveillance or has been lost sight of, a red slip in the form below will be attached to the slip, so that immediate information may be given to the police by whom the absconder is wanted, in the event of such absconder's finger-prints being subsequently received for search. In such cases a copy of the red slip, together will the absconder's classification number, will be sent by the bureau receiving the report to the other bureaux in which the absconder's finger-prints are on record, if no report of such absconding has already been made to them by the District Police:-Absconder.| Name................................................................................. | ||
| Case for which | } | ............................................. |
| Wanted date | ............................................. | |
| warrant etc. | ............................................. | |
| Intimation of arrest to be sentto......................................... |
649. Duplicate P.R. slips of non-Asiatic prisoners to be sent to the Deputy Inspector-General, Criminal Investigation Department.
- Superintendents of jails shall, not later than the second week of each month, fill in the release portion of the duplicate P.R. slips issued under regulation 501 in the case of non-Asiatic prisoners due for release in the following month and send the same direct to the Deputy Inspector-General, Criminal Investigation Department, after noting therein the date, route, boat, etc., on or by which such prisoners would be travelling in order that such information may be sent to the Director, Intelligence Bureau, Government of India, for transmission to the country of their origin.650. Prompt intimation to be sent whenever a member of a registered criminal tribe or a convict admitted to a lunatic asylum is traced.
651. Training of Sub-Inspectors deputed from districts. [§ 12, Act V, 1861].
- Three Sub-Inspectors from each of the Central and Western Ranges and two Sub-Inspectors of the Northern Range will be deputed annually to the Bureau for a course of ten months' training for a period of four years as arranged at present with effect from 1st January, 1948.The number to be deputed from each Range may, however, be altered with the sanction of the Inspector-General provided that the total sanctioned number to be trained is not exceeded.652. Granting of "experts" certificates. [§ 12, Act V, 1861].
653. Tours of experts. [§ 12, Act V, 1861].
- Experts from the Finger Print Bureau shall be deputed regularly to examine and test all work connected with the finger-print system at central and district jails.654. Duties of experts. [§ 12, Act V, 1861].
655. Experts' diaries.
- Experts shall submit a muffasil diary in duplicate in B.P. Form No. 18 describing their movements and work to the Assistant to the Deputy Inspector-General, Criminal Investigation Department, through the Superintendent of the district concerned. Superintendents shall forward one copy of the diary with their remarks on all points requiring explanation, and retain the other which, when all action is complete, shall be kept in a separate file to enable subsequent touring experts to check the correction of irregularities previously noticed and to facilitate the inspection of P.R./F.P. work by superior officers.656. Citation of experts as witnesses. [§ 12, Act V, 1861].
657. Addresses of different bureaux.
- All covers containing papers concerning finger-prints and questions arising therefrom shall be marked "F. P. B." in conspicuous characters and addressed to the different bureaux as shown m Appendix XXXIV.Chapter X
Establishments.
658. Police cadres. [§ 12, Act V, 1861].
659. District Police establishments. [§ 12, Act V, 1861].
660. Casualty Reserve. [§ 12, Act V, 1861].
661. Disposition of the force not to be altered. [§ 12, Act V, 1861].
662. Excess in sanctioned scale.
- If the actual strength of any rank exceeds the sanctioned scale in any district and the excess cannot be adjusted against vacancies in the next higher rank, the Superintendent shall report the circumstances to the Deputy Inspector-General, who shall either adjust the excess against deficiencies in other districts of his Range or, if this is not possible, report the facts to the Inspector-General. The Inspector-General is authorised to sanction any excess in a district scale provided that the provincial scale is not exceeded.663. Mobilization contingents. [§ 12, Act V, 1861].
664. Superintendent's power to send Armed Force outside the district. [§12, Act V, 1861].
665. Inspector-General's power to withdraw officers from an£ district. [§ 12, Act V, 1861].
666. Permanent police guards. [§ 12, Act V, 1861].
667. Additional Police under section 15, Police Act, 1861. [§ 12, Act V, 1861].
- All applications for additional police under section 15 of the Police Act, 1861, shall be drawn up by the Superintendent in a report which shall be submitted to the Provincial Government through the District Magistrate, the Deputy Inspector-General of the Range, the Commissioner of the Division and the Inspector-General. In cases of emergency the District Magistrate shall submit copies of the report simultaneously to the officers named above and to the Provincial Government.The conditions under which the employment of additional police is admissible are laid down in section 15 of the Police Act, 1861, and the report should show clearly that those conditions exist, and the extent to which the existing police force has proved inadequate. Brief accounts of specific instances of lawlessness should also be given, while the area in which the force is to be posted should be precisely specified. A draft proclamation should accompany the application and the letter should state roughly the cost of the force to be employed and the duration of its employment. In calculating the cost all the items mentioned in Appendix XXXV should be taken into account together with the average pay of each rank. Constables of this additional force should always be of the Special Armed Force and their average pay will therefore include the special pay of that force.As soon as possible after the Provincial Government has decided that the area is in such a disturbed or dangerous state that the appointment of a certain force of additional police is necessary, a further report should be submitted to the Provincial Government, through the same channels, recommending what portion of the force should be paid for by the local inhabitants and what inhabitants should be exempted. To enable the Provincial Government to appreciate the incidence of the charge, the union board or chaukidari assessments of the persons who are to bear the cost should be reported.Immediately after the force is actually employed an estimate of the cost likely to be incurred should be submitted by the Superintendent to the Inspector-General through the District Magistrate and Deputy Inspector-General of the Range. If it is desired to retain the whole or part of the additional police for a further period, formal application should be made to the Provincial Government through the same channels, at least one month before the expiry of the term for which the force has been sanctioned. If the question of curtailing the sanctioned period is raised, it should be remembered that the men are ordinarily engaged for a fixed period and must be paid for that period. After the force has been withdrawn a statement of the actual cost of the force prepared in accordance with Appendix XXXV and showing the sums realised from sale-proceeds of building materials, costs, etc., should be submitted by the Superintendent through the District Magistrate and the Deputy Inspector-General of the Range to the Inspector-General for transmission to the Provincial Government.Note. - The orders of the Provincial Government for the assessment and collection of the amounts payable under section 15 of the Police Act, 1861, are contained in Bengal Government Order No. 8454 P., dated the 1st December, 1913.668. Date of deputation and withdrawal of guard to be reported. [§ 12, Act V, 1861].
- When a guard is sanctioned, the date of its deputation from the district headquarters shall be communicated by the Superintendent to the Inspector-General, the Accountant-General and the official to whom the guard is supplied. Similar reports shall be sent to the same authorities when any change is made in the strength of the force sanctioned, or when a guard is withdrawn. The date of the return of the guard to headquarters shall be treated as the date of the withdrawal of the guard and reports submitted accordingly.669. Additional police for private parties under section 13, Police Act, 1861. [§ 12, Act V, 1861].
- The following principles shall be followed in dealing with applications from private parties for additional police under section 13 of the Police Act, 1861 :-670. Withdrawal of additional police supplied under section 13, Police Act, 1861. [§ 12, Act V, 1861].
671. Cost of additional police. [§ 12, Act V, 1861].
- The cost of additional police deputed under sections 13, 14 or 15 of the Police Act, 1861, shall be calculated for the purposes of regulations 666(c) and 667 in the manner laid down in Appendix XXXV.672. Cost of guards supplied to Government Departments.
673. Cost of guards supplied for extraordinary duties to private bodies in Darjeeling. [§ 12, Act V, 1861].
| | | Rs. | As. | |||||||
| Inspector | .... | .... | .... | .... | .... | .... | .... | 15 | 0 |
| Sub-Inspector | .... | .... | .... | .... | .... | .... | .... | 6 | 0 |
| Sergeant | .... | .... | .... | .... | .... | .... | .... | 12 | 8 |
| Assistant Sub-InspectorHead constableConstable | ............ | …......... | …......... | …......... | ............ | ............ | } | 21 | 08 |
| Rs. | As. | ||||||||
| Inspector | .... | .... | .... | .... | .... | .... | .... | 4 | 0 |
| Sub-Inspector | .... | .... | .... | .... | .... | .... | .... | 3 | 0 |
| Sergeant | .... | .... | .... | .... | .... | .... | .... | 3 | 0 |
| Assistant Sub-Inspector | .... | .... | .... | .... | .... | .... | .... | 2 | 0 |
| Head constable | .... | .... | .... | .... | .... | .... | .... | 1 | 0 |
| Constable | .... | .... | .... | .... | .... | .... | .... | 0 | 8 |
674. Appointment of special police under section 17, Police Act, 1861. [§ 12, Act V, 1861].
675. Selection of special police.
676. Duties and discipline of special police. [§ 12, Act V, 1861].
677. Special Constabulary Reserve. [§ 12, Act V, 1861].
- The West Bengal Police Special Constabulary Reserve is established under section 2 of the Police Act, 1861, may be called upon to assist the regular police force in case of necessity in the maintenance of law and order and the prevention of sabotage.The rules for this Reserve which have been framed under section 12 of the said Act will be found in Appendix XXXVII.678. Absorption of temporary constables. [§ 12, Act V, 1861].
- Constables enlisted in temporary vacancies shall as soon as possible be absorbed, if found suitable, in permanent vacancies: if there are not likely to be sufficient permanent vacancies within the period for which they have been temporarily entertained, the Superintendent shall give early intimation to the Deputy Inspector-General of the Range who may be able to arrange for those remaining to be absorbed in other districts.679. Reduction of establishment.
- All reductions in establishment shall be promptly carried out. When there is likely to be any delay, immediate representation shall be made.680. Renewal of temporary establishment.
681. Detailed list of establishment.
- Early in April each year detailed statements of the permanent establishment (together with an abstract) existing on the 1st April shall be prepared in Bengal Form No. 2440 and submitted by all heads of offices to the Range Deputy Inspector-General concerned, who should check them and submit a consolidated statement for the Range to the Inspector-General. Similar statements shall be submitted to the Inspector-General from the Criminal Investigation Department and Intelligence Branch. In forwarding the statement the Deputy Inspector-General will certify that the total number of officers in each rank is within the sanctioned scale. Full instructions are given in notes appended to the form and in article 62, Civil Account Code. The statement should be carefully checked with service books and a certificate endorsed on it thus-"compared with service books and found to agree." In preparing a consolidated statement for the province, the Inspector-General's office will see that the total number of officers in each rank is within the sanctioned scale.Chapter XI
District Armed Police
Emergency force guards and escorts682. District Armed Police and its reserve.
- At the headquarters of every district except the Railway Police districts there shall be a District Armed Police which shall provide (i) an emergency force at headquarters, (ii) an emergency force at selected subdivisions, (iii) guards and (iv) escorts. It shall include armourers, buglers and the casualty reserve separately calculated on a variable percentage of the total number of head constables and constables of the District Armed Police sanctioned for the district.683. Composition of the District Armed Police. [§ 12, Act V, 1861].
684. Daily drill at headquarters. [§ 12, Act V, 1861].
684A. Long hair and beard not permitted.
- Officers and men shall always be neat and clean in person and dress both in and out of uniform. Their hair shall always be closely cut. Those who shave shall always be clean-shaved. Moustaches may be worn though beards are shaved. Sikhs and Punjabi Muslims who are in the habit of growing long hair and beards are permitted to do so.N.B. - This rule applies to all branches of the Police.685. Emergency force. [§ 12, Act V, 1861].
- A portion of the District Armed Police shall always remain in readiness at the headquarters lines or at subdivisions for dealing with the local disturbances. This shall be known as the "emergency force". It shall always remain up to full strength. The personnel will be found from the District Armed Police and each officer shall take his turn of guard, escort or other duty as occasion requires. The actual number of officers allotted for the emergency force shall always be actually present at headquarters unless a party is specially permitted to be absent with the sanction in writing of the District Magistrate. If frequent reductions have to be made in the strength of the emergency force, the fact shall be reported to the Deputy inspector-General of the Range.686. Duties of officers in regard to the efficiency of District Armed Police. [§ 12, Act V, 1861].
- Superintendents and Additional Superintendents should, when at headquarters, attend parade in uniform at least once a week and their Assistant and Deputy Superintendents at least twice a week. Their attendances shall be noted by their initials against the heading "Actually on parade" in the morning report. Superintendents are responsible that the force is properly instructed and trained in all items of police drill.687. Members of Unarmed Police temporarily at headquarters to remain under Armed Inspector. [§ 12, Act V, 1861].
- Officers below the rank of Inspector belonging to the Unarmed Police who may, for any reason, be temporarily at headquarters, shall be under the Armed Inspector and subject to the same routine and discipline as officers of the District Armed Police.688. Rank of Sergeants for the purpose of certain Acts.
- All Sergeants of the Bengal Police shall be deemed to be of the rank of Sub-Inspector for the purpose of the exercise of any power which has been declared under the provisions of the Bengal Public Gambling Act, 1867 (Bengal Act II of 1867), as subsequently amended, and the Bengal Excise Act, 1909 (Bengal Act V of 1909), as subsequently amended to be exercisable by a police officer of the rank of Sub-Inspector.689. Officers competent to indent for guards or escorts. [§ 12, Act V, 1861].
690. Special escort for postal money.
691. Magistrates' and Commissioners' guards. [§ 12, Act V, 1861].
692. Guards for the Communications and Works Department. [§ 12, Act V, 1861].
- Officers of the Communications and Works Department, when marching or in camp on public duty, shall be allowed a police guard, without charge, for the protection of public property, on the application of an officer not below the rank of Executive Engineer. Such guard shall not be supplied unless the officer travelling is in charge of Government money or valuable Crown property, or unless the country is disturbed.693. Guards for railways. [§ 12, Act V, 1861].
694. Guards to remain in their own districts. [§ 12, Act V, 1861].
- Guards supplied to railways and other parties shall be employed only in the district in which they are supplied, as the Superintendent is responsible for their behaviour and inspection. Should the party to whom a guard has been supplied desire its transfer to another district, it may be transferred as required. The Superintendent of the district to which it is transferred shall then furnish the force and arrange for the proper inspection of the guard.695. Treasury and magazine guards-Standing orders. [§ 12, Act V, 1861].
- The following are the rules for the guidance of armed guards, applicable to guards over treasuries and magazines. A translation of these rules into the vernacular spoken by the police shall be hung up in a conspicuous place where the officers on duty can see and study them.NOTE. - The rules shall be considered applicable, as far as possible to all guards over prisoners, treasuries, arms, ammunition, or other property or persons.696. An officer to be detailed for night rounds. Register of visiting guards. [§ 12, Act V, 1861].
- An officer shall be told off daily to visit all guards once a night, at uncertain hours. The name of this officer, with other particulars shall be entered in a register in B.P. Form No. 143. No entry in the district order book is needed. The Superintendent shall see that the hour of visiting the guards is varied, and that the services of the officer detailed are also utilized for seeing that the Town Police are on the alert. On the following morning the officer who visited the guards shall submit report in B.P. Form No. 144. In subdivisions this register shall be kept by Circle Inspectors.697. Police guards for jails. [§ 12, Act V, 1861].
698. Outbreaks in jails.
- Rule 474 of the Bengal Jail Code is reproduced for the information and guidance of Police officers -"Where the police lines are sufficiently near a jail for the alarm signal to be heard there the constables stationed at the police lines shall take part in alarm parades, and if there is an outbreak they shall march to the jail to assist to quell it. The Superintendent shall make with the Superintendent of Police such arrangements as seem advisable for a concerted plan of action in the case of an outbreak."Note. - In view of the fact that the Superintendent of Police is specially trained in the duties connected with the quelling of disturbances, this rule should be interpreted to mean that in the event of an outbreak in a jail the Superintendent of the Jail should ordinarily ask the Superintendent of Police to take charge of the operations. The Superintendent of the Jail will continue to remain in charge of the jail. (Government of Bengal, Revenue Department, Order No. 2385 R. J., dated the 7th March, 1923.)699. Senior officer to take command of guard. [§ 12, Act V, 1861].
700. Armed Inspector to see that the force detailed for guard and escort duties is properly equipped. [§12, Act V, 1861].
701. Escort requisitions and general rules regarding escorts. [§ 12, Act V, 1861].
702. Procedure on receipt of escort requisition. [§ 12, Act V, 1861].
703. Duties of escort commanders. [§ 12, Act V, 1861].
704. Strength of escorts for prisoners, and treasure and stamps. [§ 12, Act V, 1861].
- The scales prescribed for escorts for prisoners, treasure and stamps by road, country boat, railway and steamer are given in Appendix XXXIX.705. Escorts of treasure by railway. [§12, Act V, 1861].
(a)When treasure is escorted by railway, the strength of escorts shall be the same as by road (vide Appendix XXXIX) up to the maximum prescribed in regulation 706 for journey by steamer.(b)The station-master shall give the escort a paper notifying that it is in charge of treasure loaded in so many wagons.(c)No escort is necessary in the case of remittances consisting exclusively of copper, bronze or nickel coin when sent by railway from one treasury to another. Remittances partly of silver and partly of copper, bronze or nickel coin will be sent under an escort.(d)Third class free carriage on the outward and return journey may be demanded from the railways noted below on the following scale :-| (i) | When consignments weigh over 54 maunds and under135 maunds | ... | One man. |
| (ii) | When consignments weigh over 135 maunds and under270 maunds | ... | Two men |
| (iii) | When consignments weigh 270 maunds and over …… ... | ... | Four men. |
| Silver coin - | ||
| 54 maunds to 135 maunds | ... | Rs. 1,50,000 to Rs. 3,75,000 |
| 135 maunds to 270 maunds | Rs. 3,75,000 to Rs. 7,50,000 | |
| 270 maunds and over maunds | Rs. 7,50,000 | |
| Copper coin - | ||
| 54 maunds to 135 maunds | ... | Rs. 4,510 to Rs. 11,275 |
| 135 maunds to 270 maunds | Rs. 11,275 to Rs. 22,550 | |
| 270 maunds and over maunds | Rs. 22550 |
706. Escort of treasure by steamer. [§ 12, Act V, 1861].
707. Escort of currency notes by railway. [§12, Act V, 1861].
708. Special Instructions for escorting treasure by railway. [§12, Act V, 1861].
709. Escort for money so and from the treasury or to post office. [§ 12, Act V, 1861].
- When a bill is sent to the treasury for encashment, or any money is remitted to the treasury for credit to the provincial revenues or to the post office for transmission by postal money orders, an adequate escort, according to the accepted scale, shall be deputed.Note. - This regulation is applicable to police money only.710. Escorts to and from subdivisions.
711. District remittances and remittances from Munsifs' Courts.
712. Escorts for arms and ammunition. [§ 12, Act V, 1861].
713. Liquor escorts. [§ 12, Act V, 1861].
714. Special guards for prisoners. [§ 12, Act V, 1861].
715. Use of handcuffs and leg-irons fox convicts under escort. [§12, Act V, 1861].
716. Iron cages for prisoners in railway carriages. [§ 12, Act V, 1861].
717. Papers of convict to be given to escort commander by jail authorities. [§ 12, Act V, 1861].
718. Papers of convicts to be shown to the Magistrate of halting places. [§ 12, Act V, 1861].
- The descriptive rolls, warrants, and all other papers of convicts to be escorted shall be shown to the Magistrate of the several halting places. In the case of convicts sentenced to transportation, in addition to the original warrant, a statement of previous character to be prepared by the Magistrate, and a descriptive roll in Bengali and English shall be made over to the officer-in-charge of the guard, and by him delivered to the Superintendent of the Jail, to which the convict may be transferred, who shall give a receipt for these papers.719. Diet of prisoners in transit from one jail to another.
- All convicts in transit from one jail to another shall ordinarily be provided by the Superintendent of the Jail with cooked food. When the journey is likely to extend for more than one day an allowance in cash shall be given by the Superintendent of the Jail to the escort commander to enable him to purchase food according to the prescribed scale, (See rule 864 of the Bengal Jail Code.) In the case of under-trial prisoners who refuse to carry the food for the journey or are unfit to carry the load, an allowance in cash shall be given to the escort commander. Convicted prisoners who refuse to carry their food shall likewise be given an allowance in cash (see rule 865 of the Bengal Jail Code).During road journeys prisoners shall not be allowed to drink from pools by the way.Note. - For instructions regarding the accommodation of prisoners when travelling in custody, see rules 1053 and 1062 of the Bengal Jail Code.720. Prisoner or convict under escort not to possess prohibited articles. [§ 12, Act V, 1861].
- No prisoner or convict may have in his possession any of the following articles which the prohibited within the meaning of section 42 of the Prisons Act, 1894 (IX of 1894) :-721. Carriage of clothing and bedding of prisoners. [§ 12, Act V, 1861].
- When the clothing and bedding of prisoners are returned to the jail from which they were received, in charge of the returning escort, a coolie shall be employed by the returning escort to carry them, and under no circumstances shall the escort be asked to carry them. The cost of conveyance shall be paid by the jail which returns the clothing. In cases where escorts are returning with prisoners, the latter shall, if the load fee not excessive, carry the clothing and bedding, and a coolie need not be engaged.Note. - The load which a prisoner is to carry shall not exceed 12 to 13 seers.722. Escort of prisoners required to give evidence in Civil and Criminal Courts.
- The following rules have been made by the Provincial Government under sections 42 and 51 of the Prisoners Act (III of 1900) vide Calcutta Gazette, dated the 17th October, 1900 :-723. Escort of military prisoners or insanes and soldiers. [§ 12, Act V, 1861].
724. Escort of lunatics.
- The following are the rules for the protection of lunatics in transit to an asylum:-725. No relief for escorts for journey within Bengal and strengthening of escorts. [§ 12, Act V, 1861].
726. Relief of escorts to or from other Provinces. [§ 12, Act V, 1861.]
727. Guard of honour. [§ 12, Act V, 1861].
728. Salutes and compliments. [§ 12, Act V, 1861].
- The following are the orders on the subject of salutes, and of guards and sentries paying compliments:-729. Protection of His Excellency the Viceroy and His Excellency the Governor. [§ 12, Act V, 1861].
730. Public and private arrivals of His Excellency the Viceroy and His Excellency the Governor. [§ 12, Act V, 1861].
731. Tours of the Hon'ble Minister and public and private arrivals. [§ 12, Act V, 1861].
732. Ceremonial parades. [§ 12, Act V, 1861].
- The following orders are prescribed for special ceremonial parades :-(i)In stations where there are regular, troops, the police can only join in a ceremonial parade at the invitation of the former. Such an invitation should always be complied with.(ii)At stations forming the headquarters of a battalion of the Eastern Frontier Rifles the parade will be held by the Commandant, and it will be for him to notify the Superintendent when a parade is to be held and ask him to co-operate. The Superintendent shall co-operate, provided he has a force of not less than 50 men of the District Armed Police available. The Eastern Frontier Rifles will take the right of the line subject to the provisions of clause (x), the Commandant will command the parade.(iii)At stations not being the headquarters of a battalion of the Eastern Frontier Rifles, where there is a detachment of 50 or more rifles of the battalion under an Assistant Commandant and where there are also men of the District Armed Police the parade will be held by the Assistant Commandant, who will notify the Superintendent that the parade will be held. The latter will co-operate if the available number of the District Armed Police is 50 or more.The Eastern Frontier Rifles will take the right of the line. The parade in such cases will be commanded by the senior police officer present, seniority being reckoned by the Warrant of Precedence for India, or, in cases in which this does not apply, from the date of commission in the Army in the case of officers of the Eastern Frontier Rifles, and the date of first appointment to Assistant Superintendent's rank in the case of police officers.(iv)In district headquarters at which the number neither of the Eastern Frontier Rifles nor of the District Armed Police amounts to 50 men, no feu-de-joie will be fired, but provided a force of not less than 50 rifles of both services together is available, such force should be paraded, present arms and march past. For less than 50 men no parade will be held.(v)At stations where there is no battalion or detachment of the Eastern Frontier Rifles, but where not less than 100 of the District Armed Police are available, ceremonial parades will be held under the command of the Superintendent and a feu-de-joie will be fired, but where the available force amounts to less than 100 men, it will only be paraded, present arms and march past. For numbers of less than 50 men no ceremonial parades will be held.(vi)Ceremonial parades will be held on -Chapter XII
Appointment, Recruitment and Promotion.
733. Appointment of Assistant Superintendents.
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.735. Appointment of Deputy Superintendents. [§ 241 (2)(b), Government of India Act, 1935].
736. Appointment of Honorary Deputy Superintendents [§ 241(2)(b), Government of India Act, 1935].
- On the recommendation of the Inspector-General, the Provincial Government may confer the rank of Honorary Deputy Superintendent on senior and deserving Inspectors holding posts of special importance. This shall not preclude them from promotion to the regular grade of Deputy Superintendents. For the purposes of pay, travelling allowance, etc., they shall continue to be treated as Inspectors. The Chief Drill Instructor at the Police Training College, Barrackpore, the Prosecuting Inspector, Criminal Intelligence Department and the Liaison Officer, Forensic Science Laboratory, Calcutta, shall by virtue of their position and of the responsibility of their posts be ex-officio Honorary Deputy Superintendent of Police while holding these appointments.This concession may also be granted to especially deserving Inspectors at the time of their retirement on the understanding that does not imply any kind of financial consideration, such as additions to pensions. Recommendations for the concession shall be submitted by Deputy Inspectors-General to the Inspector-General once a year in January when they have dealt with the annual returns of officers due to retire referred to in regulation 844.Inspectors.737. Appointment of Inspectors. [§ 241 (1), Government of India Act, 1935, and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935,]
738. Selection of Sub-Inspectors and Sergeants for promotion to the rank Inspector for inclusion in Provincial approved list. [§ 12, Act V, 1861].
