(a)Any police officer below the rank of Sub-Inspector when detailed on duty and any officer of the rank of Sub-Inspector when detailed on escort duty shall, unless the Superintendent directs otherwise, obtain from the officer detailing him a command certificate in B.P. Form No. 10.Exception. - No command certificate shall be necessary when an Assistant Sub-Inspector-in-charge of an outpost goes out on night rounds.(b)When several officers are detailed on the same duty, only one command certificate, containing all their names, shall be issued to the senior officer among them.(c)An officer to whom a command certificate is given shall carry it with him, endorse upon it, if he is literate, the action which he takes upon the orders given to him, and on his return hand it to the officer who issued it.(d)The officer who issued the certificate shall bring to the notice of the Inspector concerned any instance of delay an carrying out the orders.(e)A command certificate returned by an officer-in-charge of a party detailed from the Special Armed Force for escort duty shall be attached to the escort requisition until the charges have been billed for.(f)Command certificates, after action has been taken on them, shall be filed with the appropriate counterfoils, to facilitate check by inspecting officers.