739. Appointment of Sergeants. [§ 241(1) (b), Government of India Act, 1935, and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
(a)Appointing authority. - Assistant Inspector-General.(b)Method of recruitment. - Vacancies shall be filled by direct appointment. Applications shall be made to the Inspector-General and a list of applications shall be kept in his office. A Board consisting of the Deputy Inspector-General, Presidency Range, one Assistant Inspector-General to be nominated by the Inspector-General, and the Assistant to the Deputy Inspector-General, Criminal Investigation Department, shall assemble from time to time and shall select candidates after interviewing them. The Board shall prepare a list showing separately for (i) the Special Armed Force, and (ii) the Unarmed Police, the names of candidates in order of merit. When a vacancy occurs, the first candidate in order of merit on the appropriate list shall be appointed by the Assistant Inspector-General subject to his being pronounced fit for service by a Presidency or Civil Surgeon.(c)Age for recruitment. - The Board shall not select any Army reservist or discharged soldier above the age of 35,'while other candidates shall be over 20 and under 25 years of age.(d)Medical certificate - The candidates shall be of good health and be pronounced fit for service by a Presidency or Civil Surgeon.(e)Qualifications - The qualifications of a candidate shall be as follows :-740. Appointment of British Army reservists.
- British Army reservists may be appointed on probation as Sergeants, if otherwise qualified. The special rules for their appointment and confirmation are given in Appendix XLIV.Unarmed PoliceSub-Inspectors741. Appointment of Sub-Inspectors (unarmed Branch) (Article 309 of the Constitution of India read with Articles 313 and 372 thereof and Paragraph 13 of the Adaptation of Laws Order, 1950, and section 2A of Act V of 1861.)
- (A) Appointing authority: Direct Appointments. - Assistant Inspector-General of Police who is an officer of the rank of Superintendent of Police.Departmental appointments. - Superintendents of Police of districts or Special Superintendent of the Intelligence Branch or Special Superintendent, Criminal Investigation Department.(B)Formation of the Central Recruitment Board. - A Central Recruitment Board shall be formed by the Inspector-General each year by the first day of July, consisting of two or more Deputy Inspectors-General. The senior Deputy Inspector-General forming the Board will be its Chairman. An officer of the rank of Superintendent of Police to be selected by the Inspector-General will be the Secretary of the Board. A nominee of the Home Department may assist the Board in the selection of candidates. The Board will be responsible for conducting the examinations including the personality test both for the direct and the departmental candidates and for tabulating the results and forwarding the final mark-sheers to the appointing authorities.(C)Method of Recruitment. - Vacancies should be filled up once yearly, half by direct recruitment and half by promotion from the rank of Assistant Sub-Inspector. Government may, if necessary under exceptional circumstances, alter the proportion of direct and departmental appointments for the purpose of filling up the vacancies.The Deputy Inspectors-General shall report to the Inspector-General by the first day of July a forecast of the number of vacancies in the rank of Sub-Inspector during the year up to the 31st December. The Assistant Inspector-General will inform the Secretary of the Central Recruitment Board by the 15th July the number to be recruited by direct appointment and by promotion from the rank of Assistant Sub-Inspector(D)Direct Appointment. - (a) (i) For filling up vacancies by direct recruitment applications from outsiders will be invited through the Press in the first week of July. The last date of submission of applications shall not be later than 31st July. Applications should be submitted to the Assistant Inspector-General of Police, Writers' Buildings Calcutta, in the printed form (W.B.P. Form No. 147) which can be obtained from the offices of the Superintendents of Police at the District Headquarters, Office of the Principal, Police Training College at Barrackpore, West Bengal Police Directorate at Writers' Buildings, Calcutta, and office of the Commissioner of Police, Calcutta, at Lalbazar, free of charge. The application should be accompanied by a Treasury/Reserve Bank Chalan showing the payment of a fee of Rs. 5 (Rupees five). In no case will the fee be refunded.(ii)(1) The Assistant Inspector-General will sort out the forms and send these to the Superintendents of Police of districts where the respective candidates actually reside, except that the forms of the candidates of Calcutta shall be sent to the Superintendent of Police, 24-Parganas. The Superintendent of Police shall take measurements of the candidates, record them in their own hands under their own signatures and check up their dates of birth, educational qualifications, etc., from the School Final/Higher Secondary Examination certificates and the University diplomas. They will draw up a list of eligible candidates and forward their list together with the relevant Application Forms in original to the Secretary, Central Recruitment Board.(ii)(2) Qualifications for outside candidates. - The candidate shall -| Height (in metres) | Body weight (in kilograms) | ||
| 1.63 not less than | .... | .... | 51.71 |
| 1.65 not less than | .... | .... | 54.88 |
| 1.68 not less than | .... | .... | 57.61 |
| 1.70 not less than | .... | .... | 59.87 |
| 1.73 not less than | .... | .... | 62.60 |
| Group A-Translation of a passage | Total marks | |
| (a) in Bengali/Gurkhali into English | .... | 50 |
| (b) in English into Bengali/Gurkhali | .... | 50 |
| Group B-Writing an Essay in English | .... | 100 |
| Group C-General Knowledge | .... | 100 |
742. Appointment of Sub-Inspectors (Armed Branch) (Article 309 of the Constitution of India read with Articles 313 and 372 thereof and paragraph 19 of the Adaptation of Laws Order, 1950 and section 2A of Act V of 1861].
- (A) Appointing authority: Direct appointment. - Assistant Inspector-General of Police, who is an officer of the rank of Superintendent of Police.Departmental appointments. - Superintendents of Police of districts or Commandants of Armed Police units.(B)Formation of the Central Recruitment Board. - A Central Recruitment Board shall be formed by the Inspector-General each year by the first day of July, with two or more Deputy Inspectors-General. one of whom will be the Deputy Inspector-General, Armed Police. The senior most Deputy Inspector-General will act as Chairman. An officer of the rank of Superintendent of Police to be selected by the Inspector-General will be the Secretary of the Board. A nominee of the Home Department may assist the Board in the selection of candidates. The Board will be responsible for conducting the examinations including the personality test both for the direct and, the departmental candidates and for tabulating the results and forwarding the final mark-sheets to the appointing authorities.(C)Method of recruitment. - Vacancies shall be filled once yearly, half by direct appointment and half by promotion from the rank of head constable. Inspector-General may, if necessary under exceptional circumstances, alter the proportion of direct and departmental appointments for the purpose of filling up the vacancies. The Deputy Inspectors-General shall report to the Inspector-General by the 1st July a forecast of the number of vacancies in the rank of Sub-Inspector during the year up to 31st December. The Assistant Inspector-General will inform the Secretary of the Central Recruitment Board by the 15th July of the number to be recruited by direct appointment and by promotion from the rank of head constable.(D)Direct appointment. - (a) (i) For filling up vacancies by direct recruitment applications from outsiders will be invited through the Press in the first week of July. The last date of submission of applications shall not be later than 31st of July. Applications should be submitted to the Assistant Inspector-General of Police, Writers' Buildings, Calcutta, in the printed form (W.B.P. Form No. 147) which can be obtained from the offices of the Superintendents of Police at the district headquarters, office of the Principal, Police Training College at Barrackpore, West Bengal Police Directorate at Writers' Buildings, Calcutta, and Office of the Commissioner of Police, Calcutta at Lalbazar, free of charge. The application should be accompanied by a Treasury/Reserve Bank Chalan showing the payment of a fee of Rs. 5 (Rupees five). In no case will the fee be refunded.(ii)(1) The Assistant Inspector-General will sort out the forms and send these to the Superintendents of Police of districts where the respective candidates actually reside except that the forms of the candidates of Calcutta shall be sent to the Superintendent of Police, 24-Parganas. The Superintendent of Police shall take measurements of the candidates, record them in their own hands under their own signatures and check up their dates of birth, educational qualifications, etc., from the School Final/Higher Secondary Examination certificates and/the University diplomas. They will draw up a list of eligible candidates and forward their list together with the relevant-application forms in original to the Secretary, Central Recruitment Board.| Total marks | ||
| Group A-Writing of a report of an incident or an Essay inEnglish | ---- | 100 |
| Group B-General Knowledge | ---- | 100 |
| 1. | Name of the applicant in full (in block letters) and caste: | |
| 2. | Postal and telegraphic address to which communications shouldbe sent: | |
| 3. | Nationality and religion (applicant belonging to ScheduledCastes or Scheduled Tribes should also specify the particularCaste or Tribe to which he belongs): | |
| 4. | Father's name and occupation: | |
| 5. | Native place (village, post office, police-station anddistrict): | |
| 6. | (i) Date of birth:(ii) Age on 1st September 19 :(Seeinstructions on reverse) | |
| 7. | (i) Educational qualifications (only examinations passedshould be noted): |
743. Appointment of Assistant Sub-Inspectors. [§241(1)(6), Government of India Act, 1835, and §2, Act V, 1861, read with §243 of the Government of India Act, 1935]/
744. Selection of constables for officiating promotion to the rank of Assistant Sub-Inspector. [§ 12, Act V, 1861].
- The method of selection of constables for officiating promotion to the rank of Assistant Sub-Inspector is laid down in Appendix XLVI.Head Constables745. Appointment of Head Constables. [Section 241(1)(b), Government , of India Act, 1935, and section 2, Act V, 1861, read with section 243 of the Government , of India Act, 1935]
- (a) Appointing authority. - Superintendent of Police, Principal, Police Training College and Commandant (except Eastern Frontier Rifles).745A. Appointment of naiks. [§ 241 (1)(b), Government of India Act, 1935, and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- (a) Appointing authority. - Superintendent of Police Principal, Police Training College and Commandant.746. Appointment of constables. [§ 241 (l)(b), Government of India Act, 1935, and §2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- (a) Appointing authority. - Superintendent of Police.(b)Method of recruitment. - Bengalees shall be enlisted whenever possible provided they possess the necessary qualifications hereinafter specified. Recruitment shall be made in accordance with the Bengal Services Recruitment (Communal Ratio) Rules, 1940, Up-country men, Garhwalis or Gurkhas may also be enlisted according to requirements.(i)No Gurkhas of Nepalese nationality belonging to the tribes mentioned below shall be recruited in the police :-| Thakurs. | Rais. |
| Chettries | Limbus. |
| Magars. | Duras. |
| Gurungs. | Sunwars and Ranabhats. |
| Class | Height | Chest measurement. | Weight | |
| 1. | Bengalis | 5' 6" | 31" expansion 2" | 120 lbs. |
| 2. | Gurkhas, Garhwalis, Rajbansis and Scheduled Tribes. | 5'3" | 32-1/2" expansion 2" | 115 lbs. |
| 3. | Others | 5' 7" | 32" expansion 2" | 120 lbs. |
747. Recruitment of educated men as constables. [§ 12, Act V, 1861].
- As a number of posts of Assistant Sub-Inspectors are filled by promotion from the rank of constable, Superintendents should endeavour to recruit as constables a certain number of educated young men. Such young men must go through the ordinary training and must be prepared to perform all the duties of ordinary constables. Before engaging any such candidate, the Superintendent shall make careful enquiries as to his character and exclude any man whose antecedents are not entirely above suspicion.748. Recruitment of constables outside the district.
- If a Superintendent is unable to obtain recruits of the requisite class in his own district, he may request any other Superintendent where men are available to recruit for him the number required. The Superintendent of the recruiting district shall satisfy himself that the candidates are properly qualified as regards health and character. He shall then enlist them and send them along with his own recruits to the Training College, notifying tho requisitioning district accordingly. The Superintendent of the requisitioning district shall supply belts and clothing for these recruits. The men shall be shown as enlisted from the date they pass the Civil Surgeon. Superintendents applying to other districts for recruits shall keep vacancies for them and shall see that the district allotment is not exceeded.749. Agreement to be taken from constables on enlistment. [§ 12, Act V, 1861].
- Before enlisting a recruit under the Police Act, 1861 and sending him to the Police Training College for training Superintendents shall take from him an agreement in B. P. Form No. 149, whereby he will be required to serve the Provincial Government for three years from the date of his appointment, or in default to refund the cost of the durrie which he has received plus the sum which the Provincial Government has expended for railway and steamer fares to enable him to join his first appointment. The terms of service as shown on the reverse of the agreement shall be explained to the recruit by the Reserve officer or any other accredited officer in the presence of the Superintendent or any other responsible officer, and both officers, viz., the one who explains the terms and the other in whose presence the terms are explained, shall sign the certificate at the bottom of the form. The agreement, duly executed, shall be forwarded as soon as possible by registered post to the Principal of the Police Training College. The enforcement of the condition in the body of the agreement may be relaxed in special cases, but the reasons for such relaxation shall be noted in the district order book and in the recruits service roll. The agreement shall be filed with the service roll.750. Verification roll. [§ 12, Act V, 1861].
- Every candidate for direct appointment shall be required to submit a verification roll in B. P. Form No. 150.It shall be filled in by the candidate himself in his own hand in English, in the presence of the Superintendent. If any candidate is unable to fill in the form, the questions shall be put to him by the Reserve officer or an officer nominated by the Superintendent and such officer shall write down the answers and sign the roll, with his full signature and take the full signature or left thumb impression of the candidate on the form. He shall then produce the candidate before the Superintendent who shall, if satisfied with the answers, sign the roll.The Superintendent shall then send the roll to the home district of the applicant for verification. In the case of men enlisted by the Training College, the verification roll shall be prepared and forwarded to the recruit's native district by the Principal.The roll shall be tested by a local enquiry in the candidate's native village by an officer not below the rank of Assistant Sub-Inspector. Further enquiries shall then be made by examining the police-station records. The verifying officer shall report whether the father's name and antecedents of the candidate, as given by himself, are correct and whether there is anything on record against him. The roll shall then be sent to the District Intelligence Branch for further report (see instructions on the form).NOTE. - (i) The roll should not be sent to Nepal for verification.751. Medical certificate of fitness for service.
- No person may be substantively appointed to a permanent post under the Crown without a medical certificate of health, which must be affixed to his first pay bill. Selected candidates other than those for Sub-Inspectorship shall be examined free of charge only on the requisition of the head of the department or office for which they have been selected. In Calcutta, such requisition shall be addressed to the medical officer to whom the department has been allotted and to no other officer, and in the mufassil to the Civil Surgeon of the district in which they are to serve. In the case of police officers the certificate shall be in B.P. Form No. 148 and in the case of others in a separate prescribed form (see Fundamental Rule 10, S. Rs. 8-10 and Bengal Service Rules 10-14).752. Medical examination of recruit constables.
753. Re-vaccination of recruits.
- All recruits shall be re-vaccinated as soon as they are enlisted and the date of re-vaccination shall invariably be noted on the command certificates for the information of the Principal when the recruits are despatched to the Training College.754. Appointment certificates. [§ 12, Act V, 1861].
755. Appointment of reservists of the Indian Army and pensioned or discharged Indian soldiers.
756. Re-appointments. [§ 12, Act V, 1861].
- No police officer or person who has been in any other Government, department, who has once been dismissed may be re-employed without the sanction of the Inspector-General. In the case of a man who has resigned, being selected for reenlistment, the Superintendent of his former district shall be informed and the character of the applicant ascertained. If a period of six months or more has elapsed since his resignation, a verification roll should also issue. Re-enlisted constables who have previously been trained in the Police Training College need not again be sent there. When men are re-enlisted their previous discharge certificates shall be reclaimed and kept with their service books or rolls. They shall be examined and passed by the medical officer before re-enlistment. Previous service shall not, as a rule, be allowed to count for pension in the case of a man who resigned to avoid a transfer.757. Alteration in the declared date of birth of servants of the Crown. [§ 12, Act V, 1861].
- It shall be brought to the notice of all applicants for service under the Crown that the declaration of age, made at the time of, or for the purpose of, entry into the service of the Crown shall be deemed absolutely conclusive and no revision of such a declaration shall be allowed to be made at a later period for any purpose whatsoever.758. Procedure to be followed in giving acting promotion to Assistant Sub-Inspectors and head constables in leave vacancies of Sub-Inspectors.
- Assistant Sub-Inspectors and head constables shall not be promoted to act as Sub-Inspectors in leave vacancies except in leave vacancies in the ranks of Inspector and Sub-Inspector of the Special Armed Force. They can be promoted to be acting Sub-Inspectors in permanent vacancies among Sub-Inspectors or in filling temporary appointments, or in the chain of vacancies caused by the promotion of Inspectors to act as Deputy Superintendents (in the chain of Deputy Superintendents promoted to act as Superintendents), provided that the arrangements made do not cause any excess in the sanctioned cadre of Sub-Inspectors. Officiating promotion to the rank of Sub-Inspector requires the approval of the Deputy Inspector-General of the Range if the arrangement affects more than one district in a Range.759. Assistant Sub-Inspectors and head constables allowed to act as Sub-Inspectors in the Unarmed Police without extra remuneration.
- As a further incentive to good work and to provide for cases where the leave reserve in the rank of Sub-Inspector is found inadequate, qualified Assistant Sub-Inspectors and head constables may be permitted to act as Sub-Inspectors in the Unarmed Police without extra remuneration, subject to the following conditions :-760. Havildar-major. [§ 241(l)(b), Government of India Act, 1935, and §2, Act V, 1861, read with §243 of the Government of India Act, 1935].
- Superintendents may confer the rank of havildar-major on officers whom they consider to be of outstanding merit and who hold the substantive rank of head constable in the Special Armed Force. These posts will be regarded as posts of distinction and not more than one havildar-major will be attached to each emergency force.For the purpose of pay and travelling allowance a havildar-major shall continue to be treated as a head constable but will rank senior to other head constables.761. Orders regarding appointments or promotions to indicate vacancies.
- Orders regarding appointments or promotions shall invariably indicate the vacancies (permanent or officiating) against which they are made.762. Appointment of compounders attached to police hospital.
- Appointment of compounders in police hospitals shall be made by the Superintendent in consultation with the Civil Surgeon concerned.763. Recommendation for promotion to be left by officers when transferred. [§ 12, Act V, 1861].
- To ensure that the claims of deserving Inspectors, Sergeants and Sub-Inspectors to promotion are not overlooked in consequence of the transfer of the officer who is personally acquainted with their respective merits, a Deputy Inspector-General or Superintendent shall, on making over charge of his duties, prepare and leave for the information of his successor a confidential note containing his recommendations regarding those of the officers serving under him who, in his opinion, are. fit for promotion to the ranks of Deputy Superintendent or Inspector, as the case may be; the new officer when submitting his own recommendations shall carefully consider his predecessor's opinion and bring to notice any officer whom he has excluded, but whose name appears in the list of recommendations left by his predecessor. Officers who have held charge for a period of less than six months need not leave such a confidential note unless they wish.764. Recommendations for special promotion. [§ 12, Act V, 1861].
765. Private employment, employment in other departments of Government or under other Governments and appearance at examinations for recruitment to other services or posts.
766. General orders regarding clerical appointments.
- The following orders apply to all direct appointments :-767. Appointments of clerks in the offices of Deputy inspectors-General.
768. Appointment of clerks in the offices of Superintendents.
(a)Head clerk, accountant and reader clerk. - (i) Vacancies in the class of head clerk, accountant and reader clerk shall be filled by Deputy Inspectors-General either by promotion of clerks already in the department or by the appointment of outsiders. Clerks thus promoted shall be on probation for one year and outsiders for two years after appointment. On the expiry of this period, probationers shall be confirmed by the Deputy Inspector-General if reported fit by the Superintendent.(ii)Promotion of clerks shall be entirely by merit.(iii)The Inspector-General shall maintain the following lists -769. Leave vacancies.
770. Periodical returns in respect of appointments made in different services and posts.
- Superintendents and the Principal, Police Training College, shall by the 1st day of April and 1st day of October each year submit to the Range Deputy Inspector-General a return, in duplicate, in the prescribed forms for the half-year ending on the 31st March and the 30th September showing all appointments, whether made by promotion or by direct recruitment, of Muslims, non-Muslims and members of the scheduled castes and other communities, made by them in the subordinate services and posts. The Deputy Inspector-General will compile a consolidated return for the Range including in it the appointments made by him and submit it to the Inspector-General in duplicate by the 10th April and 10th October together with a copy of each of the original returns. The Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, shall submit a similar return direct to the Inspector-General. The Inspector-General shall submit to the Provincial Government in the Home (Appointment) Department by the 20th April and 20th October each year a consolidated return for the province including in it the appointments made by him together with a copy of each of the original returns. [See rules 1 and 14 of the Bengal Services Recruitment (Communal Ratio) Rules, 1940).771. Enrolment of boatmen and crews. [§ 241 (i)(b), Government of India Act, 1935, and § 2, Act V, 1861 read with § 243 of the Government of India Act, 1935].
- Boatmen and crews of police boats and launches should, if willing, be enrolled as members of the Police Force under the Police Act, 1861, and, if so enrolled, should be given an appointment certificate under section 8 of that Act and service rolls in B. P. Form No. 180 shall be opened for them.Chapter XIII
Pay, Increments and Allowances.
I-General Conditions of Service.772. General conditions of service of officers of the Indian Police.
- The conditions of service in respect of pay, overseas pay, special pay, leave, pensions and passage concessions and general rights and privileges of officers of the Indian Police are as prescribed under the provision of article 314 of the Constitution of India.Government of India Act, 1935 and incorporated in the Superior Civil Services Rules, the Reserved Posts (Indian Police) Rules, 1938, Fundamental and Subsidiary Rules, Civil Service Regulations, Government Servants' Conduct Rules, 1935, General Provident Fund (Superior Civil Services) Rules, the Secretary of State's Services (Medical Attendance) Rules, 1938, and the Civil Services (Classification, Control and Appeal) Rules.(See sections 246, 247, 248 and 250 of the Government of India Act, 1935)773. General conditions of service of officers of the Bengal Police Service.
- The conditions of service in respect of pay, special pay, leave, pensions- and passage concessions and general rights and privileges of the officers of the Bengal Police Service are as contained in the rules in the following publications :-774. General conditions of service of members of the subordinate ranks of the Bengal Police. [§ 2 of Act V, 1861, read with § 243 Government of India Act, 1935].
- The conditions of service in respect of pay, special pay, leave pensions and passage concessions and general rights and privileges of the officers of the subordinate ranks of the Bengal Police shall be such as are contained in the rules in the following publications which were in force on the 31st March, 1937 subject to amendments, if any, made after the said date or to be made hereafter under section 2 or section 7 of the Police Act. 1861 (V of 1861) :-775. Scale of pay and special pay.
776. Time-scale of pay and Increments.
777. Efficiency bar.
- No officer shall be allowed to draw pay at a rate above the stage at which the efficiency bar is fixed until a declaration is made by the authority empowered to withhold increments that it has satisfied itself that the official in question is fit to pass the efficiency bar.(See Fundamental Rule 25 and instruction thereunder and Bengal Service Rule 46.)778. Pay of directly recruited cadets and of those promoted from the rank of Assistant sub-inspector at the Police Training College. [§ 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- During the period of instruction at the Training College cadets recruited direct will receive Rs. 50 a month as pay, while those promoted from the rank of Assistant Sub-Inspector will be treated as supernumeraries in the case they are sent to the college for training and will draw pay strictly according to the Probation Rules.The pay of officers holding substantive appointments in other departments of Government who may be appointed probationers will be regulated by Bengal Service Rule 42.779. Approved service increments of constables. [§ 2, Act V, 1861].
780. Counting of (previous service including military police and military service) towards increment of pay. [§ 12, Act V, 1861.]
780A. Pay and special pay of naiks. [§ 2, Act V, 1861, read with §243 of the Government of India Act, 1935].
- Naiks shall draw pay as constables with a special pay of Rs. 2-8-0 a month (in addition to the special pay of Rs. 2 a month admissible to constables of the Special Armed Force), subject to the condition that the total emoluments of a Naik should always be less than the minimum pay of a head constables.781. Pay and special pay of armourers. [§ 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- Armourers shall draw pay as constables. They shall also draw special pay as follows :-the head armourer, Rs. 5, the second Rs. 3 and the rest Rs. 2 a month.In certain districts (vide Appendix XLVII) in which a compensation allowance is sanctioned for constables, they shall draw this special pay in addition.782. Pay and special pay of buglers and bugler boys. [§ 2, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- The pay of bugler boys of not less than 15 years of age who may be recruited for training as buglers will be Rs. 36 a month. On attaining the age of 18 they shall draw the full pay of a constable and the special pay of Rs. 2 a month of a bugler when this is available.They shall count service for increments from the date from which they draw full pay as constables.Regarding compensatory allowance see Appendix XLVII.783. Increased rate of pay-how to be drawn.
784. Passage pay and concessions.
- Every officer of the Indian Police who is eligible for the passage pay and concessions under the Superior Civil Services Rules, 1924, shall be responsible for reporting to the Inspector-General the names of his wife and children, the date of his marriage, the sex and date of birth of each child and all subsequent events which affect the eligibility for the concession of the officer himself or any member of his family. These particulars shall then be forwarded to the Accountant-General to enable him to maintain their passage accounts.785. Grant of passages to Sergeants and officers promoted from that rank.
- The grant of passages to Sergeants and officers promoted from that rank whose domicile at the time of appointment as Sergeant was non-Asiatic shall be regulated by the Bengal Police Services Passage Rules, 1939.786. Grants for purchase and maintenance of uniform, horse and saddlery.
786A. Kit allowance to Inspectors and Sub-Inspectors.
- Inspectors and Sub-Inspectors are entitled to an allowance of Rs. 50 and Rs. 30 respectively for uniform on their first appointment or promotion to that rank. Officers are eligible for the renewal grant of the same amount in their 11th, 21st and 31st year of service as Inspectors and Sub-Inspectors but no renewal grant shall be paid to an officer who has not more than one year's service before him.787. Conveyance allowances.
788. Compensatory allowances.
- Details regarding compensatory allowances (including town allowances of clerks) will be found in Appendix XLVII.Chapter XIV
Training and Examination.
I. - Training.789. Training at the Police Training College. [§ 12, Act V. 1861].
790. Practical training of probationary Assistant and Deputy Superintendents in districts and responsibility of Superintendents. [§ 12, Act V, 1861].
791. Practical training of probationary Sub-Inspectors in districts. [§ 12, Act V, 1861].
792. Practical training of probationary Assistant Sub-Inspectors in districts. [§ 12, Act V, 1861].
- Every directly appointed Assistant Sub-Inspector shall, on being posted to a district, be attached to the following offices for the periods shown :-| Months. | |||
| (i) | Police-station | ---- | 6 |
| (ii) | Circle Inspector's office | ---- | 2 |
| (iii) | Court office | ---- | 2 |
| (iv) | Reserve office | ---- | 2 |
793. Deputation of Constables, Naiks, and head constables to the Police Training College and Eastern Frontier Rifle headquarters for instructions in drill. [§ 12, Act V, 1861].
| Range | Number of vacancies per term. | |
| Western Range | ..... | 28 |
| Central Range | ..... | 15 |
| Northern Range | ..... | 17 |
| 60 |
794. Training of buglers. [§ 12, Act V, 1861].
- Buglers shall be trained with the Eastern Frontier Rifles (Bengal Battalion), and the Superintendent shall arrange directly with the Commandant when men should be sent for training. He shall select only men of good character and physique who must be examined and certified by the Civil Surgeon to be free from any physical defect unfitting them for employment as buglers. A fee of Rs. 2 shall be paid from the appropriate head for each man trained.795. Annual training of the mobilization contingent. [§ 12, Act V, 1861].
796. Musketry course and award of prizes. [§12, Act V, 1861].
Part I – Blank ammunition.
Five rounds per man.Part II – Buckshot ammunition.
Five rounds per man, to be fired at the prescribed target at a range of 30 yards.Part III – Ball ammunition.
Six practices of seven rounds each, to be fired at the prescribed target as follows :-| Practice No. | Position. | Description. |
| I and IV | Standing | Slow. |
| II and V | Kneeling | Slow. |
| III and VI | Any position (preferably behind cover). | Rapid. |
| Points. | ||
| Bull's-eye | ----- | 4 |
| Inner (on the white portion of the middle square) | ----- | 3 |
| Outer (on the top or bottom square) | ----- | 2 |
1st.
-best score at the longest range.2nd.
-fewest misses.3rd.
-fewest outers.4th.
-fewest centres.5th.
-value of each shot in inverse order.797. Revolver course and award of prizes. [§ 12, Act V, 1861].
(a)The revolver course laid down in the Manual of Drill for the Bengal Police, Volume II, is compulsory for Assistant and Deputy Superintendents, Inspectors, Sergeants and Sub-Inspectors and all members of the protective staff of the Central and District Intelligence Branches. Exemption from the course may be granted by the Superintendent if he is satisfied that owing to mental or physical characteristics an officer is unlikely to benefit from it.(b)(i)Officers other than those employed in the protective staff will fire the course once a year only and before the annual practice is held each officer shall be given at least one day's preliminary instruction under the supervision of the Armed Inspector. (Officers who fail to score more than two hits in either of the disappearing figure head target practices shall only be allowed to repeat each practice once.)(ii)Members of the protective staff shall fire the course once a month.(iii)A member of the protective staff must obtain 50 per cent, of the possible points in his first practice before being allowed to fire his second and third practices in which also he must obtain 50 per cent, of the possible points. (He must obtain 50 per cent, of the total possible points in all practices before being classified as fit to be a personal guard.) If a previously qualified guard scores less than 50 per cent, of the possible points at any practice he shall be kept at that range until he makes the necessary score or until he proves to the supervising officer that he is no longer qualified to be a guard.(c)(i)The Superintendent and other officers of and above the rank of Deputy Superintendent shall supervise the firing of the course as often as possible. On other occasions the Armed Inspector shall supervise.A superior officer should invariably supervise competitive firing.(ii)The course may be fired at any time convenient between 1st April and 31st March. The course for each' year will close on 31st March.(d)On the results of the annual course fired by Inspectors, Sergeants and Sub-Inspectors prizes shall be awarded. The course fired by members of the protective staff as well as by the guards of Central and District Intelligence Branches during the month of December shall be taken as competitive.(e)Prizes will be awarded to the best shots in accordance with the provisions below:-I-Special Armed Force.(i)In the competition for this branch all Armed Inspectors. Sergeants (including those employed in towns and in Railway Police) and Armed Sub-Inspectors (including drill instructors of the Police Training College) shall take part.(ii)The three best shots in the province shall receive prizes viz., one of Rs. 25, one of Rs. 15 and one of Rs. 10, to be awarded by the Inspector-General.NOTE:- No prize shall be given for any score below 50 per cent, of the possible.II. - Unarmed Police (including Criminal Investigation Department and Central and District Intelligence Branches).(i)The following shall take part in this competition :-1st.
-highest score in practice No. III.2nd.
-fewest misses.3rd.
-fewest outers.4th.
-fewest centres.5th.
-value of each shot in inverse order.798. Training in "First Aid to the Injured. [§ 12, Act V, 1861].
- All officers of and below the rank of Assistant Superintendent who have qualified for the certificate of the St. John Ambulance Association in "First Aid to the Injured" and who are not members of registered divisions of the Bengal Police Sub-district of Bengal District II, St. John-Ambulance Brigade Overseas shall undertake a refresher course once every three years. The Superintendent shall arrange that these refresher courses are held annually by the Sub-Assistant Surgeon in charge of the police hospital at a convenient time. The course shall be conducted as laid down in the "Regulations for the formation of classes," copies of which may be obtained from the Honorary Secretary, St. John Ambulance Association, Calcutta.The training of officers who are members of registered divisions will be regulated in accordance with the rules and instructions published by the St. John Ambulance Brigade from time to time.799. Training of constables in nursing. [§12, Act V, 1861].
800. Athletic club. [§12, Act V, 1861].
801. Examinations of probationary Assistant and Deputy Superintendents in law, languages, accounts and riding.
- Probationary Assistant Superintendents and directly appointed Deputy Superintendents shall be liable to pass the prescribed departmental examinations in law, languages and accounts (vide Departmental Examination Rules, a copy of which is supplied to each probationer) as well as a riding test. An Inspector appointed to officiate as Deputy Superintendent shall be liable to pass in Accounts under these rules.802. Acquisition and maintenance of knowledge of the vernacular. [§ 12, Act V, 1861].
803. Examinations in oriental languages.
- Officers of the Indian Police are eligible to appear at examinations in Oriental languages and earn rewards in accordance with the prescribed rules.804. Examination in tribal languages.
- All officers of and below the rank of Superintendent are eligible to appear at examinations in tribal languages and earn rewards in accordance with the prescribed rules.805. Examination of Sub-Inspectors and Sergeants in the vernacular. [§ 12, Act V, 1861].
806. Examination of Sub-Inspectors in Law and procedure and criminology. [§ 12, Act V, 1861].
807. Examination of clerks in accounts and office procedure.
Chapter XV
Leave, Postings and Transfers
I. - Leave808. Leave, how regulated.
- The grant of leave to officers already in service on the 1st January, 1922 is regulated by (1) the rules in the Civil Service Regulations, Fifth Edition, (2) the revised rules promulgated under the Government of India, Finance Department, Resolution No. 1367 C.S.R., dated the 29th July, 1920, or (3) the Fundamental Rules, Part IV, Chapter X, and the Subsidiary Rules framed thereunder by the Provincial Government, according to the option exercised by them. Leave to Indian Police Officers recruited after the 31st December, 1921 and to officers of the Bengal Police and subordinate police services and members of the clerical and other establishments recruited between the 1st January, 1922 and the 21st July, 1931 both dates inclusive is regulated by the Fundamental Rules, Part IV, Chapter X, which came into force from the 1st January, 1922, and the Subsidiary Rules framed thereunder by the Provincial Government.The Bengal Services (Revision of Leave) Rules, 1934, will apply to all persons, subject to the rule-making control of the Provincial Government, appointed or re-appointed to service under the Crown after the 21st July, 1931.[See also Chapter XV of the Bengal Service Rules).809. Limit of absentees. [§ 12, Act V, 1861).
810. Power of Inspector-General to grant leave. [§ 12, Act V, 1861].
811. Leave procedure in the case of officers of and above the rank of Deputy Superintendent. [§ 12, Act V, 1861].
812. Leave on medical certificates of officers of and above the rank of Deputy Superintendent. [§ 12, Act V, 1861].
813. Medical certificates-from whom to be obtained in Calcutta or elsewhere.
814. Leave of probationary Assistant and Deputy Superintendents liable to departmental examination. [§ 12, Act V, 1861].
815. Powers of Deputy Inspectors-General and Superintendents to grant leave to subordinate police officers and leave procedure. [§ 12, Act V, 1861].
816. Medical certificate.
816A. Leave on medical certificate of officers of and below the rank of Inspector and other subordinate officers. [§ 12, Act V, 1861].
817. Classification of constables for purposes of leave.
- Constables shall be treated as in superior service for the purposes of leave. (Government of India, Finance Department No. 428P., dated the 21st January, 1906, forwarded with Bengal Government Order No. 897J, dated the 7th February, 1906.)818. Casual leave. [§ 12, Act V, 1861].
819. Casual leave register. [§12, Act V, 1861].
- The authority which grants casual leave shall cause a register to be maintained. In the case of subordinate police officers the register shall be kept in B.P. Form No. 159 in the Reserve office. Sub-divisional Police Officers and Inspectors empowered to grant such leave shall invariably send a copy of their orders to the Superintendent for entry in this register.In the case of other officers a register in Bengal Form No. 107 shall be kept. These registers shall be examined by inspecting officers.820. Hospital leave. [§ 12, Act V, 1861].
821. Line leave. [§ 12, Act V, 1861].
- Leave from parade and other duties in the lines may be granted to officers discharged from hospital, but still weak, on the recommendation of the Civil Surgeon, for not more than 10 days. The Civil Surgeon, in recommending such leave, should consider whether any such convalescent can be put on light duty.822. Sick at station leave. [§ 12, Act V, 1861].
- Officers of and below the rank of Inspector when unable to attend to their duties occasionally on account of bona fide illness shall be regarded as "sick at station" for the first three days on each occasion of their illness and this period shall not be debited to their account of casual leave. Any period in excess of three days shall be debited to the casual leave account. If, however, the period in excess is not covered by the amount of casual leave at their credit the whole period of leave including the three days "sick at station" shall be treated as regular leave.823. Leave to proceed to Pasteur Institute.
- For rules regarding the grant of leave to servants of the Crown proceeding to the Pasteur Institute and hospitals in Calcutta, for treatment, see the memorandum issued with the Government of Bengal, Public Health and Local Self-Government Department letter No. 2193 (180) Medl., dated the 25th September, 1940.824. Leave of officers enrolled in the Auxiliary Force. [§12, Act V, 1861].
825. Leave of hospital subordinates.
- Leave applications of Assistant or Sub-Assistant Surgeons attached to police hospitals shall be dealt with by the Medical Department, while those of compounders and other subordinates shall be dealt with by the Superintendent in consultation with the Civil Surgeon.826. Leave of clerks.
827. Lapse of grant of leave. [§ 12, Act V, 1861].
- Unless specially ordered otherwise, leave must begin within 35 days.of the date of the order granting it. After that period fresh orders must be obtained before an officer can avail himself of such leave.828. Leave of officers transferred or under orders of transfer. [§ 12, Act V, 1861].
- When an officer is transferred or is under orders of transfer to a new district or post, no leave shall be granted to him within three months from the date of the order of transfer without the sanction of the authority who made the transfer.829. Substitutes for officers on leave. [§ 12, Act V, 1861].
- The duties of an officer on leave when no officiating arrangement is admissible, shall be discharged by another officer in the same district.830. Overstaying leave. [§12, Act V, 1861].
- No officer shall overstay the leave he has obtained. If an officer has applied for an extension of his leave, but has received no information that an extension has been granted, he shall rejoin his appointment on the expiry of his leave.831. Officers to report their addresses when proceeding or returning from leave.
832. Recall from leave. [§ 12, Act V, 1861].
- The authority granting leave is empowered to revoke the order and recall the officer to duty. (See Fundamental Rule 70 and Bengal Service Rule 156.)833. Leave not to be granted to officers likely to be dismissed or removed from service. [§ 12, Act V, 1861].
- Officers against whom charges are under enquiry which may result in dismissal or removal from service shall not be granted leave. If, while an officer is on leave (other than leave on medical certificate) a charge is drawn up against him which may end in his dismissal or removal, the leave shall be cancelled and the officer placed under suspension.II. - Postings and Transfers.834. Authority competent to make transfers. [§ 12, Act V, 1861].
835. General instructions regarding transfer of subordinate police officers. [§ 12, Act V, 1861].
836. Periodical transfers of subordinate police officers. [§12, Act V, 1861].
837. Periodical transfers of Head clerks, accountants, cashiers and Reader clerks.
- No Head Clerk, Accountant, Cashier and Reader Clerk can be allowed to hold his appointment uninterruptedly for more than seven years. After holding it for that period, he shall either be transferred or shall go on leave for at least 120 days. Superintendents shall be held responsible for reporting to the Deputy Inspectors-General the liability of their subordinates to transfer under this regulation. Inspecting officers should look into the matter at the time of their inspections.Transfer of Head Clerks, Accountants, Cashiers, Reader Clerks and other clerks within the Range will be made by the Deputy Inspectors-General.838. Officers transferred to move within ten days. [§ 12, Act V, 1861].
839. Transfer of charge. [§ 12, Act V, 1861].
Chapter XVI
Resignation, Retirement, Pension and Gratuity.
840. Resignation [§ 241 (2)(b), Government of India Act, 1935 and §2, Act V, 1861 read with section 243 of the Government of India Act, 1935.]
841. Leave to be granted before invaliding.
842. Principle to determine age when date of birth is not known.
- The principle laid down in the note under article 283 of the Audit Code, Volume I, shall be followed in determining age when the exact date of birth is not known.843. Application for extension of service and compulsory retirement.
844. Return of Officers attaining the age of 55.
845. Pensions and gratuities.
846. Power to sanction pension or gratuity.
847. Amount of pension.
848. Superannuation or retiring pension.
849. Invalid pension.
850. Anticipatory pension.
- In cases where there is reason to believe that there will be delay before the necessary enquiries preliminary to the settlement of the amount of the pension can be completed, and the pension finally sanctioned, the Superintendent shall obtain from the would be pensioner a declaration in the form prescribed in article 925(a), Civil Service Regulations, for the grant of an anticipatory pension and submit it to the Inspector-General (or in the case of Sub-Inspectors to the Accountant-General direct) without delay. This shall be accompanied by certain documents which are mentioned in Appendix LI, item (xxviii).851. Counting of previous military service of British and Indian ex-servicemen towards civil pension.
852. Preparation of pension and gratuity rolls.
853. Leave counting towards pension.
854. Thumb and finger impressions and photographs of applicants for pension or gratuity.
855. Return of pension and gratuity rolls.
- A return of pensions and gratuities (including death gratuities) in B. P. Form No. 162 shall be submitted every month to the Inspector-General by all heads of offices.Chapter XVII
Punishments and Appeals.
856. General instructions as to punishments. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- Officers shall avoid undue harshness in awarding punishments and shall discriminate carefully between offences connoting moral turpitude and minor offences. Every effort shall be made to maintain discipline and to correct the minor faults of police officers by instructions and by warnings without resorting to more severe punishments.In awarding punishment, the general character of the offender and the nature of his past service shall be taken into consideration. No major punishment shall be awarded to a police officer, until proceedings, as prescribed hereinafter, have been drawn up against him.For the purposes of punishment an officer officiating in a higher rank shall be deemed to be of that rank.NOTE. - Provision for the discharge of probationary Sergeants, Sub-Inspectors, Assistant Sub-Inspectors and constables are made in the relevant portion of regulations 739, 741, 743 and 746 respectively.857. Major and minor punishments. [§ 7, Act V, 1861, read with §243 of the Government of India Act, 1935].
- Punishments are divided into major and minor. Major punishments include dismissal, removal from service, reduction, deprivation of approved service increment, removal from any office of distinction or special emolument and award of black marks. Minor punishments include censures (reprimands for misconduct), extra drill, extra fatigue duty and confinement to quarters with or without punishment drill, extra guard, fatigue or other duty.858. Powers of punishment. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
(a)The following are the powers of officers in regard to punishments :-859. Duties of a Superintendent in respect of the discipline of detachments detailed for duty within his jurisdiction from another district. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- The Superintendent to whose district a police detachment is detailed shall exercise the same disciplinary authority over the police officers of the detachment as over the permanent force of his own district in the matter of dismissal, suspension, reduction and award of punishment and any appeal admissible against an order of punishment made by him shall lie to the Deputy Inspector-General of the Range to whom such Superintendent is subordinate and not to the Deputy Inspector-General of the Range from which the offender was detailed. These orders apply mutatis mutandis to officers other than Superintendents in whose jurisdiction detachments from outside are working.860. Punishment of Sub-Assistant Surgeons, compounders and mental staff attached to police hospitals.
861. Proceedings in cases of major punishment (section 7, Act V, 1861).
861A. Register of proceedings.
- A register of proceedings shall be maintained in Reserve Office in B. P. Form No. 164A. As soon as a proceeding is initiated the Reserve Officer shall be informed who shall make necessary entries in the register and inform the enquiring officer of the serial number of the proceeding.862. Effect of departmental punishment on prosecutions. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- The fact that any departmental punishment has been awarded to a police officer shall not affect his liability to prosecution and punishment under any law for the time being in force.863. Discharge or acquittal not a bar to departmental punishment. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935,]
- An order of discharge or acquittal of a police officer by a Court shall not be a bar to the award of departmental punishment to that officer in respect of the same cause or matter.864. Retention in service of police officers sentenced by Criminal Courts. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
865. Proceedings based on a conviction. [§7, Act V, 1861, read §243 of the Government of India Act, 1935).
- When a police officer is to be dismissed or some departmental punishment is intended to be awarded to him on the basis of a charge for which the officer has already been with tried and convicted in a Court, or found guilty by a commission whose finding has been accepted by the Provincial Government, it shall be sufficient in the departmental proceedings to supply a copy of the judgment of the Court, or findings of the commission, the reasons for dismissal or punishment and the record of the previous character of the offender. Such proceedings shall not be instituted until the final appeal, if any, against the order of conviction has been heard, or the period of limitation for such appeal has expired.NOTE. - In the case of strictures expressed by a Court of Sessions or a Special Tribunal or the High Court, if the Judge or Judges record the opinion that a special enquiry is necessary, such enquiry shall be publicly conducted by a commission of two officers, of whom one has had judicial experience and neither belongs to the Police Department.In cases where a Court of Sessions or a Special Tribunal or the High Court has expressed strictures but has not definitely recorded its opinion that a special enquiry is necessary, the Inspector-General should he consider it necessary, may move the Provincial Government for the appointment of a commission.866. Cases in which criminal prosecution inexpedient. [§12, Act V, 1861].
- In the event of an officer being dismissed on account of an offence for which he is liable to be prosecuted, the reasons which render it inexpedient to prosecute the officer shall be recorded when the order of dismissal is made. Such reasons shall, unless the officer making the order of dismissal considers it inexpedient, be included in the order, of which the dismissed officer shall receive a copy.867. Debt. [§12, Act 1861].
868. Insolvency and habitual indebtedness [§12, Act V, 1861].
- When a police officer is adjudged or declared an insolvent, or when as much of the salary of a police officer as is legally attachable at one time, is constantly being attached, has been continuously under attachment for a period of two years, or is attached for a sum which in ordinary circumstances cannot be repaid within a period of two years, he will be considered liable to dismissal. Superintendents shall bring to the notice of the Deputy Inspector-General and Inspector-General all such cases, and also the conduct of all officers who allow themselves to fall into embarrassed circumstances.When as much of the salary of a police officer as is legally attachable at one time is attached it shall.be specially ascertained -869. Effect of dismissal or removal. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
- Dismissal precludes reemployment in the service of the Crown, but removal does not.870. Notification of dismissal in the Gazette.
871. Withholding of increment. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
- An increment may be withheld, if an officer's conduct has not been good or his work has not been satisfactory. The withholding of increments is a major punishment and therefore shall not be inflicted without formal proceedings. In ordering the withholding of an increment, the withholding authority shall state the period for which it is withheld and whether the postponement shall have the effect of postponing future increments.If an officer's work has not been satisfactory permission to pass an efficiency bar may be refused without formal proceedings being initiated.872. Order of Reduction. [§7. Act V 1861, read with §243 of the Government of India Act, 1935].
- The reasons for every order of reduction shall be explicitly stated, and the place to be occupied in the gradation list by the officer who is reduced shall be clearly indicated. Reductions shall be either temporary or permanent.An order for the temporary reduction of an officer to any stage in the time-scale of pay of his own rank or of any lower rank shall specify -873. Orders of degradation to be reported to the Deputy Inspector-General and the Inspector-General.
- All orders of degradation of Sub-Inspectors, Sergeants and of such Assistant Sub-Inspectors and head constables as have been reported or recommended for promotion, to the rank of Sub-Inspector shall be at once reported to the Deputy Inspector-General to enable him to keep his Range gradation list correct. In the case of Sub-inspectors and Sergeants nominated for promotion to the rank of Inspector a report shall be sent by the Deputy Inspector-General to the Inspector-General.874. Black marks. [§7, Act V 1861, read with § 243 of the Government of India Act, 1935].
- The following rules regulate the award of black marks :-875. Absence without leave. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
- When an officer absent himself without leave (otherwise than by overstaying leave) and it is not thought desirable to grant him regular leave, the delinquent may be punished for misbehaviour after drawing up regular proceedings.876. Prosecution for absence without leave. [§12, Act V, 1861].
877. Transfers not to be ordered as punishment. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935]. [§ 12, Act V, 1861].
- An order for transfer shall not be passed as a Punishment.877A.
It may be that the character and conduct of the officer whose case is being dealt with renders a transfer necessary in the interests of the administration, and in such circumstances the transfer may be ordered, but it shall form no part of the order of punishment. The transfer of officers to the lines as a punishment is prohibited.878. Punishment drill and confinement to quarters. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
879. Discipline, punishments and appeal of clerks.
- In matters of discipline, punishments and appeals, clerks of the Police Department shall be governed by the Bengal Subordinate Services (Discipline and Appeal) Rules, 1936.880. Suspension. [§ 7, Act V, 1361, read with § 243 of the Government of India Act, 1935].
881. Discipline of suspended police officers. [§ 12, Act V, 1861].
- Unless specially permitted in writing to reside else where, Police Officers under suspension shall reside in the lines or in such place as the Superintendent of Police may direct in the interest of discipline.Residence in the lines implies presence in the lines from Retreat to Reveille and attendance at all parades and roll calls within the 24 hours. At other places, the Superintendent of Police may order the officer to attend roll calls and parades held in the nearest police post.Note. - Those absent from parades and roll calls without permission render themselves liable to prosecution under section 29 of the Police Act, 1861.882. Appellate authorities and appeals. [§ 7, Act V, 1861, read § 243 of the Government of India Act, 1935].
| Rank of officer | Authority inflicting punishment | Appellate authority | ||
| Inspectors | Superintendent, Deputy Inspector-General,Inspector-General. | Deputy Inspector-General,Inspector-General,Governor.* | ||
| Sub-Inspectors | } | |||
| Sergeants | ||||
| Assistant Sub-Inspectors. | | | |||
| Head constables | ||||
| Naiks | ||||
| Constables | Superintendent | Deputy Inspector-General. | ||
| Serangs | ||||
| Engine drivers | ||||
| Other engine and | ||||
| deck crews. | ||||
| Manjis and Mullahs | ||||
883. Period of appeal and procedure. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- Petitions of appeal or for revision shall be presented to the officer against whose order the appeal is preferred, within 37 days of the date of receipt of the order by the petitioner.Every petition of appeal or for revision shall be accompanied by certified copies of the charges made, of the written statement of the defence, if any, and of the order appealed against. Such officer when transmitting such petition to the appellate authority, shall send the proceedings, service book or roll and confidential report book of the appellant together with a covering letter. Only relevant papers shall be sent and they shall be properly flagged for reference.Note. - The above procedure shall be followed so far as may be, in submitting original proceedings for orders of a higher authority.884. Right to call for records. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- The Inspector-General or the Deputy Inspector-General may call for the proceedings of any case, even where no appeal lies, and pass such orders as may seem fit provided that no order under this regulation shall be made to the prejudice of any person unless he has had an opportunity of showing cause against the proposed order. If he so desires he shall be granted a personal hearing and this fact should be recorded in the proceedings.885. Petitions to the King, the Secretary of State and the Governor-General.
- Rules for the submission of petitions and of memorials to His Majesty the King-Emperor of India or to the Right Honourable the Secretary of State for India and to the Governor-General of India are issued by the Provincial Government from time to time and the correct regulation may be ascertained by reference to the office of the Inspector-General.886. Complaints and appeals by officers of the Indian Police.
887. Complaints and appeals by officers of the Bengal Police Service.
- The rights enjoyed by officers of the Bengal Police Service (i.e., Deputy Superintendents) in respect of complaints and appeals are described in section 241, Government of India Act, 1935, and the rules made thereunder.888. Petitions by police officers, [§ 12, Act V, 1861].
(a)(i)Officers are forbidden to submit direct to higher authorities petitions complaining against any order of suspension or any award of punishment, short of dismissal or discharge without any pension or allowance, passed either originally or in appeal. Any officer so doing shall be deemed to have committed a breach of discipline and dealt with accordingly.(ii)Petitions complaining against any order of dismissal, or discharge without any pension or allowance passed either originally or in appeal will not normally receive consideration unless they are submitted through the officer against whose order of such dismissal or discharge the petitioner seeks redress.(iii)Officers may, however, submit petitions to any higher authority complaining against any such order or award of punishment and praying for relief and shall present such petitions to the officer whose order or award is complained against and the said officer shall then forward the same to the higher authority. [Seeregulation 176].Note. - "Petition" includes memorials, letters and applications of the nature of petitions.(b)The provisions of this regulation are subject to any rules or orders made by the Central Government or the Provincial Government in respect of representations submitted by recognised associations of servants of the Crown.(c)(i)A petition may be either in manuscript or in print.(ii)Every petition shall be authenticated by the signature of the petitioner.(iii)Every petition, and the documents accompanying it, shall if possible, be in English; if not, they shall be accompanied by an English translation authenticated in the manner provided in (ii) above.(d)Every petition shall-(i)contain all material statements and arguments relied upon by the petitioner;(ii)be complete in itself;(iii)be accompanied by a copy of the order complained against, and by a copy of any order in the case passed by a subordinate authority; and(iv)end with a specific prayer.(e)Petitions, unless addressed to the Governor-General of India, the Secretary of State or His Majesty the King-Emperor, may be withheld by a Superintendent or a Deputy Inspector-General or the Inspector-General to whom they are presented for forwarding to a higher authority, on any of the following grounds:-(i)the petition does not comply in full with the provisions of clauses (c) and (d) of this regulation;(ii)the petition is illegible or unintelligible, or contains language, which is disloyal, disrespectful or improper ;(iii)a previous petition from the petitioner on the same subject has been disposed of and the petition discloses no new facts or circumstances which afford grounds for a reconsideration of the subject;(iv)a petition is an appeal against an appellate order in cases in which no further appeal lies ;(v)the petition is a representation against a decision which is declared to be final by any law or statutory rule ;(vi)the law provides a different or specific remedy in respect of the subject-matter of the petition, whether or not any period of limitation prescribed for the prosecution of such remedy has expired;(vii)the petition is an appeal from a judicial decision :Provided that if the petition -889. Joint petitions forbidden.
- Officers may not submit to a superior authority, joint memorials or petitions. Each officer must apply separately and not in concert with others. This regulation does not apply to combined memorials or petitions relating to subjects unconnected with the position of the memorialists as servant of the Crown.890. Petitions on behalf of others.
- No officer of the Crown may submit any memorial in respect to any matter, connected with the official position which he occupies, in which he is not personally interested, except as the agent of some persons unable to act on their behalf. The personal interest referred to in this regulation may be indirect.891. Petitions by clerks.
- Rules regarding the presentation of petitions clerks are shown in Appendix LII.Chapter XVIII
Reserve Office.
892. Reserve office.
893. Holding of orderly room by Superintendents. [§ 12, Act V, 1861].
- Superintendents shall hold orderly room at a fixed time and on a fixed day at least once a week to dispose of all cases of misconduct or petty breaches of discipline and all other matters, such as personal representations, etc., in which they think fit to accord a personal hearing to a subordinate. In doing so, they shall be careful to maintain the authority of the immediate superiors of any person coming before them. An orderly room register (B. P. Form No. 166) shall be maintained in which the substance of the complaint, charge or request, shall be entered, together with the orders passed by the Superintendent.894. Reserve to reside in the lines. [§ 12, Act V, 1861].
895. Orderlies. [§ 12, Act V, 1861].
896. Duties of Armed Inspector. [§ 12, Act V, 1861].
- The ordinary duties of the Armed Inspector at headquarters shall be as follows:-896A. Duties of Reserve Office Inspectors.
- In the districts where the post of Reserve Office Inspector has been sanctioned, the Reserve Office Inspector will relieve the Armed Inspector of the Reserve Office work as laid down in clause (i) of regulation 896 and will remain in charge of the Reserve Office, He will take over the duties of the Armed Inspector as shown in clauses (XVII to XXII) of regulation 896.897. Duties of Sergeant of the Special Armed Force. [§ 12, Act V, 1861].
(a)The ordinary duties of the Sergeant attached to the Special Armed Force shall be as follows:-(i)He shall help the Armed Inspector in all matters relating to the drill, discipline and training of the force, to the care and custody of arms, ammunition, accoutrements, stores, tents, clothing, etc., and the registers appertaining to them.(ii)He shall attend all parades. He shall take a muster-roll at night twice a week and report any absentees to the Inspector.(iii)He shall examine all accoutrements in use and see they are kept thoroughly clean.(iv)He shall superintend fatigue duty in the lines and see that defaulter's drill is properly carried out.(v)He shall visit daily the barrack and the surroundings of the cook-sheds and see that they are kept neat and tidy. He shall see that head constables in charge of barracks enforce the following rules:-898. Inspection of subdivisional guards by Armed Inspector. [§ 12, Act V, 1861].
899. Despatch of recruits to the Police Training College. [§ 12, Act V, 1861].
- Recruits shall be despatched to the Training College every quarter and should arrive there on the 16th day of January, April, July and October each year, previous intimation being given to the Principal of the College of the number and names of the men from each district. Recruits, before despatch from their districts, shall be very carefully medically examined and their verification rolls shall be carefully tested. Superintendents sending recruits shall send with them to the College their agreement papers, copies of district orders of their appointment bearing their thumb impressions, last pay certificates, service rolls, clothing, hand books, verification rolls and appointment certificates. All recruits before being sent to the College shall be supplied with a kit as laid down in regulation 958 and provided with railway warrants.900. District numbers for head constables, naiks and constables. [§ 12, Act V, 1861].
- Every constable on being enlisted in a permanent or temporary vacancy shall be given a district number, which shall remain unchanged so long as he remains a constable, naik or head constable. The number shall run consecutively from unity up to the total number of the permanent and temporary sanctioned strength of head constables, naiks and constables of the district. For example, if the permanent sanctioned strength of a district is 50 head constables, 10 naiks and 500 constables and there are in addition 5 temporary head constables, 5 temporary naiks and 30 temporary constables, the brass numbers shall run from 1 to 600. When a permanent or temporary vacancy occurs, the temporary man newly recruited shall be allotted the brass number set free by the occurrence of the vacancy and he shall retain this number throughout his service as a head constable, naik or constable in the district. It is unnecessary to change the brass number when a temporary man is made permanent.The primary object of the number is to serve as a means of identification. It should always be given in all official documents after the head constable's, naik's or constable's name. The number will also be used for marking a head constable's, naik's or constable's accoutrements, etc. and shall be entered in his service roll. (See regulation 965.)901. Appointment certificates of officers on leave and those discharged, dismissed or removed from service. [§ 12, Act V, 1861].
- The appointment certificate of a police officer going on leave shall be taken from him and kept until his return.Appointment certificates of officers dismissed or removed from service should be destroyed after three years have elapsed; those deceased or discharged should be destroyed at once. The words "A.C. destroyed" will be entered in the last column of the register of casualties (B.P. Form No. 174) under the initial of the Superintendent.If any certificate is missing, the reason shall be explained by the defaulter. If an officer loses his certificate he shall at once report the loss to the Superintendent and should be punished in default of so doing.902. Discharge. [§ 12, Act V, 1861].
903. Discharge slip. Notice of dismissal or discharge to be sent to native district. [§ 12, Act V, 1861].
904. Committee. [§ 12, Act V, 1861].
905. Registers.
- A list of registers and files to be maintained in the Reserve office is given in Appendix XIII. Most of the headings of the forms are self-explanatory. The following regulations contain additional instructions in their maintenance.906. Stock book. [§ 12, Act V, 1861].
907. Morning report. [§ 12, Act V, 1861].
908. Roster of duties.[§ 12, Act V, 1861].
- A roster of daily duties in B. P. Form No. 61 shall be maintained in which shall be shown clearly the duty on which each officer is employed and the hours of duty each day.909. Command certificates.
- Command certificates shall be issued as directed in regulation 163. They shall be defaced after the charges have been billed for and filed in the Reserve Office with the appropriate counterfoils. (See regulations 702 and 1161.)910. Register of disposition of force. [§ 12, Act V, 1861].
911. District Order Book. [§ 12, Act V, 1861].
- In this shall be entered all changes connected with the force, such as, enlistments, transfers, promotions, reductions, dismissals, removal from service, discharges and leave. Each order shall be given a serial annual number and a reference shall always be made to any previous connected order. A margin shall be left on either side. In the left-hand margin shall be noted the number of each order and its subject, such as "promotion," "leave," "transfer," etc. In the right-hand margin shall be entered the various registers and the pages on which extracts have been copied from each order, such as "S.B., volume I, page 20," "P.R. 35," "L.R. 10," etc. (service book, punishment register, leave register, etc.). These marginal entries shall be initialled by the Reserve officer in token of due entry in the (i) punishment, (ii) casualty, (iii) disposition and (iv) leave registers, (v) gradation list and (vi) service-book, etc. The orders shall be as brief as possible. In regard to leave the period of each kind of leave granted shall be specified in the order. The number and date of pay cheque shall be recorded in the margin against the order sanctioning the grant of the reward.Note. - (i) Superintendents will keep a separate manuscript book of orders requiring the District Magistrate's approval. Such approval shall ordinarily be obtained before entry is made in the district order book.912. Muster roll. [§ 12, Act V, 1861].
- A muster roll shall be kept in B.P. Form No. 172. All alterations of pay or postings entered in the district order book shall be posted in this roll. The Armed Inspector or the Reserve Office Inspector where one exists shall compare the entries in the muster roll with the district order book and shall initial the muster roll and certify opposite the district order that the muster roll has been corrected.The number and date of the bills of officers who have been dismissed, discharged, have resigned, died or retired on pension as soon as drawn shall be entered in this roll and this entry shall be initialled by the Superintendent or other competent authority at the time of signing the bills.913. Gradation list. [§ 12, Act V, 1861].
914. Register of casualties. [§ 12, Act V, 1861].
915. Register of punishments. [§ 12, Act V, 1861].
916. Register of receipt and issue of clothing. [§ 12, Act V, 1861].
(a)In the register of receipt and issue of clothing (B.P. Form No. 176) all clothing received into stock from contractors, or officers who have left the force or gone on leave for more than four months, shall be entered immediately it has been passed by the committee under the following heads:-917. Leave register. [§ 12, Act V, 1861].
918. Leave certificate.
- A leave certificate in B. P. Form No. 178 shall be given to officers of and below the rank of Inspector going on leave. On return from leave, Inspectors, Sergeants and Sub-Inspectors, shall report themselves to the Superintendent or in his absence, to the officer-in-charge and officers of lower rank to the Armed Inspector or to the Reserve Office Inspector where such a post exists. The Superintendent and the Armed Inspector or the Reserve Office Inspectors, as the case may be, shall note the date and hour of return on the certificate.919. Leave account.
- A leave account in terms of leave on average pay shall be maintained in F.R. Form No. 9A (obtainable from the Press and Forms Manager) for a servant of the Crown who is subject to the ordinary leave rules of the Fundamental Rules. It shall be filed with his service book or roll and shall always be kept up to date. The Reserve officer as well as the head clerk shall carefully check and initial each account. The local inspecting staff under the Accountant-General will call for and check these accounts from time to time. The leave account should be preserved for a period of 10 years after death or retirement as the case may be.[See S. Rs. 213 and 214 of the Fundamental Rules and Appendix 8(2) and (3) of the Bengal Service Rules].920. Service books and rolls. [§ 12, Act V, 1861].
921. Entries in service books or rolls. [§ 12, Act V, 1861].
922. Disposal of service books and rolls. [§ 12, Act V, 1861].
- The following orders regulate the disposal of service books and rolls:-923. Forward Diary.
924. Periodical reports and returns.
- A list of periodical reports and returns due to and from the Reserve office is given in Appendix XII.925. Monthly return of force.
926. Reports of death of, and accidents to, police officers.
926A. Motor vehicles for the conveyance of the police on duty.
- Motor vehicles are maintained at certain district and subdivisional headquarters for the conveyance of the police on duty. Detailed rules for the use and maintenance of such vehicles are contained in Appendix LIIIA.Chapter XIX
Uniform and Clothing.
I - Uniform of Officers of the Indian Police.927. Review Order - cold weather.
- Helmet. - Wolseley pattern, covered with khaki. No metal fixings. Brown leather chin strap ⅜ inch wide.Pagri. - A pagri of six folds of khaki with a dark blue flash, a quarter of an inch wide, at the top, between the helmet and pagri; the whole when tied not to exceed three inches in width. As an alternative to the helmet, Indian Officers may wear a pagri of khaki silk with a blue edge and gold lungi ends; a kullah, when worn, should be of gold to match.Jacket. - Khaki gaberdine single-breasted, cut as a lounge coat to the waist, very loose at the chest and shoulders but fitted at the waist. Military skirt to bottom edge. A silver-plated hook on each side at the waist. Collar to be cut as in an ordinary civilian lounge coat. Two crosspatch breast pockets above, 6½ inches wide and 7½ inches deep to the top of the flap, with a 2¼ inches box pleat in the centre fastened at the top with a small Indian Police pattern button; flap, with button hole, to cover pockets, 2¼ inches deep and 6½ inches wide. Two expanding pockets below the waist (pleats at the sides) 9¼ inches wide at the top, 10½ inches at the bottom, 8 inches deep to the top of the pocket, fastened at the top with a small Indian Police pattern button; flap, with button hole, to cover pockets, 3½ inches deep and 10¾ inches wide, the top of the pocket to be tacked down at the corners in such a maimer that the pocket can be expanded at the top also if necessary. Inside watch pocket, fastened at the top with a small Indian Police or other pattern button; flap, with button hole to cover pocket 2¼ inches deep and 6½ inches wide. Four medium Indian Police pattern buttons down the front. Pointed cuffs, 5 inches high at the point and 2½ inches behind. Shoulder-straps of same material as garment, fastened with a small Indian Police pattern button. The jacket to be worn with a soft khaki collar and shirt and dark blue silk sailork-not tie. A plain gold safety pin may be worn under the tie to keep the soft collar in place.Breeches. - Khaki woolen Bedford cord, strapped with bulk-skin to match.Boots - Brown field, soft, legs stiffened to a depth of 4 to 6 inches from the top, laced at the instep, with nine pairs of eyelet holes, brown leather garters; no gusset and straps at the top of the leg and no toe-caps.Spurs - Light hunting, with brown leather straps and shields and brown leather under-straps.Belt. - Sam Browne of Army regulation pattern, but with white metal mountings.Sword. - Straight Infantry pattern, with half basket hilt in white metal, and device "I.P." and crown.Sword-knot. - Brown leather, with acorn.Scabbard. - Brown leather, Infantry pattern.Whistle - Of the usual Police pattern, to be worn attached to a khaki lanyard and carried in the left breast pocket.Badges of rank. - Silver metal. - The crown to be 1 inch broad. The stars to be of the "Star of India" (five pointed) pattern and 1 inch broad except in the case of Inspectors-General.| (a) Director of Intelligence, Government of India | |
| (b) Inspector-General of Police | Crossed sword and baton with one star above. |
| Crown, with three miniature stars (in the form of anequilateral triangle with apex upwards) below. | |
| (c) Deputy Directors of Intelligence, Government of India,Commissioners of Police and Deputy Inspectors-General | Crown, with two stars below. |
| (d) Superintendents and Deputy Commissioners of Police of 20ye a r s’ service, irrespective of whether they are in theselection grade or not, but provided they have passed theefficiency bar at Rs- 1,000. | Crown- with one star below. |
| (e) Superintendents and Deputy Commissioners of Police withmore than 15 years’ but less than 20 years’ service | Crown. |
| (f) Superintendents of Police (officiating or substantive)with less than 15 years’ service | Three stars. |
| (g) Assistant Superintendents | Two stars. |
| (h) Probationary Assistant Superintendents ... | 0ne star. |
| (i) Assistant Directors of Intelligence, Government of India | Badges of rank according to seniority in the police scale. |
| (i) Superintendents in receipt of basic pay of Rs. 950 butless than Rs. 1,100. | |
| (ii) Superintendents in receipt of basic pay of Rs. 1,100 andover |
| For Inspector-General | Patent leather, embroidered all round with plain silverembroidery. Depth in the middle 2 inches. To drop at an angle of45 degrees. |
| For Commissioners, Deputy Inspectors-General andSuperintendents in receipt of basic pay of Rs, 950 a month andover, provided that a Superintendent promoted from the ProvincialPolice Service shall be entitled to wear a peak of thisdescription from the date the directly recruited officer of theIndian Police next below him on the Provincial Cadre becomesentitled to wear the same. | As for Inspector-General but embroidered on front edge only.Plain patent leather peak. |
| For all other officers. |
| Lines. | |||
| Large | .... | .... | 40 |
| Medium | .... | .... | 30 |
| Small | .... | .... | 24 |
| Gorget | .... | .... | 20 |
928. Informal working dress.
- Informal working dress may be worn by officers of the Imperial and Provincial Services on duty of a purely informal nature. It may consist of any suitable combination of the following:-929. Review Order.
930. Wearing of medals and decorations.
- (a) Medals - The ribbon will be one and three-quarter inches in length unless class necessitate its being longer. When two or more medals are worn they will be so arranged that the lower edges (or the lowest point of a star) are in line. The length of all ribbons will be regulated by that of the medal which, including any clasp, is the longest. The bar from which decorations or medals are suspended will be placed immediately above the left breast pocket of the jacket. If only a single medal is worn this will be placed with the inner edge of the ribbon one inch from the inner seam of the pocket flap. With two or more medals, the inner edge of the medal ribbons shall be immediately above the inner seam of the pocket-flap. When the decorations and medals cannot, on account of their number, be suspended from the bar so as to be fully seen, they are to overlap. Medals should always be worn so as to show the Sovereign's head. As regards badges of orders the special rules on the subject issued to recipients shall be observed.In undress uniform or informal working dress the ribbon will be ⅜ inch in length and will be worn on a bar or sewn on the jacket, without intervals, immediately above the left breast pocket of the jacket or shirt. When there is not sufficient room to wear the ribbons in one row, they will be worn in two or more rows not more than ½ inch apart; the centre of the rows to be immediately above the button of the left pocket.No ribbon will be covered by the lapel of the jacket.930A. Police officers employed on same duty, how to be dressed.
- Police officers employed together on the same duty or attending any function at which uniform is to be worn shall be similarly dressed, and on such occasions it shall be the duty of the Deputy Inspector-General, or in his absence, of the senior officer employed on such duty or attending such function, to order, when the matter is not distinctly regulated by any other rule or superior authority, the particular uniform to be worn. If the Inspector-General is to be present, his wishes should be consulted before the promulgation of orders by such officer.931. Wearing of uniform at fancy dress balls.
- The subjoined Army Order No. 96 of 1903, relative to the wearing of uniform at fancy dress balls, shall be observed by gazetted Police Officers:-"His Majesty the King has been pleased to command that regulation uniform shall not be worn at fancy dress balls by officers of the Regular Army, the Militia, Yeomanry and Volunteer Forces.The term 'uniform' in this order is to be strictly interpreted as referring to all uniform of regulation pattern as there is no objection to military uniform of obsolete pattern being worn by officers at fancy dress balls."932.
Deleted.II. - Uniform of Officers of The Bengal Police Service933. Deputy Superintendents.
(a)The uniform of Deputy Superintendents shall be identical with that of Assistant Superintendents, with the following modifications:-934. Grant of permission for wearing uniform by officers on retirement. [§ 12, Act V, 1861].
- Police officers of and above the rank of Sub-Inspector who have rendered approved service of not less than 15 years in the force at the time of retirement may be permitted, after retirement to wear on ceremonial occasions, or when calling on officials of the Crown, the uniform of the rank which they last held. Permission to wear uniform on such occasions should be obtained by officers of the Indian Police from the Provincial Government and by officers of and below the rank of Deputy Superintendent from the Inspector-General.Note. - This regulation applies to the wearing of mess kit by retired officers of the Indian Police residing in India.IV. - Uniform of Subordinate Police Officers and Others935. Inspectors. [§ 12, Act V, 1861].
- Head dress. - Helmet - Cork or pith of regulation pattern, covered khaki drill with khaki pagri. Brown leather chinstrap and plated badge fixed in front above fold of pagri, the badge to lie on the helmet proper not on the pagri. The chinstrap should be worn up when not mounted.Up-country Inspectors. - Red salu pagri, 9 yards long with gold fringe 4 inches deep and plated badge, to be worn in front of pagri. In the Special Armed Force the pagri will be of khaki.A red kulla with gold embroidery shall be worn with the pagri by up-country Inspectors.Forage cap (for night wear). - Dark blue serge: diameter across the top 10 inches in a cap of 24 inches circumference: sides 2 inches deep; khaki cover; black patent leather peak 2 inches deep to drop at an angle of 45 degrees; chin-strap of black patent leather ⅝ inch wide, fastened behind the corners of the peak with two small white metal B.P. or B.A.P, buttons. Bengal Police pattern badge to be worn in front of the cap above the centre of the peak.Pill-box cap. - Covered with khaki felt, having a khaki silk oakleaf braid band, and khaki silk braid work in loops around the khaki net button in the centre of the crown. The cap to have a chin-strap of leather, to have a leather band inside and to be lined with satin. (For Gurkha and Gharwali Inspectors.)Pigsticker topee (optional). - May be worn on strictly informal occasions in the mufassil.Badge for head dress. - Silver-plated metal device "B.P." within a wreath, surmounted by a crown.Badge of rank. - One five-pointed star in white worsted embroidery with similarly embroidered "B.P." letters on Khaki slipons.Jacket. - Khaki drill single-breasted, cut as a lounge coat to the waist, very loose at the chest and shoulders, but fitted at the waist. Military skirt to bottom edge. A silver-plated hook on each side at the waist. Collar to be cut as in an ordinary civilian lounge coat. Two crosspatch breast pockets above, 6½ inches wide and 7½ inches deep to the top of the flap, with a 2¼ inches box pleat in the centre fastened at the top with a small Bengal Police pattern button; flap, with button hole to cover pocket 2¼ inches deep and 6½ inches wide. Two expanding pockets below the waist (pleats at the sides) 9¼ inches wide at the top, 10½ inches at the bottom, 8 inches deep to the top of the pocket, fastened at the top with a small Bengal Police pattern button; flap, with button hole, to cover pockets, 3½ inches deep and 10¾ inches wide; the top of the pockets to be tacked down at the corners in such a manner that the pocket can be expanded at the top also if necessary. Inside watch pocket, fastened at the top with a small button; flap, with button hole to cover pocket 2¼ inches deep and 6½ inches wide. Four medium Bengal Police pattern buttons down the front. Pointed cuffs, 5 inches high at the point and 2½ inches behind. Shoulder straps of same material as garment, fastened with a small Bengal Police pattern button.The jacket to be worn with a soft khaki collar and shirt and khaki sailor-knot tie. A plain gold safety pin may be worn under the tie to keep the soft collar in place.Trousers. - Khaki, with turned-up ends.Shorts. - Khaki, with side pockets and loops for belt (working dress).Breeches. - Khaki drill.Shirts. - Khaki twill with Shakespeare collar attached; 4 buttons in front. Two breast patch pockets with one inch box pleat down the centre, pointed flap and bone button. Breast pockets to be in proportion to the size of the shirt. Shoulder straps of the same material with a button at the top. Shoulder letters as for khaki drill coat. Long sleeves fastened with bone buttons, (Working dress.)Belt - Khaki English linen web with fastner of two white metal interlocking squares. (Working dress.)Shoes. - Brown for use with stockings. (Working dress.)Boots. - Brown ankle with plain toe-caps for use with putties.Putties. - Khaki serge.Armed Inspectors and other Inspectors will wear ankle putties (khaki serge) with khaki stocking tops on all except ceremonial occasions.(Putties should be tied so that they finish on the outside of the leg, the top of the putties to be one finger's breadth below the top of the tibia.)Stockings. - Khaki, with turndown tops. (Working dress.)Greatcoat (optional). - Khaki serge cloth, British warm single-breasted reaching to the point of the knee; slit at the back 18/20 inches; turned down collar, 2½ inches deep, with lapel and step, fastening with one button at the top; three large plated B.P. buttons down front; shoulder straps of the same material as the garment fastened with small plated B.P. buttons; two bottom pockets with flaps, one inside breast pocket on the left; turned back cuffs of double cloth, 3 inches deep with vent and rounded corners. The coat to be half lined with drab Italian cloth, the sleeves to be lined with the same material.Whistle. - Of the usual Police pattern to be worn attached to a khaki lanyard and carried in the let breast pocket.Sword belt. - For Armed Inspectors, a Sam Browne pattern belt of brown leather with plated mountings to be worn with one shoulder-strap ordinarily; or with two, if a revolver is carried.For other Inspectors, Sam Browne leather belt, one strap over the right shoulder and no sword frog.Sword. - For Armed Inspectors only, straight blade 32½ inches long by 1 inch broad near hilt; plated semi-basket hilt with "B.P." device; handle black with silver wire.Swords and sword frogs will be worn only on full dress occasions or when in command of an armed force.Scabbard. - For Armed Inspectors only, leather.In the Darjeeling Police swords and sword-belts of the above description will be worn by all Inspectors, both of the Special Armed Force and Unarmed Police.Note. - (i) Revolvers may be issued from the Reserve to Inspectors when occasion requires. The possession of a revolver by an Inspector is optional.936. Inspectors - wearing of Review Order. [§ 12, Act V, 1861].
937. Sub-Inspectors and Sergeants. [§ 12, Act V, 1861].
- Sub-Inspectors and Sergeants will wear the same uniform as for Inspectors, with the following exceptions:-Badge of rank. - Sub-Inspectors and Sergeants will not wear the Star allowed for Inspectors.Fatigue cap. - Khaki drill. Plated badge and buttons. (For night wear.) Sub-Inspectors only. They will not wear the forage cap.Pill-box cap. - As worn by Gurkha and Gharwali Inspectors. Plain bands instead of ornate bands to be used. (For Gurkha and Gharwali Sub-Inspectors.)Jacket. - Khaki drill; no pleat; pointed cuffs; no buttons on sleeve; shoulder-straps of same material as jacket; plated letters of branch of service to be worn at the base of the shoulder strap; stand-up collar with white metal hooks and eyes; plated buttons according to the branch of service. Two Cross-patch breast pockets above, 6½ inches wide and 7½ inches deep to the top of the flap, with a 2¼ inches box pleat in the centre, fastened at the top with a small Bengal Police pattern button; flap with button hole to cover pocket 2¼ inches deep and 6½ inches wide. Two expanding pockets below the waist (pleats at the sides 9¼ inches wide at the top, 10½ inches at the bottom, 8 inches deep to the top of the pocket, fastened at the top with a small Bengal Police pattern button; flap, with button hole, to cover pockets, 3½ inches deep and 10¾ inches wide; the top of the pockets to be tacked down at the corners in such a manner that the pocket can be expanded at the top also if necessary. Inside watch pocket, fastened at the top with a small B.P. button; flap, with button hole to cover pocket 2¼ inches deep and 6½ inches wide.Knickers. - Khaki drill for Sub-Inspectors only. (Sergeants will wear shorts instead of knickers.)Putties. - Sub-Inspectors and Sergeants will wear ankle putties (khaki serge) with khaki stocking tops on all except ceremonial occasions.Chevrons. - For Sergeants in all branches three silver stripes. The chevrons should be worn on the upper part of the right arm point downwards. A chevron of worsted braid with three stripes mounted on red cloth of suitable thickness should be worn with informal working dress, i.e., when wearing khaki shirts.Sword belt, sword and scabbard. - As worn by Armed Inspectors (For Sergeants and Sub-Inspectors of the Special Armed Force only.)For other Sergeants and Sub-Inspectors, Sam Browne leather belt as worn by Inspectors of the Unarmed Police.Note. - (i) Revolvers may be issued from the Reserve to Sub-Inspectors and Sergeants when occasion requires. The possession of a revolver by these officers is optional.938. Sub-Inspectors and Sergeants-Review Order. [§ 12, Act V, 1861].
939. Watches to form part of Sub-Inspectors' equipment. [§ 12, Act V, 1861].
- A good reliable watch is an indispensable part of a Sub-Inspector's equipment, and every permanent Sub-Inspector shall provide himself with one and carry it whenever he goes out on investigation or other duty.940. Head constable of the Special Armed Force. [§ 12, Act V, 1861].
- Badge, pagri. - B.A.P. brass, encircled by a wreath with Imperial Crown above.Belt. - Brown leather with circular brass clasp ornamented with crown on plain ground in centre, and "Bengal Police" in circle.Belt (for shorts). - Webbing with automatic buckle.(This belt is not included in the first kit, but may be purchased from savings out of maintenance.)Box, kit. - Of steel, 24 B.W.G. sheet, coloured black and measuring 24 inches long, 14 inches broad and 9 inches deep with padlock fastening. Handles on sides and strengthened at corners, 4 studs, ½ inch deep to keep the box off the ground. Numbers to be painted at the top in white.(Head constables must supply their own padlocks.).Boots (black, ankle, laced). - Of approved pattern.Buttons. - B.A.P. brass.Cap (khaki drill) for undress uniform. - Gurkhas or Gahrwalis shall wear black caps and Sikh and Punjabi Muslims shall wear white pagris in place of khaki drill caps when in undress uniform.Cardigan jacket (grey, long sleeves). - When cardigan jackets are worn over kurtas, brass numbers should be worn on the jacket in line with the second button and in the centre of the right of the chest. To prevent the cardigan from fraying a stiffening of cloth 2½ long and 1½" broad should be sewn inside the jacket. Holes should be provided in this cloth to take the brass number.Chevron. - Three worsted stripes on khaki cloth to be worn point downwards on the right upper arm. 5 inches from the sleeve joint. Chevron to be 6½" inches across, bars 'A inch wide, interspace one-eighth of an inch.Coat, blouse (khaki drill). - With yoke, opening half way down, without collar. Two pockets with flap, held down by B.A.P. brass buttons, three B.A.P. brass buttons down front shoulder-straps of same material, fastened with small B.A.P. buttons and brass B.A.P. letters at base of shoulder-straps and ¾ inch from sleeve seam. Brass hook on the left side to support the belt.Greatcoat. - Irish frieze, military pattern without shoulder-straps, double cuffs, stand and fall collar with hook and eye. Four large brass B.P. buttons down front.Haversack. - Khaki drill with flap and brass plain button, khaki drill strap 2 inches broad to pass over the shoulder, with a brass runner attached.Head dress. - Khaki pagri. - Seven yards long with blue fringe 3 inches wide attached to 10 inches of cloth.(Gurkhas or Gahrwalis shall wear slouch hats and on ceremonial occasions khaki "Gurkha pattern" caps in place of pagris.)Holdall (red) kharua cloth about 3 feet square edged with rope, loops at corners, wooden toggle at one corner.Kulla (red). With two eyelets on either side, 3 inches from top.Kurta. - Half-sleeved, khaki twill.Letters. - B.A.P. brass ½ inch block.Mosquito net. - Of the approved pattern.Numbers, brass. - Three-quarters of an inch figures, with brass plate and pin at back, to be worn in the left-hand corner of the right breast pocket.Pagri. - See under "head dress."Putties, angle. - Khaki serge.(Putties should be tied so that they finish on the outside of the leg, the top of the puttee to be one finger's breadth below the top of the tibia.)Sash -(Red worsted).(To be worn over right shoulder and over the waist belt with frog and bayonet scabbard outside the sash.)Shorts (khaki drill). - Two loops for belt; back straps of same material with buttons for fastening.(To be worn with the edge of the short two fingers' breadth above the knee-cup.)Stocking tops - Woollen, khaki.Whistle. - Of the usual police pattern.(To be worn attached to a khaki lanyard and carried in the left breast pocket, the lanyard passing under the armpit and under the shoulder strap.)Note. - (i) Khaki kurtas may be worn instead of blouses on guard and escort duties and on ordinary parades in the hot weather.941. Havildar-major. [§ 12, Act, V, 1861].
- The uniform of Havildar-majors will be that of a head constable of the Special Armed Force except that instead of a chevron they will wear a cloth crown (silver embroidered on a red background) on the left forearm. On ordinary parades they should carry a swagger cane (mounted top with B.A.P. wreath) instead of a rifle and wear a sash. On ceremonial parades they should wear a sash and carry a rifle and side arms.942. Constables of the Special Armed Forces. [§ 12, Act V, 1861].
- Same as for head constables of the Special Armed Force except the red sash, chevrons, belt and belt plate, whistle and lanyard.Note. - Naiks shall wear the same uniform as for constables with a chevron of two bars and be provided with a whistle and lanyard.Belt. - The leather to be 2½ inches in width by 40 inches in length from buckle to clasp; buckle and clasp must be large enough to permit the leather to pass through and something under 2¾ inches in length. A tongue of leather 3 inches long from the buckle must be attached to the buckle to protect uniform from contact with the brass belt plate. Two loose leather bands ⅝ inch broad, must be supplied with the leather belt. The clasp to be made so as to fit the ½ inch hook on the belt plate. The clasp should be sewn on to the left, but the buckle should be loose and only attached to the leather by the pin.Belt plate. - Brass 3½ inches X 2¾ inches; the brass attachment through which the leather passes to be behind the belt and out of sight; the hook to be ½ inch broad by ¾ inch long and fixed ¾ inch from the edge of length of plate. The inscription to be as under:-Bengal PoliceName of DistrictBengal Police to be ¼ inch letters and the name of the district in ⅜ inch letters, the whole weighing 12 tolas.943. Assistant Sub-Inspectors and head constables of the Unarmed Police. [§ 12, Act, V 1861].
- Badge, brass. - B.P. design encircled by a wreath with Imperial Crown above.Belt. - Same as for head constables of the Special Armed Force.(Assistant Sub-Inspectors need only wear the belt on parade and ceremonial occasions.)Box (kit). - Same as for head constables of the Special Armed Force.Boots. - Same as for head constables of the Special Armed Force.Buttons, brass. - Regulation "B.P."Cap (head constables only). - Khaki forage (drill) or, where specially approved, white pagri.Cardigan jacket. - Same as for head constables of the Special Armed Force.Chevron (head constables only)-Same as for head constables of the Special Armed Force.Coat, blouse (head constables only). - Same as for head constables of the Special Armed Force, but with B.P. letters and buttons.Greatcoat-Same as for head constables of the Special Armed Force except that buttons should be "B.P."Haversack (head constables only). - Khaki drill, with 2 inches band and brass runner. Flap fastened by a small plain brass button.Head-dress for head constables. - Red salu pagri, 7 yards long with blue fringe and brass badge consisting of the letter "B.P." encircled with a wreath surmounted by an Imperial Crown. Fringe blue, 3 inches wide, attached to 10 inches of red salu.Holdall. - Red kharua cloth, about 3 feet square, edged with rope, loops at corners, wooden toggle on one corner.Kurta (head constables only). - Khaki twill, half-sleeved.Letters. - "B.P," brass ½ inch block.Mosquito net. - Of the approved pattern.Numbers, brass (head constables only). - Same as for head constables of the Special Armed Force.Pagri. - See under head-dress.Putties. - Same as for head constables of the Special Armed Force.Shirts (Assistant Sub-Inspectors only). - Khaki half-sleeved, Shakespeare collar. (Two breast pockets and shoulder straps.)Shorts. - Same as for head constables of the Special Armed Force.Stockings (Assistant Sub-Inspectors only). - Khaki cotton with turn down tops.Topee (Assistant Sub-Inspectors only). - Pigsticker Pith, covered khaki drill, with khaki pagri. Brown leather chin-strap and "B.P." brass badge in wreath fixed in front above fold of pagri.Tunic (Assistant Sub-Inspectors only). - Khaki, with stand-up collar and shoulder straps but without lower pockets. "B.P." letters and buttons. "B.P." letters to be worn on shoulder straps. Brass hook on the left side to support the belt.Whistle (head constables of the Town Police only). - Same as for head constables of the Special Armed Force. (To be worn attached to a khaki lanyard and carried in the left breast pocket, the lanyard passing under the armpit and under the shoulder strap.)Note. - Assistant Sub-Inspectors may be permitted to wear brown shoes (to be purchased at their own cost) when in working dress.944. Constables of the Unarmed Police. [§ 12, Act V, 1861].
- Same as for head constables of the Unarmed Police except boots, badge, belt and belt plate.Belt. - Same as for constables of the Special Armed Force.Belt plate. - Same as for constables of the Special Armed Force.Shoes. - Black, munda, to be issued to those constables for whom they are prescribed in regulation 955 and Appendix LV.Whistle and lanyard (for Town Police only).945. Darjeeling Police. [§ 12 Act V, 1861].
- Belt. - Black leather, 1¾ inches broad by 40 inches in length, otherwise same as for ordinary District Police, with circular brass socket and clasp, "D.P." in raised capital letters ⅝ inch high in centre. Brown belts should be issued to plain's men serving in the Terai force.Boots. - Black leather, ammunition.Cap. - Blue with red woollen tuft; brass "B.P." badge for head constables and "B.P." letters in brass for constables.(The head constables and constables of the Special Armed Force shall wear the badge prescribed for Gurkhas in the Eastern Frontier Rifles with letters "B.A.P." between the crossed kukris.)Coat. - Blue serge, open down front with side cuts, stand-up collar with shoulder straps. Red piping round collar seam, down front and round coat, and on cuffs and shoulder straps. Two cross patch breast pockets with flaps and buttoned with a "B.A.P." horn button.Five button-holes down left front for five ⅞ inch "B.P." horn buttons. The buttons to be secured to the coat by split rings. Two small ⅝ inch horn buttons and "B.P." letters in brass on shoulder straps.Chevron. - One 3 bar chevron worsted on blue cloth to be worn point downwards on right upper arm, 5 inches from the sleeve joint. Chevron to be 6½ inches across, bars ½ inch wide inter pace one-eighth of an inch (for head constables only) and one such 2 bar chevron (for naiks only).Haversack. - Blue drill.Knicker-Bockers. - Blue serge with red piping down outer seam.Putties. - Blue serge.(Head constables wear the same uniform as constables, but with head constables' "B.P." badge in brass on cap.)The rest of the uniform of all ranks is the same as in the plains, but Inspectors and Sub-Inspectors are permitted to wear serge uniform when the severity of the climate renders it advisable.(Note. - Mosquito nets will be issued in Darjeeling to men serving in malarious places such as the Terai.)946. Railway Police. [§ 12 Act V, 1861].
- The uniform of the officers of the Railway Police, shall be the same as that of the District Police. They will be distinguished by a "B.R.P." badge ⅜ inch deep on the shoulder-straps of Inspectors and similar badges ¼ inch deep on the collars of Sub-Inspectors and Sergeants.Badge for head-dress of Assistant Sub-Inspectors and head constables. - "B.R.P," monogram encircled by a wreath surmounted by Imperial crown in brass.Badge for head-dress of constables. - "B.R.P." monogram encircled crown above in plain brass.947. Personal orderly staff of gazetted police officers. [§ 12, Act V, 1861].
- Badge - B.P.Breeches (Jodhpur). - White drill. In the mufassil there is no objection to shorts (white drill) being substituted for breeches.Coat. - White drill, turn over collar, buttoned down front - brass round flat buttons.Fringe. - Blue, 3 inches wide, attached to 10 inches of red salu. (Silver, for the Inspector-General's orderlies.)Kulla, red. - With two eyelets on either side, 3 inches from top.Pagri. - White cloth, seven yards long (shall not be worn with tail).Putties. - Blue serge.Shoes. - Munda, black.(For winter season)Khaki warm coat and khaki breeches (Jodhpur). - For orderlies who are required to go to Darjeeling or are required to do early morning or night duty in the winter.Cardigan jacket. - Natural grey.Greatcoat. - Without cape, of No. 1 Irish frieze dark shade.Each of the orderlies proceeding to Darjeeling in connection with the move of the headquarters shall be supplied with a blanket.Note. - (i) The head constable attached to the Inspector-General's personal orderly staff shall wear the uniform prescribed above except that the fringe shall be of gold and the kulla gold embroidered.948. Serangs, Drivers and Crews. [§ 12, Act V, 1861].
- (a) Serangs. - (i) Cap. - Red worsted, with black ribbon containing the words "Police Launch."949. Manjhis and dandies of boats. [§ 12, Act V, 1861].
- Cap. - Straw, covered with blue drill, with name of boat in red.950. Uniform of Inspectors and Sub-Inspectors-how obtained.[§ 12. Act V, 1861].
- Inspectors and Sub-Inspectors shall make their own arrangements for providing themselves with the uniform prescribed in regulations 935 and 937. They shall have at least two serviceable outfits for ordinary wear and one for inspections and ceremonial occasions.951. Uniform to be worn whenever on duty. [§ 12, Act V, 1861].
952. Prohibition to wear uniform in social or public functions.[§ 12, Act V, 1861].
- Police officers are forbidden to attend social and similar functions, e.g., meetings, entertainments, bioscopes, theatres, races, etc., in uniform unless on duty, or unless uniform is prescribed.Police officers should not wear uniform when appearing in Court as accused in a criminal case.953. Responsibility of officers for the dress of their subordinates. [§ 12, Act V, 1861].
954. First kit and maintenance grants. [§ 12, Act V, 1861].
955. Complete kit for sergeants, Assistant Sub-Inspectors, head constables, naiks, constables, launch crews and boatmen. [§ 12, Act V, 1861].
956. Clothing on transfer. [§ 12, Act V, 1861].
- Sergeants, Assistant Sub-Inspectors, head constables, naiks and constables transferred from one district or railway to another or from district to railway and vice versa shall take their kits with them. In the case of transfer from district to railway or vice versa the badges and letters shall not be taken.957. Kits for Assistant Sub-Inspectors under training at the Police Training College. [§ 12, Act V, 1861].
- Probationary Assistant Sub-Inspectors shall be provided by Superintendents with the following kit before they are despatched to the Police Training College and should also be furnished with clothing hand-books:-958. Kits for recruits under training at the Police Training College. [§ 12, Act V, 1861].
959. Equipment for Traffic Police. [§ 12, Act V, 1861].
- Umbrellas with covers and leather braces from part of the kit of traffic constables and shall be supplied from the clothing grant of the Superintendent concerned. The articles shall be entered in the stock book and issued to the officer-in-charge of the Traffic Police during the hot season. After the hot season they shall be withdrawn and stored carefully until needed again.960. Hospital kit. [§ 12, Act V, 1861].
- Superintendent shall supply patients in the hot weather with two kurtas made of soft and absorbent material and two dhoties or white shorts. In the cold weather a warm grey flannel kurta will be supplied in addition. Bands (2 inches in breadth) made from condemned red pagris will be sewn on the upper part of the left sleeves of the kurtas. The charge is debitable to the head "District Executive Force- Hospital charges-Other contingencies-Clothing and bedding of patients".The following is the sanctioned scale of clothing and bedding for police hospitals:-| Clothing | ||
| Dhoti | .......... | Two per bed. |
| Cotton jacket | .......... | Two per bed. |
| Flannel kurta | .......... | Two per bed. |
| Bedding | ||
| Coir mat | .......... | One per bed. |
| Mattres | .......... | One per bed. |
| Pillow | .......... | One per bed. |
| Pillow case | .......... | Four per bed. |
| Bed-sheet | .......... | Four per bed. |
| Mosquito net | .......... | One per bed. |
| Blanket | .......... | Two per bed. |
961. Whistles and lanyard. [§ 12, Act V, 1861].
- A whistle and khaki lanyard will form part of the kit of all Sergeants, head constables and naiks of the Special Armed Force and head constables and constables of the Town Police and shall be entered in the clothing register and in the clothing hand-book. The whistle shall not be deposited with the rest of the kit when an officer goes on leave. He shall be personally responsible for its safe custody and proper preservation and for its replacement in case of damage or loss. Whistles of officers who retire, die or resign shall be destroyed.Note. - All Inspectors and Sub-Inspectors shall provide themselves with whistles and lanyard of approved pattern.962. Period for which clothing should last. [§ 12, Act V, 1861].
963. Issue and care of greatcoats. [§ 12, Act V, 1861].
964. Issue and care of waterproofs. [§ 12, Act V, 1861].
965. Brass number for head constables, naiks and constables. [§ 12 Act V, 1861].
- A brass number shall be worn by head constables, naiks and constables on the top left hand corner of the right breast pocket, the upper edge of the digits to be in line with the left seam of the flap as illustrated below:-966. Markman's badge. [§ 12, Act V, 1861].
967. Employment of dhobi for washing clothing. [§ 12, Act V, 1861].
- A dhobi should be engaged to wash serviceable clothing taken away from officers and brought into store. Khaki material should neither be boiled nor heated nor exposed to the sun to dry after washing and the use of country soaps, mango peel, limes, soap-fruits (rita), saji, soda or any other ingredients containing the least acid, the action of which no dye, however fast, will withstand, should be strictly forbidden. Common yellow bar soap alone is all that is required for washing and to keep the garments clean and the khaki colour fresh in spite of long wear. The dhobi should also occasionally be employed to iron and dry all clothing in stock in damp districts.968. Employment of durzi constables. [§ 12, Act V, 1861].
- One durzi constable in the smaller and two in the larger districts will be employed at headquarters for fitting new clothing and for repairing serviceable clothing. [See regulation 746(d)],VI - Appointment Of Contractors, Indents For Clothing, Clothing Accounts And Hit Inspection, Etc.969. Appointment of contractors for the supply of uniform. [§ 12, Act V, 1861].
970. Indents for clothing. [§ 12, Act V, 1861].
971. Taking delivery at clothing packages. [§ 12, Act V, 1861].
- On the receipt of intimation of the arrival of clothing from contractors, the Armed Inspector or the Reserve officer shall be deputed to take delivery. He shall have the packages weighed in the presence of the authority giving delivery, and if on comparison with the way-bill or railway receipt, it is found that the weight is short, a note shall be made on the way-bill or receipt, which shall be duly attested by both parties. The packages shall also be carefully examined before delivery is taken, especially in the rains, etc. If it is found that any are damaged owing to defective packing, the fact shall be at once brought to the notice of the Superintendent.972. Uniform Committee. [§ 12, Act V, 1861].
973. Committee Report Book.
974. Storage of clothing.
- Clothing should be carefully stored in almirahs and shelves, and a sufficient quantity of napthalene or powdered borax used to keep away insects. The key of the clothing godown shall remain in the custody of the Armed Inspector.975. Marking of clothing. [§ 12, Act V, 1861].
976. Clothing hand-book.
977. Monthly and quarterly cheek of clothing stock.
- The stock of clothing shall be checked monthly with the register of receipt and issue of clothing, the committee report book and the defect lists and issue forms by the Armed Inspector who shall certify to the correctness of the stock and accounts (vide regulation 896). In districts where the Armed Inspector is not literate in English, this check shall be exercised by the Assistant or Deputy Superintendent. Once a quarter the Superintendent or Additional Superintendent shall check the actual stock with the various registers and certify to their correctness below the last entry in the register of receipt and issue of clothing.978. Kit inspection-when and by whom held.
- Kit inspection shall be held for all ranks, who are supplied with clothing at the cost of the Provincial Government in the manner detailed below:-979. Method of kit inspections.
- Inspections shall be carried out on all occasions in the following manner:-980. Defect lists how to be dealt with.
981. Clothing and hand book of officers leaving the force. [§ 12, Act V, 1861].
- The clothing and hand-books of all ranks, who are supplied with clothing at the cost of the Provincial Government, leaving the force by resignation, discharge, dismissal or death, and of Assistant Sub-Inspectors and head constables promoted to the rank of Sub-Inspector, shall be returned into store. A committee shall be held as laid down in regulation 972, and the clothing classified by the Superintendent as new, serviceable or unserviceable and the hand-books amended accordingly. New and serviceable clothing shall be taken into stock and entered in the appropriate receipt side of the register of receipts and issues of clothing, quoting the committee number. Clothing of Assistant Sub-Inspectors, head constables, naiks and constables granted leave for more than four months shall be dealt with similarly. Unserviceable clothing and the clothing of those who have suffered from infectious diseases shall invariably be destroyed.982. Responsibility of officers regarding the upkeep of clothing.[§ 12, Act V, 1861].
Chapter XX
Arms, Ammunition and Stores.
983. Definitions of ordnance stores. [§ 12, Act V, 1861].
- Arms, ammunition, all articles and appurtenances necessary for the cleaning and repairing of arms, including regulation packing cases, are called ordnance stores.984. Scale of arms. [§ 12, Art V, 1861].
985. Scale of ammunition. [§ 12, Act V, 1861].
- (A) The scale of ammunition has been fixed as follows:-For service -Ball - Fifty rounds per musket.Buckshot - (1) Fifty rounds per man sanctioned for treasury guards, magazine guards and escorts only.986. Arms - responsibility of Superintendents. [§ 12, Act V, 1861].
- Superintendents shall be responsible for the arms in their districts. On assuming charge they shall carefully examine the arms and distribution account (B. P. Form No. 188) and bring any defects to the notice of the Deputy Inspector-General of the Range.987. General instructions regarding indents for ordnance stores. [§ 12, Act V, 1861].
988. Indents for ammunition. [§ 12, Act V, 1861].
989. Component parts of muskets. [§ 12, Act V, 1881].
- The Equipment Tables of civil police and jails show the components of a musket .410 bore and the scale sanctioned for one year's supply.Note. - The Equipment Tables have been issued to all districts.990. Indent for component parts. [§ 12, Act V, 1861].
991. Taking delivery of stores. [§ 12, Act V, 1861].
- A Sub-Inspector, Assistant Sub-Inspector, head constable or naik shall be deputed to take delivery of any stores from railway or steamer stations; before doing so he shall weigh each case or package and examine the seals. Should he have any cause to suspect that such case or package has been tampered with, he should report the matter to the Armed Inspector for orders.992. Receipts for ordnance stores to be returned immediately. [§ 12, Act V, 1861].
993. Boxes containing ordnance stores, how to be opened. [§ 12, Act V, 1861].
- On receipt of ammunition or stores from the Arsenal, the boxes shall be carefully examined to see that they have not been damaged in any way in transit, but they shall not be opened until required for immediate use. Boxes of ammunition, the seals of which are intact, shall not be opened for the purpose of counting the contents only, as the boxes cannot be soldered up again satisfactorily and, if left open, the contents are likely to deteriorate. The quantity in the invoice from the Arsenal may be accepted as correct. (Vide Inspector-General of Ordnance's letter No. 1478-2940, dated the 13th March, 1900.)994. Committee on ordnance and other stores.
995. Stock book. [§ 12, Act V, 1861].
- All ordnance stores, excepting arms and ammunition, shall be entered in the Reserve office stock book (vide regulation 906).996. Marking of arms. [§ 12, Act V, 1861].
- All arms are numbered by the Arsenal.An additional distinguishing district mark, as prescribed in Appendix LVIII together with a district number shall be stamped on each musket.997. Armoury and magazine and custody and care of arms and ammunition. [§ 12, Act V, 1861].
998. Storage, classification, examination and test and issue of ammunition. [§ 12, Act V, 1861].
999. Distribution account of arms. [§ 12, Act V, 1861].
1000. Ammunition account. [§ 12, Act V, 1861].
1001. Inspection of arms by the Assistant Inspector Armourer.
(a)Arms shall be inspected by the Assistant Inspector Armourer.(b)The following procedure shall be observed in connection with the inspection:-(i)By the first week of January each year all Deputy Inspectors-General will report to the Inspector-General the names of the districts/units with dates of last inspection, arranged in order of urgency, the arms of which he wishes to be inspected by the Assistant Inspector Armour.(ii)On receipt of the reports the Inspector-General will select the districts including headquarters of Railway Police and units which the Assistant Inspector Armourer should be asked to include in his tour programme for the next financial year and forward a list by the 1st February each year to the headquarters, 20 Infantry Division, C/o. New Delhi, 56 A.P.O., for necessary action. The date and time of his visit will in due course be notified to the Deputy Inspector-General or the Superintendent/Commandant concerned.(iii)The Assistant Inspector Armourer will visit only the headquarters of the district/unit annually and will inspect one-third of the arms held by each district/unit. The Superintendent/Commandant shall take care in preparing the list of arms for his inspection to see that all arms including those of police-station, outposts, etc., under his charge are inspected by the Assistant Inspector Armourer once in three years.(iv)Prior to the arrival of the Assistant Inspector Armourer numerical rolls on Form I.A.F. (E.M.E.) E05 shall be prepared by the Superintendent/Commandant, or the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, as the case may be, in duplicate, showing the district and arsenal numbers and marks on the arms, etc.(v)An officer will be present during the whole of the time the Assistant Inspector Armourer is examining the arms.(vi)The Assistant Inspector Armourer will use Form No. I.A.F. (E.M.E.) E-20 in duplicate keeping one copy for his reference and handing the other to the officer referred to above for action.(vii)Two Assistant Inspector Armourer will state in the inspection report the cause of damage or deficiency to arms in each case-whether this is due to fair wear and tear or through negligence or other causes. In the latter case, a Board composed of the Superintendent/Commandant and two other officers, one of whom shall be the officer who attended the Assistant Inspector Armourer's inspection, will be convened to ascertain the case and fix responsibility for all deficiencies and damages to arms as reported by the Assistant Inspector Armourer.(viii)The Superintendent/Commandant shall make copies of . the inspection note in Form No. I.A.F. (E.M.E.) F-20 and dispose of them as noted below:-1002. Cleaning and examination of arms. [§ 12, Act V, 1861].
1003. Armourers. [§ 12, Act V, 1861].
1004. Qualification of constables selected for deputation to Arsenal. [§ 12, Act V, 1861].
- Constables selected for deputation to the Allahabad Arsenal to qualify as armourers must have some previous mechanical training, i.e., they must have some knowledge and experience of arms, and repair and manufacture of tools, etc.1005. Return of unserviceable or not repairable arms and ordnance stores. [§ 12, Act V, 1861].
1006. Fired and empty cartridge cases. [§ 12, Act V, 1861].
1007. Defective cartridges. [§ 12, Act V, 1861].
- Reports of casualties in small arms ammunition, together with defective cartridges, shall be forwarded to the Fort William Arsenal with a report in I. A. F. - 01453 (vide, letter No. 02-77, dated the 151th August, 1925, from the Ordnance Officer-in-charge, Fort William Depot).1008. Exploded and misfire cartridges to be packed separately. [§ 12, Act V, 1861].
- Unexploded cartridges, i.e., cartridges that have misfired, shall be returned to the Fort William Arsenal, without the charges being removed, for examination as to the cause of the misfire, but shall be packed in a box by themselves. The exploded cases shall be packed in the presence of the Armed Inspector. A certificate signed by that officer shall be submitted, stating that he has packed the exploded cartridges, and that he has satisfied himself that no unexploded cartridges have been included. The practice of mixing unexploded cartridges with exploded cases and sending them to the Arsenal is highly dangerous to those concerned in the smelting of these cases.Misfires or doubtful cases shall be kept entirely separate from fired cases and they shall be separately vouchers as 'misfires' and packed as such.1009. Preparation of vouchers when returning ordnance stores. [§ 12, Act V, 1861].
1010. Despatch of ordnance stores. [§ 12, Act V, 1861].
1011. Facsimile of seals to be sent. [§ 12, Act V, 1861].
- A facsimile of the seals used when despatching arms, empty fired cases and small arms ammunition, except boxes, with original seal intact, shall be furnished to the Arsenal in every instance that a consignment is sent. The seals of the boxes shall be countersunk to avoid being broken or damaged in transit.1012. Revolvers and revolver ammunition. [§ 12, Act V, 1861].
1013. Custody of revolvers and revolver ammunition. [§ 12, Act V, 1861].
1014. Repairs of defective revolvers and disposal of condemned revolvers.
- All defective .380 bore revolvers which cannot be repaired by the district armourers, shall be sent to Messrs. R. B. Rodda & Co., Calcutta, for repairs. If they are of opinion that any weapons are beyond repair their report shall be placed before the district committee for orders. (Vide regulation 994.). If the committee condemn the weapons as unserviceable, a copy of the committee's report (containing the makers numbers of the revolvers which have been condemned) shall be submitted to the Inspector-General who will then pass formal orders for their destruction. A copy of each order will be sent to Messrs Rodda & Co. who will forward the condemned weapons to the Commissioner of Police, Calcutta, for disposal.1015. Deposit of small arms and ammunition in the police armoury.
1016. List of accoutrements. [§ 12, Act V, 1861].
1017. Scale of accoutrements. [§ 12, Act V , 1861].
- The following is the sanctioned scale of accoutrements:-| Articles. | Scale. |
| (i) Musket slings and ammunition pouches. | The number of muskets allotted to the districtplus5percent. |
| (ii) Bayonet scabbard and bayonet frogs | The number of bayonets allotted to the districtplus5percent. |
| (iii) Expense pouches | The number of the guards and escort force of the districtplus5per cent. |
| (in) Kukris, kukri scabbards, kukri frogs.(Darjeeling andJalpaiguri only.) | The number of head constables, naiks and constables of theSpecial Armed Forceplus5per cent. |
| (v) Greatcoat straps | The number of head constables, naiks and constables sanctionedfor the Special Armed Forceplus5per cent. |
| (vi) Bugles, bugle slings, revolver holsters and swords. | The scale varies according to the requirements of thedifferent districts. |
| (vii) Whistles and lanyards | No scale is laid down, but Superintendents are expected toindent for them with the same regard for strict economy as whenindenting for uniform. |
| (viii) Lathis and half-lathis | The scale for Special Armed Forces police-stations, outposts,Courts, town outposts and Railway Police shall be according tothe sanctioned strength of Assistant Sub-Inspectors, headconstables, naiks and constables at the rate of half the force,long lathis and an equal number of short lathis. |
1018. Marking of accoutrements. [§ 12, Act V, 1861].
- Leather accoutrements shall be marked immediately on receipt either with a hot iron or some indelible ink. All metal accoutrements, such as oil bottles, etc., shall be marked with a steel punch. The mark shall consist of a serial number, the year of receipt and the distinguishing letters of the district, as given in Appendix LVII. The marks shall be so placed as not to show when the article is in use, and shall be renewed before it becomes illegible.1019. Cleaning of accoutrements. [§ 12, Act V, 1861].
- The Armed Inspector is responsible that the accoutrements in store are properly cleaned. Officers to whom accoutrements are issued shall themselves be responsible for keeping them clean.1020. Camp equipage. [§ 12, Act V, 1861].
| Hooghly | .... | .... | 3 |
| Howrah | .... | .... | 1 |
| 24-Parganas | .... | .... | 2 |
1021. Power to sanction purchase of camp equipage. [§ 12, Act V, 1861].
- Deputy Inspectors-General of Ranges have been empowered to control expenditure for purchase of tents, pals and tarpaulins and to arrange for their supply. They are empowered to sanction expenditure up to a limit of Rs. 1,000/- in each case. The full scale of tents will not necessarily be sanctioned for a district, but sanction will be given in accordance with the circumstances of each district. Application for sanction to purchase all camp equipage shall normally be made in June.1022. Care and marking of tents. [§ 12, Act V, 1861].
1023. Padlocks.
1024. Annual statement showing the strength and armament of the force.
1025. Return of expenditure on stores purchased in India.
- Appendix 2 of the Bengal Financial Rules contains rules for the supply of articles required for the public service. In order to show the extent to which the requirements are being met by the purchase of stores of local manufacture from Government factories and private dealers, Deputy Inspectors-General and Superintendents shall submit to the Inspector-General annually on the due date a return of expenditure on stores purchased in India in Bengal Form No. 105. The Inspector-General shall then submit to the Provincial Government an abstract return together with a review explaining the causes of important variations under any head compared with the previous year. Difference in the value of (i) imported stores, (ii) goods obtained from Government factories, and (iii) goods obtained from private dealers, as compared with the figures of the previous year should also be explained with particular reference to the various items included in column 1 of the return.Chapter XXI
Medical Attendance and Police Hospitals.
1026. Medical aid to servants of the crown.
1027. Physical fitness of police officers.
- Activity, strength and good health in a police officer are essential for the performance of his duties. If, therefore, any police officer is suffering from any disease, Constitutional affection or bodily infirmity which prevents the active performance of his duty, the Superintendent shall have him medically examined, and if he is reported by the medical officer to be unfit for active duty he should either be placed on leave until cured, or if the disease is incurable he shall be removed or a report submitted for his removal, as the case may be. Where necessary, the Inspector-General will arrange with the Surgeon-General for convening a medical board.Note. - The orders regulating hospital leave will be found in regulation 820 and those regarding recommendations for leave or pension by the medical officer in regulations 816 and 841.1027A. Periodical Medical Examination.
- To maintain physical fitness, police officers and men of and below the rank of Sub-Inspector shall be medically examined once a year and the result of examination shall be recorded in medical check-up card (B. P. Form No. 248 - Bengal Form No. 5252).1028. Police hospital. [§ 12, Act V, 1861].
1029. Sub-Assistant Surgeon.
1030. Admission into police hospital.
1031. Admission of Railway Police head constables and constables into District Police Hospital. [§ 12, Act V, 1861].
- Every head constable or constable of the Railway Police who is unable, owing to sickness, to take his turn of duty for more than 24 hours shall be sent with a sick report to the nearest or most easily reached District Police Hospital for treatment and information sent to the Railway Police Reserve office. No one under medical treatment, unless discharged cured, shall leave the hospital in which he is a patient without permission from his own Superintendent or the Superintendent of the district to which the hospital belongs. His medical history sheet, if one is in existence, shall be sent by the Railway Police Reserve office to the hospital in question, as soon as possible after receipt of information that he has been sent to hospital. This history sheet or if he has no previous medical history, a new history sheet shall be returned duly filled up to the Reserve office when he is .discharged from hospital.1032. Admission of Railway Police constables into Railway Hospital. [§ 12, Act V, 1861].
- In emergent cases, and if accommodation is available, Railway Police constables who fall ill and whose condition is so serious that they cannot be removed to the District Police hospital may be admitted into the nearest railway hospital.Rules for the treatment of Railway Police constables in railway hospitals are laid down in Appendix LX.The Superintendent, Railway Police, shall see that the Railway Medical Department reports in Forms M. D. 5 and. M. D. 6 are properly filled up for every constable under his control and filed with his service book or roll on his discharge.Note. - In the ease of treatment of Railway Police constables in railway hospitals and in police hospitals in other States, the debit raised by the Chief Accounts Officer of the Railway or the Accountant-General concerned, as the case may be, should be adjusted under the head "Railway Police-Other contingencies-Other contingent charges".1033. Scale of diet of patients of the Police Hospitals.
1034. Duties of Diet Sarkar.
1035. Preventive measures against malaria. [§ 12, Act V, 1861].
Chapter XXII
Honours, Decorations and Rewards.
I - Honours and Decorations.1036. Honours and decorations which may be recommended by Superintendents.
- (a) "Bahadur" and "Sahib" Titles. - A Superintendent may recommend any officer subordinate to him for a "Bahadur" or "Sahib" title. Such recommendations should be confined to officers of outstanding merit who should normally be of or above the rank of Inspector. Recommendations in the form shown in Appendix LXI should be submitted to the Range Deputy Inspector-General on or before the 15th April (for New year's Day Honours) and 15th November (for Birthday Honours) each year. Deputy Inspectors-General will forward their recommendations to the Inspector-General on or before the 1st May (for New Year's Day Honours) and 1st December (for Birthday Honours) and in doing so will arrange the recommendations in order of preference. In making their recommendations Deputy Inspectors-General may omit any names sent up by a Superintendent or include names of officers not sent up by a Superintendent.The Inspector-General will submit his recommendation to the Secretary to His Excellency the Governor on the 1st June and 2nd January. (See also regulations 1037 and 1041.)1037. Procedure for the submission of recommendations for the grant of the King's Police and Fire Services Medal.
1038. Grant of a Bar to the King's Police and Fire Services Medal.
1039. Monetary allowances admissible to recipients of the King's Police and Fire Services Medal and of the Bar to the Medal.
| Rank | Allowance for medal or for bar awarded to anofficer not already in receipt of an allowance | Allowance for bar awarded to an officer alreadyin receipt of an allowance |
| Per mensem | Per mensem | |
| Rs. a. p. | Rs. a. p. | |
| Inspector | 2500 | 1200 |
| Sub-Inspector and Sergeant | 1500 | 700 |
| Assistant Sub-Inspector | 1000 | 500 |
| Head constable | 780 | 380 |
| Naik and constable | 500 | 280 |
1040. Forfeiture of the King's Police and Fire Services Medal.
1041. Procedure for the submission of recommendations for the grant of the Indian Police Medal.
1042. Grant of a bar to the Indian Police Medal.
- Any act of gallantry which is worthy of recognition by the award of the Indian Police Medal, but is performed by one upon whom the decoration has already been conferred, may be recognised by the grant of a bar attached to the riband by which the medal is suspended and for every such additional act an additional bar may be added and for each bar awarded a small silver rose shall be added to the riband when worn alone. This rose will be the same as the rose worn in similar circumstances on the riband of the King's Police and Fire Services Medal. Recommendation for the grant of a bar should be submitted in the manner laid down above in the case of the submission of recommendation for the grant of the medal.1043. Monetary allowances admissible to recipients of the Indian Police Medal and of the bar to the Medal.
- When awarded for gallantry the Indian Police Medal will carry a monetary allowance at half the rates sanctioned for the award of the King's Police and Fire Services Medal for gallantry and under the same conditions. The allowance is payable from the date on which the act of gallantry for which the medal is awarded is performed, provided that no allowance is drawn for any period earlier than 1st April, 1933. In the case of the posthumous award of the medal, or the bar, the allowance is admissible to widows of men granted the medal or the bar for acts of gallantry performed after 31st December, 1929.1044. Forfeiture of the Indian Police Medal.
- The conditions and procedure laid down for the forfeiture of the King's Police and Fire Services Medal shall also apply to the Indian Police Medal (vide Government of India, Home Department, letter No. F/114-11-32-Police, dated the 16th August, 1932).1045. Recommendations for honours and decorations to be completed and treated as confidential.
- Officers making recommendations must see that each recommendation is complete in itself and no reference should be made to past unsuccessful recommendations. All recommendations for honours, decorations, etc., must be treated as confidential.1046. Replacement of lost medals. [§ 12, Act V, 1861].
1047. General conditions regarding grant of rewards.
1048. Grant of certificates to subordinates. [§ 12, Act V, 1861].
- Officers are forbidden to grant certificates to subordinates after they have ceased to have any official connection with them. If a subordinate asks a former superior to grant him a certificate, the former superior should confine himself to saying that he will be glad to answer any reference, that may be made by a would-be employer. In answering such a reference the officer should be careful to guard himself by stating clearly that his answer applies only to the time when he had official relations with the applicant. This regulation, however, is not intended to apply to the case of servants of the Crown who, on retirement, are looking for employment outside India. In such cases former superiors may sometimes give direct certificates, but such certificates should be carefully worded.1049. Good service marks. [§ 12, Act V, 1861].
- The following rules have been prescribed for the grant of good service marks. Deputy Inspectors-General should keep a watch on the grant of good service marks and see that a fairly even standard is maintained throughout the Range in granting them:-1050. Grant of parchment certificates to police officers. [§ 12, Act V, 1861].
- The Inspector-General may award to any police officer of or below the rank of Inspector a parchment certificate either in lieu of or in addition to other rewards. Such certificates shall be considered rewards for the purpose of regulations 70 and 921(c).1051. Grant of parchment certificates to members of the public. [§ 12, Act V, 1861].
- The Inspector-General may grant parchment certificates over his own signature to members of the public in cases of meritorious work performed in aid of the police. Superintendents shall report deserving cases in detail to the Inspector-General, through the Deputy Inspector-General, with their recommendations for the grant of such certificates.1052. Rewards for the arrest of dacoits.
| Rs. | |
| For each unarmed person arrested | 500 |
| For each person arrested who is armed with firearms, sword,bomb, dagger, iron rod, or any other weapon of offence | 1500 |
1053. Grant of rewards when previously offered. [§ 12, Act V, 1861].
| Rs. | ||
| Inspector-General | .......... | 500 |
| Commissioners of Divisions | .......... | 500 |
| Deputy Inspectors-General | .......... | 250 |
| District Magistrates | .......... | 250 |
| Superintendents | .......... | 150 |
1054. Grant of rewards when not previously offered. [§ 12, Act V, 1861].
| Rs. | ||
| Inspector-General | .......... | 500 |
| Deputy Inspectors-General | .......... | 250 |
| Superintendents | .......... | 150 |
1055. Distribution of rewards. [§ 12, Act V, 1861].
- No rewards, whether in cash or 'kind, shall be distributed until the case in connection with which the rewards are sanctioned has been finally disposed of. Where a reward has been previously offered for the apprehension of an absconder it shall be paid out irrespective of whether any judicial proceedings are likely to ensure or not. In other cases there shall not be any avoidable delay in distributing rewards when these rewards are not concerned with cases which are under trial or triable in Courts of Law.1056. Rewards offered by private persons. [§ 12, Act V, 1861].
- The Inspector-General, Deputy Inspectors-General and Superintendents are competent to sanction the acceptance by police officers of rewards in kind offered by private persons or corporate bodies for the detection of crime or for other good work provided that the value in each case does not exceed Rs. 500, Rs. 250 and Rs. 150, respectively (see also regulations 1057 and 1058).1057. General police rewards. [§ 12, Act V, 1861].
- No police officer may accept a reward from any private person or corporate body except under the conditions noted below. If any sum of money be offered by a private person or corporate body to a police officer as a reward in recognition of the successful investigation of crime or other good work or as a stimulus to detection, the fact shall at once be brought to the notice of the Superintendent. He may accept the amount and shall credit it, if accepted, in the treasury. These rewards are known as "General Police Rewards."1058. Payment or refund of reward offered by the public. [§ 12, Act V, 1861].
- When a reward thus offered shall have been, in the opinion of the Superintendent wholly or partially earned, he shall sanction the payment of the whole amount offered, or of such proportion of it as he may consider to have been earned, up to the limit of Rs. 500 in each case, to the police officers or others who may have earned it. When the Superintendent considers that no portion of the reward has been earned, he shall refund the amount to the person or corporate body who offered it. (See regulation 1174.)1059. Rewards under Opium, Excise and other Acts.
- Rewards can be granted for successful detection of cases under certain sections of the following special Acts:-1060. Rewards in Arms Act cases.
1061. Recommendations for the grant of rewards to members of chaukidari panchayats.
- The power of recommending members of chaukidari panchayats for rewards for services rendered is a valuable means at the disposal of police officers towards the prevention and detection of crime, of which full advantage should be taken, and to enable the District Magistrate to maintain a register of services rendered by individual panchayats, Superintendents shall invariably bring to his notice any assistance rendered by panchayats to police officers and whether the service rendered is worthy of reward. They shall also let it be widely known among their subordinate officers that such rewards will be granted.1062. Rewards to chaukidars.
1063. Rewards to clerks.
- Clerks are not eligible for rewards for work done in the course of their ordinary duties. A clerk furnishing information leading to the detection of a case or to the apprehension of an offender may be considered for a reward in the same manner as any private person.1064. Honoraria to clerks.
- The grant of honoraria to clerks is governed by Fundamental Rule 46 and Bengal Service Rules 62-64 (Part I), which apply to all servants of the Crown.Chapter XXIII
Superintendent's office.
I. - Office Staff.1065. Clerical establishment.
1066. Office hours.
1067. Illness of Superintendent and Assistant or Deputy Superintendent. [§ 12, Act V, 1861].
- If a Superintendent, Assistant or Deputy Superintendent is unable on account of illness to attend office for more than a week in one month, or for more than three consecutive days at any time, the circumstances shall be reported for the information of the Inspector-General without delay.1068. Gazetted holidays.
1069. Assumption of charge by Superintendent and Additional Superintendent. [§ 12, Act V, 1861].
1070. Assumption of charge by head clerk and accountant.
1071. Registers and files.
- A list of registers and files to be maintained in the office of the Superintendent given in Appendix XIII.1072. Periodical reports and returns.
- A list of periodical reports and returns due to and from the office of the Superintendent is given in Appendix XII.1073. Covers containing letters, etc. how to be opened.
1074. Letters on receipt to be registered and submitted for orders.
- On being handed over to the head clerk or correspondence clerk, each letter shall be stamped with a docket stamp on the top left-hand corner with the following particulars, entered in the register of letters received and submitted along with connected papers, if any, on the same or on the following day to the Superintendent for orders:-| Date of receipt. | No. of file. |
| No. of collection. | Serial No. of letter. |
1075. Register of English letters received.
(a)This register (in Bengal Form No. 16) shall be divided into five parts as follows:-1076. Register of English letters issued.
- In this register (in Bengal Form No. 19) shall be entered in order of despatch, all letters and telegrams issued from the Superintendent's office.Reminders shall not be separately registered. Their despatch with date, shall be noted against the original entries in the column for reminder.The value of service stamps used shall be noted in the column of the register headed "Value of stamp."The letter "T" shall be entered in the remarks column in cases where service stamps are used in despatching telegrams in order to distinguish the expenditure from that for ordinary postage.1077. Typing and numbering letters, endorsements, etc.
- The following procedure shall be followed in all offices in typing and numbering letters, endorsements, etc.:-12.
12.
/1(16) copy to all Superintendents of Police.12.
/2(1) copy to Deputy Inspectors-General, Criminal Investigation Department.1078. Registers of papers received in and issued from the head mohurir's section.
1079. Peon book.
- A peon book shall be kept in Bengal Form No. 47 in which receipts shall be taken for all papers sent out by hand to officers at headquarters.1080. Treatment of secret and confidential papers.
- Documents requiring special precautions to prevent unauthorised disclosure of their contents shall be marked by a responsible officer as "Secret" or "Confidential" according to their respective importance. When sent by post they shall be enclosed in double cover: the inner one shall be sealed and marked "Secret" or "Confidential" and shall be superscribed with the name only of the addressee, while the outer cover shall bear the usual official address and shall not be marked "Secret" or "Confidential". "Secret" or "Confidential" documents shall always be sent by registered post and secret papers should in addition be sent "acknowledgement due".1081. Confidential letters to be dealt with by a selected clerk.
- Confidential papers shall not pass through the office. If the assistance of a clerk is necessary the Superintendent's stenographer or a clerk selected by the Superintendent should deal with them.1082. Classification and custody of confidential papers.
1083. Service books of clerks.
- Service books (Bengal Form No. 912) shall be kept for all clerks and shall be maintained, mutatis mutandis, in accordance with the regulations governing those of executive officers.The service books shall remain under lock and key in the custody of the head clerk who shall keep them up to date.Note. - For instructions regarding confidential character rolls of clerks, see regulation 76.1084. Library catalogue.
1085. Correction slips.
- The head clerk shall be responsible for seeing that correction slips are forthwith inserted in all publications and the date of the entry is entered at the end of each volume. [For register of correction slips, see B. P. Form No. 214].1086. Indent for maps.
- Indents for printed district maps required on public service from the Survey Office of the Central Government shall be submitted direct to the Officer-in-charge of the Map Record and Issue Office, Calcutta, for compliance.Superintendents shall furnish all Subdivisional Police Officers, Circle Inspectors and all police-stations with maps of their respective jurisdictions, which will be supplied by the Director of Land Records and Surveys, Bengal.1087. Town beat maps.
- Superintendents shall have in their offices a map of each town in their districts, on a scale of not less than 8 inches to the mile, showing the boundaries of the beats into which it is divided for the purposes of watch and ward, and the streets, roads and lanes which intersect the beats.1088. Maintenance of crime maps. [§ 12, Act V, 1861].
- A crime map of their respective jurisdiction shall be maintained in the office of each Superintendent, Subdivisional Police Officer and Circle Inspector in the same way as the police-station maps prescribed in regulation 390. If one crime map for the whole district would be unwieldy, it may be kept in two or more parts.1089. Channel of correspondence.
1090. No formal correspondence with subordinate officers at headquarters.
- Correspondence between Superintendents and their subordinates at headquarters shall be carried on by means of unofficial notes or memoranda.Note. - For instructions regarding correspondence with the District Magistrate, see regulation 17.1091. Applications or proposals requiring sanction of Inspector-General or higher authority.
- In submitting applications or proposals which require the sanction of a higher authority, Superintendents shall see that facts are fully stated and all available materials given to enable the authority to come to a decision-1092. Cases for opinion of Legal Remembrancer and Advocate-General.
1093. Drafting and fair copying of letters.
1094. Demi-official correspondence.
- No demi-official letter shall be quoted in official correspondence without the express sanction both of the sender and the receiver.1095. No forwarding letter in certain cases.
- No forwarding letter or memorandum shall be sent with contingent bills, nomination rolls, indents for stationery, forms, rubber-stamps, travelling allowance bills, periodical returns and statements, Police Gazette notices and other similar papers, unless they contain something that requires explanation. Pension or gratuity rolls, however, shall always be sent with a covering letter.1096. Original documents not to be sent in correspondence.
- Original correspondence shall not be permitted to leave the office in which it is received unless it is clearly not required for record.1097. Weekly pending lists.
- To prevent pending correspondence from being overlooked the clerk-in-charge of the correspondence shall keep a list (B. P. Form No. 203) showing all letters received or issued, to which no reply has been received or despatched within seven days. Old entries pending from the previous week should always be carried forward in red ink. This list shall be put up weekly before the Superintendent or, in his absence from headquarters, to the officer who may be in charge of his office, for inspection and orders. In heavy districts the Superintendent may delegate this duty to the headquarters Deputy Superintendent, but he shall check the list himself as often as possible - at least once a month. Instructions for preparing the list are given at the foot of the form.1098. Arrangement of correspondence (collections and files.)
1099. File index.
- The file index (B.P. Form No. 204) will be divided into collections, one page or more being reserved for each collection according to the number of files likely to be opened within the collection during the year.1100. Classification of letters.
1101. Preservation of records and registers.
| (i) In all cases in which the accused has absconded. | Until the Magistrate orders their destruction on the groundthat there is no further reasonable hope of arrest. |
| (ii) In non-bailable cases declared true by Magistrates butnot tried out, and under sections 109 and 110, of the Code ofCriminal Procedure. | Fourteen years, provided that in cases under sections 454,455, 456, 457, 379, 380 and 381 of the Indian Penal Code, inwhich no person has been reasonably suspected, the records shallbe preserved for three years only. |
| (iii) In all other cases (bailable or not, tried out or not)and cases under sections 108, 107, 144 and 145 of the Code ofCriminal Procedure. | Three years, provided that in all cases of a professionalnature under Chapter XVII of the Indian Penal Code, professionaland political murder and murder of informers, professionalswindling, coining, note forgery and attempts thereof in which aperson though not convicted is found or reasonably suspected tobe concerned and in all cases of dacoity, conspiracy for dacoityand cases under sections 400 and 401, Indian Penal Code, therecords shall be preserved for 14 years. |
1102. Destruction of records.
1103. Arrangement of records of cases.
- As soon as a case has been disposed of, all the case diaries and other papers connected with it shall be sent by the Circle Inspector to the Superintendent's office where First Information Reports, Circle Inspector's progress memos., final memos, from Court and case diaries shall be filed in order, month by month, for each station separately, all the papers of each case being strung together. The clerk-in-charge shall separate these records into two monthly bundles, one containing chargesheet cases and the other containing cases which have not been investigated or in which final reports have been submitted. A flyleaf in B. P. Form No. 205 shall be attached to the papers of each of the chargesheet cases, the number of years for which the papers are to be preserved in the record room being clearly stamped on it. No fly-sheet need be attached to the papers of other cases but a list should be prepared in which the number of years for which the records are to be preserved shall be noted. The number of years shall always be the largest number for which any paper in the file is to be preserved, e.g., if there are papers in the file which by different interpretation of the rules for the preservation and destruction of records, may be kept three or fourteen years, the figure on the fly-leaf, or in the list, should be fourteen. These bundles shall be neatly labelled and registered for transmission to the Magistrate's record-room at the end of June of the following year.III - Office work connected with chime and other matters1104. Superintendent's Note Book.[§ 12, Act V, 1861].
1105. Correction of inaccurate reports in the press. [§ 12, Act V, 1861].
- When an inaccurate, false or grossly exaggerated report regarding police action is published in a newspaper, the Superintendent shall report the correct facts promptly to the Inspector-General direct sending a copy to the Deputy Inspector-General of the Range, Superintendents shall use their discretion as to whether they shall report by telegram or by letter.Expedition is of the utmost importance otherwise the value of the contradiction is lost.1106. Reporting of misconduct of police officers.
1107. Annual administration report.
1108. Verification of sales of arms and ammunition.
- Superintendents shall see that sales of arms and ammunition are verified as laid down in paragraphs 115-120, section XII of the Bengal Arms Act Manual, 1924.1109. Report regarding defalcation or loss of public money, etc.
1110. Return of Trigonometrical Survey pillars.
1111. Inspection forms.
1112. Inspection register. [§ 12, Act V, 1861].
1113. Daily Crime reports to be filed in monthly bundles.
- Daily reports of Circle Inspectors on return from the Magistrate, and after any action required has been taken, shall be filed in chronological order, in monthly bundles, separately for each subdivision, (See regulation 192.)1114. Personal diaries of Inspectors.
- Personal diaries of Inspectors shall be filed in the office of the Superintendent after they have been perused by the Superintendent and action taken thereon. The diaries should be sent to the Superintendent when on tour.1115. Index of crime. [§ 12, Act V, 1861].
- This register shall be maintained in B.P. Form No. 14 in the office of the Superintendent in accordance with the instructions, mutatis mutandis, contained in Appendix XI. The register need not be taken on tour by the Superintendent.1116. Special reports of crime. [§ 12, Act V, 1861].
1117. Reports of serious riots, outrages and calamities.
- District Magistrates are required to report promptly to Commissioners of Divisions (by telegram when the officers are not in the same station) all matters coming under the following heads:-1118. Register of absconding offenders.
1119. Arrest of deserters from the Indian Army. [§ 12, Act V, 1861].
- On receipt of intimation that a resident of his district has deserted from the Army the Superintendent shall treat him as an absconder and send his descriptive roll for publication in the Criminal Intelligence Gazette and enter his name in the absconders' register. Once a year enquiries should be made from Officers Commanding concerned whether the deserters entered in the absconders' register are still liable for arrest.1120. Conditions of a remission of sentence under section 401, Cr. P. C., to be explained to the convict concerned.
- In all cases of conditional remission or suspension of sentence under section 401, Code of Criminal Procedure, the Superintendent or a senior police officer shall personally interview the convict before he is released from jail and read over and explain to him clearly, in the presence of responsible witnesses, the conditions on which his sentence has been remitted or suspended. The convict shall further be required either to sign the document detailing the conditions or to affix his thumb impression thereto and a copy of the same shall be made over to him. (See regulation 385.)1121. Nominal roll of convicts deported to Port Blair. [§ 12, Act V, 1861].
- Superintendents should themselves fill in columns 2, 3, 4 and 6 of the "Nominal roll with detailed account of crime and previous history of the prisoner" (Bengal Form No. 5066) which accompanies every convict deported to Port Blair, and should not leave this duty to a clerk. (See rule 827 of the Bengal Jail Code.)1122. Brief histories of dacoity cases.
1123. Criminal histories.
1124. Records of enquiries or investigations controlled by the Criminal Investigation Department to be kept in the District.
- A record shall be opened in the office of the Superintendent for each enquiry or investigation (other than such as are governed by regulation 621) controlled by the Criminal Investigation Department. This record shall contain copies of all orders or communications received from the Department or issued by the Superintendent in connection with the case; and all diaries, reports or communications received by the Superintendent from officers of the Criminal Investigation Department deputed to the district, except such as are forwarded to the Department in original.1125. Institution and prosecution of conspiracy cases.
(a)The offence of criminal conspiracy may be divided into four classes:-[Vide section 196(A) of the Code of Criminal Procedure.]1126. Gang cases.
1127. Naming of gang cases.
- Gang cases shall be named after the chief approver, if there be one, and if there is not, after the principal leader of the gang in the case. If the gang consist entirely of a recognised caste, the name of the caste should be added in brackets. Each case will be allotted consecutive number by the Criminal Investigation Department on receipt of the final report, and the name of the district will show the number in brackets, e.g., "Banwari Dusadh (Chokai Dusadh), Gang case No. 10, Rajshahi." Gang cases shall be described by this system in all correspondence, notes and reports.1128. Gang register files and index.
1129. Inspection and copying of Sessions Court's records.
1130. Judgments in civil suits against police officers-how obtained.
- In cases of civil suits instituted by private individuals against police officers, Superintendents may obtain copies on stamped paper of judgments, when necessary, on payment in accordance with the rules framed by the High Court, the charge being met from the police budget.1131. Superintendents and their subordinates to study the index to information on record in Criminal Intelligence Bureau.
- Superintendents are required to study, with care, the index to the information on record in the Criminal Intelligence Bureau of the Criminal Investigation Department as shown in Appendix XXXII, and to insist on their subordinates doing the same, in order that they ma}r become thoroughly familiar with the various classes of professional criminals about whom information is available in the bureau.Chapter XXIV
Accounts
I. - Cash and Cash Accounts1132. Authoritative rules for keeping accounts.
- Authoritative rules for receiving, keeping, and disbursing of money and for the keeping of accounts are contained in the Civil Account Code, the Bengal Audit Manual and the Bengal Financial Rules, regarding pay, allowances and leave in the Fundamental and Subsidiary Rules and the Bengal Service Rules and regarding pension in the Civil Service Regulations. All Superintendents, Assistant and Deputy Superintendents, head clerks, accountants and Reserve officers are expected to be familiar with the rules which are relevant to the department. No rule in the Police Regulations has any authority as against these books, and should not be quoted in correspondence as overriding them.1133. Charge of accounts.
1134. Charge of Cash Chest.
1135. No deviation of rules regarding charge of cash and accounts to be allowed without Inspector-Generals orders.
- No deviation from regulations 1133 and 1134 shall be allowed without the written permission of the Inspector-General.1136. All moneys to be paid into Government treasuries. [§ 12, Act V, 1861].
1137. Pay and receipt cheques.
1138. Cash book.
1139. Treasury Pass Book.
- Transactions with the treasury shall be recorded in a treasury pass book in Bengal Form No. 2510. All entries in the pass book will be made by the treasury staff and attested by the Treasury Officer. The entries should be compared daily or as often as possible with those in the cash book in order to guard against accidental and premeditated omission to enter in the cash book all sums received from or paid into the treasury.1140. Police-station and Court office cash accounts to be compared with the Superintendent's office accounts.
1141. Erasures and corrections in account registers and records.
- Erasures and overwritings in any account register or records or in the cash book are absolutely forbidden; if any correction be necessary, the incorrect entry shall be cancelled neatly in red ink, and the correct entry inserted. Any such correction; or any interpolation deemed necessary should be authenticated by the head of the office or any other gazetted officer authorised to deal with account matters.1142. Certificate regarding cash book.
- A certificate in B. P. Form No. 216 shall be submitted to the Inspector-General on or before the 15th of each month. The certificate shall be signed by the Superintendent, or by the Additional Superintendent when this power has been so delegated, after personally checking the accounts.1143. Audit of police accounts.
1144. Accounts objection.
- A copy of the objection taken by the Accountant-General to proceedings or to expenditure as beyond the powers of sanction of the local authorities concerned shall invariably accompany the letter of reference to the Inspector-General or the Deputy Inspector-General requesting sanction to such proceedings or expenditure.II - Security Deposits1145. Officers required to give security.
(a)The following officers are required to give security of the amount indicated:-(i)All head clerks and those accountants who are required to handle cash except head clerks and those clerk who handle cash in the offices of the Range Deputy Inspectors-General - Rs. 500.(ii)Head clerks and those clerk who handle cash in the offices of the Range Deputy Inspectors-General, all Sub-Inspectors in charge of Court offices and Court Inspectors where such officers are posted - Rs. 300.Note. - (i) Accountants who are not required to handle cash need not deposit any cash security but should execute security bonds in B.P. Form No. 219 with two sureties of Rs. 250.(ii)See rule 40 note 3 of the Bengal Financial Rules.(iii)In addition to the execution of security bonds prescribed in Note (i) for the accountants who are not required to handle cash, those of them whose names are entered on the provincial approved list of accountants fit to be head clerks shall start contributing monthly deposits of ten per cent, of their pay from the month after notification of such entry. In cases where such accountants are promoted to the rank of head clerk or are required to handle cash, before they have deposited the full amount required under clause (a)(i) above, clause (c) below shall apply.(b)The rules regarding security deposits shall apply, mutatis mutandis, to clerks promoted to act as head clerks and accountants. All clerks qualified to be promoted as head clerks and accountants should be encouraged to commence depositing in the Savings Bank so that, when their time for acting promotion comes, they may have a substantial amount towards their security deposit at their credit.(c)Security shall be either a deposit in the Post Office Savings Bank or a Government Promissory note. If the whole security can be deposited at once, the head of the office shall call upon the depositor to sign a bond in B. P. Form No. 217 if the officer has to handle Crown money or in Bengal Form No. 284 if he has not to handle Crown money; if not, a bond in Bengal Form No. 282 or B. P. Form No. 218, as the case may be, shall be executed in which the person who has to give security binds himself by two sureties for the amount, and in which he agrees to monthly deductions of not less than one-fourth of his pay. As soon as the full amount of the security required has been deposited, a fresh bond shall be executed by the depositor in B. P. Form No. 217 or Bengal Form No. 284, as the case may be.Note. - More than one-fourth of an officer's pay shall not be deducted without special reasons.As an alternative, the following procedure may be adopted in the case of all securities of Rs. 500 or less:-1146. Preparation and submission of budget estimates.
1147. Detailed instructions for preparing budget estimates.
- The following instructions shall be followed in preparing estimates under the undermentioned sub-heads of expenditure:-Pay. - All charges on account of pay, establishment and fixed allowances shall be provided for according to fixed sanctions. In calculating the provision to be made for the pay of constables, the number with approved service (i) not exceeding three years, on Rs. 20, (ii) exceeding 3 years but not exceeding 7 years, on Rs. 21, (iii) exceeding 7 years but not exceeding 10 years, on Rs. 22, (iv) exceeding 10 years but not exceeding 17 years, on Rs. 23 and (v) exceeding 17 years, on Rs. 24 shall be carefully ascertained and noted against the appropriate entry in the budget, and the amount to be provided calculated accordingly. The rate of pay drawn by each incumbent on the 1st April of the year for which the estimate is framed shall form the basis of calculation, and increments which may fall due during the year shall be considered.Travelling allowance. - The estimate shall be based on the actual expenditure of the past three years, and if any larger expenditure has to be provided for, reasons for the increased provision shall be given in the column for remarks.Contingencies. - The same procedure shall be followed as in the case of travelling allowance in respect of contingent expenditure and other fluctuating charges.The total provision under all sub-heads of contract contingencies should not ordinarily exceed the total allotment made in the sanctioned budget of the current year. Increases and decreases within that total may be made. If any increase in the total provision is proposed, it must be fully justified. The prospects of any additional grant being given are not great, since the balance of the total allotment for the department, which is kept undistributed, is very small and is required for meeting unexpected expenditure which may occur during the year. The provision made should, therefore, be in accordance with the initial grant (omitting subsequent grants) of the current year, unless some very strong reason can be given.In preparing estimates for petty repairs to buildings and oil for lighting purposes, the following scales are laid down as a general guide. They are not rigid, and Superintendents may use their discretion in increasing or decreasing the allotment within, the total limit of their budget grants-| Petty repairs to buildings | |||
| Yearly | |||
| Police-station | ............... | 250 | |
| Outpost | ............... | 100 | |
| Reserve lines | ............... | 350 | |
| Oil for lighting | |||
| Rs. A. P. | |||
| Large investigating centre | .......... | 2 13 0 x 12 | |
| Small investigating centre | .......... | 1 14 0 x 12 | |
| Town outpost | .......... | 0 15 0 x 12 per barrack light | |
| Reserve lines | .......... | 14 0 0 x 12 for an average district | |
| Inspector’s office | .......... | 0 7 8 x 12 |
1148. Charges incurred to be drawn at once and not thrown on the grant of another year.
1149. Accounting of expenditure. [§ 12, Act V, 1861].
1150. Control of contingent expenditure. [§ 12, Act V, 1861].
- The head of the office shall be personally responsible for any excess expenditure over his contract grants. Though an allotment is made in a lump sum under the heads "Contract contingencies" and "Other contingent charges", disbursing officers shall invariably watch expenditure with reference to the detailed heads. Relieving officers who have grounds for complaint against their predecessors of excessive expenditure shall enter such complaint in the memorandum of taking over charge (B. P. Form No. 201) and attach to it a statement of the actual expenditure incurred.Note. - See rule 88 of the Bengal Financial Rules.1151. Permanent advance.
1152. Contract contingencies.
- Contract to contingencies are those for which a lump sum is allotted annually to disbursing officers within which they can incur expenditure without sanction.Note. - The various items of contract contingencies and the rules regulating them will be found in paragraph 417 of tho Bengal Audit Manual.1153. Regular contingencies.
- Regular contingencies are those which are incurred by disbursing officers as the occasion for them arises, in accordance with fixed scales, without the sanction of a superior authority.Note. - The various items of regular contingencies and the rules regulating them will be found in paragraph 430 of the Bengal Audit Manual.1154. Special contingencies.
- Special contingencies are those which cannot be incurred without the sanction of the controlling officer or of the Provincial Government being previously obtained. They will be budgeted for, in the ordinary manner, and within the budget provision the Inspector-General has power to sanction expenditure up to Rs. 1,000 on each item. The term "each item" shall denote one article, or several articles of the same kind purchased at one time; but when, as in the case of stores, it is necessary to purchase in one order several articles of different kinds, all the articles purchased in one order should be regarded as one item, and if the total cost exceeds the limit of Rs. 1,000 the previous sanction of the Provincial Government to the expenditure should be obtained.Note. - The various items of special contingencies and the rules regulating them will he found in paragraphs 432 and 433 of the Bengal Audit Manual.1155. Mistakes in classification- how rectified.
- Each class of contingencies, namely, contract, regular and special, shall be drawn on district vouchers, and charges for contract contingencies may not be included either in regular or special contingent bills. If, however, any disbursing officer by mistake draws any contract charge on a voucher in which the regular or special contingent charges are drawn, the Accountant-General shall debit the amount to the contract grant of the department incurring the expenditure and informed the disbursing officers concerned. The latter shall add the amount to the total expenditure shown in his contract contingent register and shall show the correct total in the next contract contingent bill. If a disbursing officer himself detects a mistake of this kind, he shall inform the Accountant-General and request him to correct his registers.1156. Classification of incidental charges.
1157. Contingent registers.
1158. Contingent bills.
1159. Power to issue recurring contingent charges.
- All officers entitled to draw contingent bills are authorised to incur recurring contingent charges up to Rs. 10 a month and to six months' duration, subject only to the existence of the necessary budget provision.(See rule 8G of the Bengal Financial Rules.)1160. Encashment of contingent bills at treasures of other districts.
- Whenever under the exigencies of the public service it is necessary that a contingent bill should be cashed at a treasury other than that at which it is ordinarily payable, it may be cashed at such treasury on presentation on the countersignature of the local Superintendent.1161. Escort charges, how to be drawn. [§ 12 Act V, 1861].
- All escort charges, including daily allowances, incurred strictly on account of the police as distinguished from prisoners, treasure, etc., escorted, shall be borne by Police Department, and charged under a special head "Escort charges" in the district contingent bill, as laid down in paragraph 379(30) of the Bengal Audit Manual.Note. - Charges incurred in sending urgent covers to the mufassil by special messengers who are not paid at contract rates of pay, shall be adjusted as travelling allowance and not as escort charges.1162. Recovery of escort charges from Reserve Bank. [§ 12, Act V, 1861].
1163. Payment of contingent charges.
1164. Clothing bills - method of payment.
1165. Payment of expenses of dafadars and chaukidars on public duty.
1166. Payment of charges to police officers when despatched as special messengers or summoned to or despatched from office on urgent business, etc. [§ 12, Act V, 1861].
- When a police officer not higher in rank than a Sub-Inspector or a Sergeant is despatched as messenger on business to a place in the neighbourhood of the office to which the business appertains or is outside the ordinary course of duty, suddenly summoned to or despatched from office, etc., on urgent business, the actual expense incurred may be charged to the Provincial Government, provided that the head of the office certifies that the charge was unavoidable. (Vide foot-note to paragraph 417 of the Bengal Audit Manual and Appendix 3, rule 2A of the Bengal Financial Rules.) The charge should be treated as contingent charge and not as travelling allowance.This regulation also applies in the case of a police officer required to execute a warrant or serve a summons immediately.1167. Grant for athletic clubs.
- The Inspector-General of Police is authorised to incur expenditure up to Rs. 14,000 for holding athletics, sports and games of the West Bengal Police each year. The amount will be distributed by him to different districts and units according to necessity.1168. Grant for police rest houses.
- It is open to the Provincial Government to sanction grants for police rest houses at headquarters stations of districts where subordinate police officers (including those from other districts) can find shelter and board, subject to the condition that the expenditure incurred is confined to-1169. Rent register.
1170. Rents on land and buildings in police occupation.
- The payment of rents on lands and buildings in police occupation up to the prescribed limit requires sanction, subject to budget provision, from competent authority [vide paragraph 430(b) of the Bengal Audit Manual].Rents shall be paid during the year for which they are sanctioned, and whether a claim is made or not the money shall be sent to the owner and a receipt taken.1171. Rent - Recovery of.
- The following procedure shall be adopted in recovering rent from officers who occupy departmental or hired buildings for which rent is payable:-1172. Reward register.
- To ensure that rewards awarded to police officers and to private persons are promptly drawn and paid a register in B. P. Form No. 227 shall be maintained in the Superintendent's office in two parts - one for police officers and the other for private persons.The instructions for writing up the register are given on the form.1173. Reward bills. [§ 12, Act V, 1861].
1174. General Police Rewards - how to be drawn and power of Superintendents to sanction the refund of rewards when not earned. [§ 12, Act V, 1861].
1175. Charges for additions or alterations to launches or boats.
- Charges for additions or alterations to launches or boats are treated as special contingencies and are to be distinguished from replacements or repairs which come under the head of contract contingencies. When any additions or alterations are to be made, the sanction of the Inspector-General must be obtained, and if the cost exceeds Rs. 1,000 the sanction of the Provincial Government is necessary.1176. Check of hired boat establishment. [§ 12, Act V, 1861].
- The Superintendent shall check details of establishment and the rates of boat hire for all boats under his control he should see that the sanction rates are not exceeded without obtaining the previous sanction of the Provincial Government through the Inspector-General.1177. Charges on account of boat hire-how to be drawn.
- Permanent boat hire is debitable to the head "District Police-Other contingencies-Fixed boat hire and contingencies" and shall be drawn in fully vouched contingent bills. Temporary boat hire is debitable to "Contract contingencies" and shall be drawn in contract contingent bills. The payments shall represent the actual expenditure incurred by the officers on their boats.1178. Bearing charges.
1179. Pay of sweepers.
1180. Recovery of cost of hospital diet.
| Per diem. | ||
| Rs. a. | ||
| Sub-Inspectors | .......... | 1 0 |
| Inspectors | .......... | 1 8 |
| Officers above the rank of Inspectors | .......... | 2 8 |
1181. Bills for prisoners' diet and travelling expenses and cost of conveyance of stolen property, etc. sent to the Court.
1182. Pay bill of officers of and above the rank of Deputy Superintendent.
1183. Pay bill of Inspectors.
1184. Monthly statement of officers actually in the force.
1185. Consolidated absentee statements.
1186. Acquittance rolls.
1187. Abstract of acquittance roll.
1188. Acquittance roll for hospital patients and diet bill.
1189. Hospital patients' pay bill.
- Deleted.1190. Preparation of Establishment bills.
1191. Duplicate copies of bills.
1192. Signing of bills.
(a)The Superintendent, the Additional Superintendent, the Assistant Superintendent or Deputy Superintendent shall sign all pay, contingent and other bills. In the absence of such officers, the Superintendent may authorise an Inspector to sign bills only when such authorisation is absolutely necessary, subject to the conditions laid down in note 3 under S. R. 67 of the Treasury Rules and Subsidiary Rules framed thereunder. No non-gazetted officers are authorised to sign bills.(b)The following instructions shall be observed by the Superintendent or the officer-in-charge before signing bills:-[See also clause (e) of regulation 1201.](i)To see that the different columns of pay bills tally and that the net amounts agree with column 11 of the abstract acquittance roll.(ii)To satisfy himself that the number of officers of the different ranks for whom pay is drawn, plus the number under suspension, on leave or deputation, etc., and of vacancies, agree with the sanctioned strength as well as with the statement submitted by the Reserve Officer in accordance with regulation 1184 and that discrepancies, if any, are reconciled.(iii)To see that all acquittance rolls for the previous month's pay have been duly received and filed in his office. Should this not be the case, he may pass an order to the effect that the pay of the officer who ought to have sent in the roll properly receipted is not to be drawn for a period not exceeding one month or until some valid cause for the delay is shown.(iv)To see that the total of the bill is written both in figures and in words, that the latter shall begin with the word "Rupees" and that no space is left for fraudulent alteration before or after either entry. (It will suffice if the amount in whole rupees is entered in words followed by the annas and pies in figures.)(v)To note in signing contingent bills the instructions laid down in rule 92 of the Bengal Financial Rules and the following instructions:-1193. Encashment of bills at sadar.
- The pay bills for the sadar shall be sent to the treasury, as soon as it opens for encashment If the money has not been made over before 2 p.m. to the officer deputed for the purpose, he shall decline to take it on that day and return for it the next morning. The officer deputed to the treasury to receive money shall be held responsible that the proper amount is received.1194. Distribution of pay.
1195. Undisbursed and arrear pay and allowances.
- The accountant shall enter all undisbursed pay and compensatory allowances in the daily cash book and grant the officer-in-charge of the escort a receipt for the amount. Subsequent payment shall be made by the head clerk in the presence of a gazetted officer who shall attest such payments in the acquittance roll. When a gazetted officer is not available at headquarters the head clerk shall disburse the amount due to officers of and below the rank of Assistant Sub-Inspector and shall attest such payments in the acquittance roll. To enable the head clerk to disburse the amount the accountant shall supply the Armed Inspector every Saturday with a list of officers whose dues are pending in the Superintendent's office. The Armed Inspector shall at roll call every day detail those present in the lines whose names are on the list to appear under the escort of a head constable at the Superintendent's office the next morning at an hour convenient to the head clerk and the accountant to receive their dues. In cases of officers who have been posted to sub-treasury guards or to outlying detachments of the Emergency Force, the Armed Inspector shall communicate this information to the accountant.1196. Escort of pay.
- Superintendents may make their own arrangements for escort parties to carry the pay to the different stations. Men shall not be called in from mufassil stations for this purpose when the numbers at headquarters are sufficient to furnish the escorts. The strength of such escorts shall be fixed according to rules, and they shall be in attendance at the hour named.1197. Officers-in-charge of escort to give a receipt for the total amount made over to him.
- The head clerk shall note in the command certificate the total amount made over to an escort party and require the officer-in-charge of the party to give a receipt for the total amount in the abstract acquittance roll.1198. Thumb impressions to be taken on acquittance rolls.
- The left thumb impression of illiterate payees and of officers of whose identity the disbursing officers is not satisfied, e.g., officers on deputation from other districts who are unknown to him, shall be taken against entries in the acquittance roll.1199. Remittance transfer receipt.
- For payment of subordinates by remittance transfer receipts and demand drafts, see articles 170(1) and 168, Civil Account Code.When a bill is drawn to make payment by means of a remittance transfer receipt, the bill shall be endorsed : "Received contents by transfer to remittance transfer receipts" or "Received contents in cash Rs. and transfer to remittance transfer receipts Rs. " according as the whole or part only of the amount is to be paid by remittance transfer receipt, and it shall be accompanied by a duly filled-up application for the issue of the remittance transfer receipt.1200. File of acquittance rolls.
- The acquittance rolls on being received back in office shall be brought together each month into one bundle with the abstract acquittance roll. Each monthly bundle shall be covered with a docket signed by the Superintendent or any gazetted officer, showing the date or dates on which the pay was drawn and the date on which the acquittance rolls were received back complete with signatures. The dockets shall be initialled by the accountant and one other clerk chosen for the purpose by the Superintendent. Acquittance rolls showing payments and receipts in support of any supplementary pay bills which may have been drawn shall also be entered in the abstract acquittance roll and put with the monthly bundle to which they belong.Note. - A certificate of payment from the Postmaster in case of non-receipt of the payees' acknowledgement for the amount sent by money order will be accepted in audit. If however, the payee returns to duty before the original acknowledgement or a certificate of payment can be obtained it will be sufficient if an acknowledgement of the receipt of the amount by money order is obtained from him on the acquittance roll and attested by the Superintendent or a gazetted officer.1201. Register of pay and allowances held over.
1202. Arrear and supplementary pay bill.
1203. Investigation of claims to arrears of pay and allowances.
1204. Supplementary bills for officers discharged, dismissed, deceased and for those who retire or resign.
- A separate bill shall be prepared in the usual pay bill form for the pay of officers who are discharged or dismissed or who retire or resign and the amount shall be paid to them immediately after the termination of their service. The number and date of the bill shall be entered in the muster roll which should be put up to the Superintendent at the time of signing the bills. In every separate bill of this kind a note shall be added for the information of the Accountant-General explaining the reason for the extra bill.Note. - (i) The practice of paying officers discharged during the month from the permanent advance and of recovering the amount when the pay bill is cashed in the succeeding month is forbidden except in cases of special urgency.1205. Pay of officers on temporary deputation to another district.
- The pay of subordinate officers on temporary deputation shall be drawn in the district to which they are deputed on the strength of last pay certificates.Exception - When an officer is deputed from the border police-station of a district to the border police-station of an adjoining district in order to gain a personal knowledge of bad characters his pay will be drawn in the district from which he is deputed.1206. Pay of temporary establishment.
1207. Pay and subsistence allowance of subordinate officers under suspension.
- An officer under suspension is entitled to a subsistence grant under Fundamental Rule 53(c), the amount of the grant being regulated by Fundamental Rule 43(6), (See rule 71 of the Bengal Service Rules, Part I.) If, therefore, an authority suspending a subordinate officer grants his subsistence allowance, it may be drawn and disbursed, but if it is not required for immediate disbursement, it should be shown as "held over" and drawn subsequently. When under Fundamental Rule 54, the officer is reinstated or granted a higher rate of allowance during the period of suspension by the same or the appellate authority, the amount shown as "held over" should be revised and subsequently drawn on the authority of the sanction and the same check should be applied to the investigation of arrear claims as is done in the case of promotion with retrospective effect. Until sanction is given to the grant of an allowance under Fundamental Rule 53(c), remarks such as "under suspension" should be made in the pay bill as well as in the register of pay and allowances held over against the name of the officer concerned, no amount being shown in the latter register.1208. Pay of subordinate officers for periods of absence without leave.
- The pay of officers for periods of absence without leave or overstayal of leave shall not be drawn at all. Their names shall be entered both in the pay bill and in the register of pay and allowances held over but the amount due for this period need not be shown as it will be calculated according to the kind of leave which is subsequently granted. Until final order is passed regarding leave, remarks, such as "overstaying leave" shall be recorded against the names in the pay bill as well as in the register.1209. Pay of medical officers attached to police hospital.
- The pay of Sub-Assistant Surgeons attached to police hospitals shall be drawn in separate bills by the officers themselves under the countersignature of the Civil Surgeon. The pay of compounders shall be drawn by the Superintendent.1210. Last pay certificate.
1211. Retrenchment.
1212. Refund of subsistence allowance received by police officers from Civil Courts for giving evidence.
- Inspectors shall pay into the treasury of their own motion any amount received by them from the Civil Courts as subsistence allowance for giving evidence and intimate the fact to the Superintendent. If they attend the Civil Courts without receiving any subsistence allowance, they should obtain from the presiding officer a certificate that no payment has been made and must submit it to the Superintendent. Failure to make due payment shall be treated as a serious offence.On receipt of a summons from the Civil Court in the Superintendent's office for serving upon an officer, a mark should be made against the entry in the receipt register of vernacular papers and the paper should be treated as pending until intimation has been received from the officers concerned as indicated above.In the case of other police officers the accountant shall deduct from the pay of the officer concerned the amount received by him as subsistence allowance by short drawal, attaching the certificate of payment received from the Court to the bill. The Superintendent, or in his absence from headquarters, the officer-in-charge of his office, shall be responsible that such deductions are duly made.1213. Monthly statement of pay.
- To ensure pay of subordinate officers not being drawn in excess of the sanctioned scale, heads of offices shall submit to the Inspector-General on or before the 10th of each month a statement in B.P. Form No. 233. Instructions for filling up the form are printed on the back thereof.VI - Travelling allowances and travelling allowance rills.1214. Travelling allowance - Fundamental and Subsidiary Rules to be followed.
- The general rules relating to travelling allowance are given in the Fundamental and Subsidiary Rules and should be strictly observed.A synopsis of the more important rules as applicable to police officers is given below for the convenience of the officers concerned but nothing contained in these regulations can be held to override the rules in the Fundamental and Subsidiary Rules.1215. Controlling officers for countersigning travelling allowance bills and classification of police officers.
| (i) Imperial Police Officers and all officers of the Crown inreceipt of actual pay exceeding Rs. 750 per month. | 1st grade. |
| (ii) All servants of the Crown in receipt of actual pay of notless than Rs. 150 but not exceeding Rs. 750 per month and notincluded in the first grade. | 2nd grade. |
| (iii) All servants of the Crown in superior service (exceptnaiks and constables) not included in the 1st or 2nd grades. | 3rd grade. |
| (iv) Naiks and constables | 4th grade. |
1216. Jurisdiction of subordinate officers defined.
1217. Place at which journey begins and ends.
- Under note 2 to S. R. 38 of the Fundamental Rules the Court house of the chief local executive officer shall be the point from which a journey is held to commence or at which it is held to end.1218. Mileage rates and daily allowances.
- The ordinary mileage rates are given in S. R. 51 and the ordinary daily allowances in S. R. 56 of the Fundamental Rules.A list of special rates of daily allowances is given in Appendix No. 6 of the Fundamental and Subsidiary Rules. See also S. R. 57.1219. Travelling allowances for journey to join first appointment.
- The Inspector-General and Deputy Inspector-General are empowered under S. R. 103 of the Fundamental Rules to permit a non-gazetted subordinate whether appointed to a temporary or permanent post, to draw travelling allowance for the journey to join his first appointment in the public service. In selecting men from up-country or other districts, Superintendents shall always bear this in mind.1220. Travelling allowance for journeys on tour.
- Police officers below the rank of Inspector are not entitled to travelling allowance for journeys on tour (other than journeys by rail or steamer) within their respective jurisdictions except as provided below. (See S. R. S. 69, 83 and Appendix 10 of the Fundamental and Subsidiary Rules.)Provisions in S. R. 87 are applicable to the officers of the Railway Police.1221. Travelling allowance for journeys on escort duty.
| Seers. | ||
| Sergeants and Sub-Inspectors | ........ | 30 |
| Assistant Sub-Inspectors and head constables | ........ | 15 |
| Naiks and constables | ........ | 10 |
1222. Travelling allowance for journeys on transfer.
1223. Conveyance of horses, camp equipment etc.
- S. Rs 71, 84, 85 and 86 read with Appendix 12 and items 40, 41, 42, 43C and 44 of the Delegation chapter of the Fundamental Rules govern the recovery of charges for the carriage of horses, tents, bicycles, etc., when travelling on public duty.Note. - The number of bicycles which can be carried at the expense of the Provincial Government by officers of and above the rank of Sub-Inspector is limited to one.1224. Travelling allowance of sick or wounded policemen.
- S. R. 152A and clause (vi) of item (8), Appendix 10 of the Fundamental Rules govern the grant of travelling allowance to sick or wounded police officers of and below the rank of Assistant Sub-Inspector when sent for treatment in a hospital.1225. Travelling allowance for journeys to attend an examination.
1226. Travelling allowance for journeys to undergo training.
- A list of police officers who are entitled to travelling allowance for journeys to undergo training is given in Appendix 16 of the Fundamental and Subsidiary Rules (See S. R. 160.)1227. Daily and conveyance allowances of Sub-Inspectors deputed for training in Finger Print Bureau. [§ 2, Act V, 1861 read with § 243 of the Government of India Act, 1935].
- Sub-Inspectors deputed for a course of training in the Finger Print Bureau shall draw, in addition to their substantive pay, house rent at the rates ordinarily admissible in Calcutta. They will continue to draw conveyance allowance at the rates prevailing in their districts, provided they actually keep horses or bicycles, as the case may be.1228. Travelling allowance for journeys to give evidence.
1229. Travelling allowance when travelling by the Viceroy's or Governor's special train.
- If an officer travels in the Viceroy's Governor's special train, he will draw the full travelling allowance admissible under the rules, subject to deduction from his travelling allowance bill of the actual fare which, but for the free transit by the special, he would have paid.If he travels in an ordinary train he will purchase his own ticket and draw the ordinary travelling allowance. No recoveries will be made in this case unless the fare is, in the first instance, advanced from the tour fund, in which case the accounts of the fund will be adjusted by recoveries in cash. (Government of Bengal Order No. 1837F., dated the 2nd March, 1908, to the address of the Accountant-General.)1230. Travelling allowance when means of locomotion are provided at the expenses of the Provincial Government.
- Travelling allowance for journeys by means of locomotion provided at the expense of the Provincial Government or by police launch is governed by S.Rs. 174 and 172 respectively of the Fundamental Rules.Note. - (i) The grant for the travelling allowance to a Sub-Inspector is subject to the restriction that he travels beyond his jurisdiction to a place more than 15 miles from his headquarters,1231. Charges for use of Government elephants.
1232. Travelling allowance of clerks and menial servants.
- A clerk or a menial servant is, except in cases of transfer, or when travelling by boat or public conveyance, only entitled to actual travelling expenses not exceeding the rate for his class. A certificate shall invariably be furnished in support of such charges to the effect that the amounts charged for in travelling allowance bills represent actual expenses.1233. Travelling allowance of Sub-Assistant Surgeons.
- The travelling allowance bills of Sub-Assistant Surgeons of police hospitals shall be drawn by Superintendents under the countersignature of Civil Surgeons, who are the controlling officers.1234. Travelling allowance of non-officials attending the annual police parade to receive rewards.
- Non-officials attending the annual police parade to receive rewards are entitled to travelling allowances on the scale allowable to witnesses in criminal cases. The charge should proceed against the head "Travelling Allowance" in the provincial police budget.Note. - This regulation applies to retired police officers receiving rewards and medals, such as the King's Police and fire Services Medal and the India Police Medal.1235. Halts to be treated as continuous when made in two places the distance between which does not exceed 5 miles.
- When an officer halts at one place for a certain number of days, and then moving to a distance not exceeding five miles for a shorter period than three nights, halts there, the halts at the former and latter places should be treated as one continuous halt for purposes of S.Rs. 78 and 79 of the Fundamental Rules. The days occupied in the journey should not, however, be treated as forming part of the continuous halt.1236. Daily allowance of officers brought into headquarters for mobilization training.
- Officers-brought into headquarters for mobilization training should be treated as on tour and will be entitled to draw daily allowance for the period of their halt. They are exempted from the limit of ten days for which daily allowance is ordinarily admissible, provided that the allowance payable to them for days in excess of ten does not exceed half the usual rate and that daily allowance is not granted for a total period of more than 15 days.1237. Special rates of daily allowances for boat journeys.
- When an increased daily allowance admissible under S. R. 61 of the Fundamental Rules for boat journeys in river districts is claimed for any day on which an officer halts, a certificate shall be entered in, or attached to, the bill to the effect that a boat was retained and paid for on the day in question.1238. Travelling allowance bills.
(a)Charges on account of travelling expenses shall be billed for during the month following the one in which they are incurred in the manner prescribed below:-1239. Advances on transfer. [§ 12, Act V, 1861].
1240. Advances otherwise than on transfer. [§ 12, Act V, 1861].
1241. Advances of travelling allowance from permanent advance.
- Superintendents may sanction advances of travelling allowance to subordinate police officers out of their permanent advance.Note. - For the procedure regarding the adjustment of such advances, see Note under clause (a) of rule 28 of the Bengal Financial Rules.1242. Advances from General Provident Fund. [§ 12, Act V, 1861].
1243. Advances to probationary Sub-Inspectors for purchase of uniform, etc. [§ 12 Act V, 1861].
1244. House building advances.
- The Inspector-General is empowered to sanction house building advances for officers subordinate to him in strict accordance with the rules laid down in Article 155, Civil Account Code. See also Chapter 10 of the Bengal Audit Manual.1245. Register of recoveries.
- A register of recoveries shall be kept in B. P Form No. 237 in which shall be entered all miscellaneous recoveries due from officers, together with the dates of recovery and deposit in the treasury. The items shall be serially numbered for each year and column 5 shall be initialled by the officer who signs the bill in which recovery is made.1246. Charges on account of additional police how to be drawn and receipts and recoveries how to be classified.
Chapter XXV
Buildings and Housing
I. - General1247. Standard designs of buildings and by what agency to be constructed.
- Police buildings shall be constructed according to standard designs, either departmentally or by the Communications and Works Department.Note. - Magazines, whatever their cost, shall be built and maintained by the Communication and Works Department.1248. Kutcha buildings not to be erected near permanent ones.
1249. Instructions regarding preparation and submission of building projects.
1250. Transfer of buildings to the Communications and Works Department.
- If it is desired to transfer any departmental building to the books of the Communications and Works Department, an application shall be made through the Deputy Inspector-General of the Range to the Inspector-General for submission to the Provincial Government in the Department of Communications and Works.1251. Register of lands and buildings and plan of lands.
1252. Major and minor works.
1253. Initiation of major works projects and administrative approval.
1254. Initiation of minor works projects and administrative approval.
1255. Selection of sites.
1256. Completion reports of original works executed by the Communications and Works Department.
- Completion certificates of original works of the Police Department executed by the Communications and Works Department shall be signed by the Superintendent or the Deputy Inspector-General, as the case may be. If he is not satisfied with the work he shall note the defects and forward a duplicate copy of his comments to the Inspector-General so that the matter may, if necessary, be taken up with the Communications and Works Department. Irrelevant remarks should not be made on these certificates.1257. Repairs to buildings borne on the books of the Communications and Works Department.
1258. Occupation and vacating of Government buildings used as residences and payment of rent.
1259. Departmental buildings.
1260. Annual Repairs.
1261. Lapse of allotted funds for construction and repairs.
- No money on account of either construction or repairs shall be retained in hand after the 31st March. All that has been drawn and remains unexpended on that date shall be refunded to the treasury. No exception to this regulation can be allowed.1262. Construction under District Engineer's supervision.
1263. Acquisition of land.
1264. Procedure regarding the construction of departmental buildings on land in charge of the Communications and Works Department.
- Proposals for the construction departmentally of buildings on any land in charge of the Communications and Works Department shall be submitted by Superintendents to the Deputy Inspector-General of the Range, in consultation with the Executive Engineer, together with the specifications and a block plan in quadruplicate, showing the existing buildings on the site and also the position of the proposed buildings. The plan should be countersigned by the Superintendent. The Deputy Inspector-General shall submit the proposal to the Inspector-General after taking the advice of the Superintending Engineer who will also countersign the plan in token of approval. The Inspector-General will then obtain the sanction of the Provincial Government in the Communications and Works Department.1265. Gifts of land.
- When land is offered free by a zamindar or other individual for a police purpose, such as the construction of a new police-station, it may be accepted, provided that a deed of gift binding both the giver and his heirs, successors and assignees is executed. Such deed shall be drawn up by the Government Pleader. The grant may be conditional, that is, that the land is to be returned when no longer required by the Provincial Government for the purpose for which it is given. The Superintendent on accepting such offers shall have regard to all the circumstances existing in the locality at the time when the gift is made.1266. Maintenance of Muster roll for works executed departmentally.
- In the case of works executed by Superintendents through their own departmental agency, a muster roll showing the names of labourers in attendance each day, the date and hour of attendance and the amounts paid to each individual shall be maintained by the officer-in-charge of the work or in his absence, by the next senior officer present.(See rule 198 of the Bengal Financial Rules.)1267. Employment of contractors.
1268. Progress and completion reports on departmental buildings.
- Superintendents shall submit to the Deputy Inspector-General of the Range monthly reports in B. P. Form No. 240 showing the progress made in the construction of new departmental buildings and on completion of such work or any work involving extensive repairs to an existing building a completion report in B. P. Form No. 241. Before submitting completion reports the Superintendent shall inspect the buildings but when this cannot be conveniently done, the duty of inspecting the building and signing the completion report may be delegated to an Additional or an Assistant or Deputy Superintendent and in the case of small works, to an Inspector, subject to the condition that the report is countersigned by the Superintendent and is verified by him during his annual inspection or at any other convenient time. The Superintendent shall note on the completion report the reason why he was unable to inspect the building himself.1269. Register of new buildings.
- A register of new buildings in B. P. Form No. 242 shall be kept in each Superintendent's office, a half page being assigned to each project. This register shall show all necessary details regarding the expenditure of the grant sanctioned for each project.1270. Disposals of old buildings.
- The orders of the Superintendent shall.he obtained before any sale is made of unused materials of old buildings. Unless otherwise directed by him these shall be sold by public auction in the presence of a responsible officer not below the rank of Sub-Inspector and the sale-proceeds credited to the treasury.IV. - Miscellaneous1271. Rent-free quarters.
- Free quarters are provided for officers of and below the rank of Inspector. Family quarters will be provided as funds permit.1272. Remission of charges on account of electric current.
- The following classes of police officers are allowed a remission of charges on account of electric current consumed in the quarters occupied by them up to the prescribed limit.[See Appendix XLVII (part III.)]1273. Deposit of religious relics or symbols, or erection of shrines places of worship on Government land.
- No religious relics or symbols shall be deposited or shrines or places of worship erected on Government land, without express orders either from the Provincial Government in the Communications and Works Department or from the Inspector-General, according as the buildings are borne on the books of the Communications and Works or Police Department. Such encroachments, if permitted, are likely to cause trouble in the event of the land which they occupy being required for improvements or other purposes.1274. Accidents to buildings.
- Whenever a police building is: burnt or blown down or destroyed in any other way, an enquiry shall be made by some superior officer - the Superintendent himself, when possible - and a report shall be submitted to the Inspector-General through the Deputy Inspector-General of the Range, explaining the cause of the disaster. In case of a fire due to improperly protected light or negligence in cooking operations, it will be decided whether the officer at fault shall not be held pecuniarily responsible for the accident.1275. Protection of buildings from fire.
- As one of the measures for the protection of buildings from fire the head of the office occupying the building or, in the case of police-stations and outposts, the officer-in-charge, should appoint a responsible officer to see that the tanks and buckets are kept in good order and full of water and that they are periodically emptied and refilled, that chemical extinguishers are in working order and that there are sufficient refills in stock and that their uses are understood by the menials and others employed on the premises. The officer responsible should instruct his subordinates as to what they should do on the outbreak of a fire. The practice of keeping buckets chained up by a padlock should be avoided.1276. Outbreak of fire due to electrical causes.
1277. Payment of municipal rates and taxes.
- The instructions contained in rule 21 of Appendix 3 of the Bengal Financial Rules shall be followed in payment of municipal rates and taxes.1278. Payment of union board taxes.
- Under section 37 of the Bengal Village Self-Government Act, 1919, union boards are authorized to impose yearly on persons who are owners or occupiers or owners and occupiers of buildings within the union, a rate as prescribed in the rules framed under the Act.If a police officer is required to occupy a building for the performance of his duties (e.g., an officer attached to a police-station) the Provincial Government will be regarded both as owner and occupier and will pay the union rate. In all other cases, the police officer who, occupies a Government building shall be liable to assessment as an occupier of the building. If he holds the building free of rent, the provision of rent-free quarters should be regarded as part of his "circumstances within the union" within the meaning of section 38 of the Bengal Village Self-Government Act, 1919.Chapter XXVI
Furniture, Forms, Stationery and Stamps
1279. Scale of furniture and stores for different offices. [§ 12, Act V, 1861].
- Appendix LXIV shows the scales of furniture and stores to be supplied, subject to the provision of funds, to various offices, viz-1280. Stock book. [§ 12, Act V, 1861].
1281. Classification for forms.
1282. Introduction of new forms and alterations of existing forms. [§ 12, Act V, 1861].
1283. Indents for forms and storage and custody.
1284. Account of receipt and issue of forms.
1285. Pages of registers and books to be numbered and certificate to be recorded.
1286. Indent for stationery.
1287. Typewriters and duplicators.
1288. Account of receipt and issue of stationery.
1289. Register of receipt and issue of service stamps.
1290. Issue of forms, stationery and service stamps.
(a)As a rule, forms, stationery and service stamps shall be issued on a fixed day, once a month or at such intervals as may be convenient and the head of the office shall, by standing order, prescribe the procedure to be observed in the submission of requisitions by subordinate offices. Stationery and police forms required for the Court office shall be supplied from the Superintendent's office, High Court and other forms and service stamps shall be obtained through the Magistrate's office, but the charge for bearing covers shall be met by the Superintendent.(b)The clerk-in-charge shall enter all issues in the registers prescribed in regulations 1284, 1288 and 1289. At the close of each month the head clerk shall inspect and initial the registers and satisfy himself that the issues have been reasonable and that forms and stationery are not asked for indiscriminately. If not so satisfied, he shall bring the fact to the notice of the Superintendent who shall take necessary measures to check extravagance.(c)A manuscript register will be maintained in all police-stations, Courts and other offices showing the receipt and issue of forms, stationery and stamps. This should be checked with the file of requisitions by inspecting officers.Appendix I[Regulation 8.]Table showing all ranks of police officers in order of precedence.| Serial No. | Rank. | |
| (i) | Inspector-General | |
| (ii) | Deputy Inspector-General | |
| (iii) | Superintendent. | |
| (iv) | Officiating Superintendent. | |
| (v) | Assistant Superintendent. | |
| (vi) | Probationary Assistant Superintendent. | |
| (vii) | Officiating Deputy Superintendent. | |
| (viii) | Probationary Deputy Superintendent. | |
| (ix) | Officiating Deputy Superintendent. | |
| (x) | Honorary Deputy Superintendent. | |
| (xi) | Inspector. | |
| (xii) | { | Sergeant.Sub-Inspector. |
| (xiii) | { | Assistant Sub-Inspector.Havildar-Major.Headconstable.Naik. |
| (xiv) | Constable. |