702. Procedure on receipt of escort requisition. [§ 12, Act V, 1861].
(a)On receipt of an escort requisition, the head clerk shall fill up the printed order on the reverse of it, showing the strength of the escort and the amount of daily allowance or mileage, if any, considered necessary to be advanced to the escort, and shall lay the requisition and the necessary pay cheque; if any, before the Superintendent for approval and signature, after which he shall send them to the Armed Inspector.(b)The Reserve officer shall then prepare a command certificate in B. P. Form No. 10 after entering on it the annual serial number of the escort, the names of all the men composing the escort, the name of the relieving, station, if any, the number of railway warrant, if any, or the amount, if any, advanced for travelling expenses; and any particulars furnished by the jail or asylum authorities as to the dangerous character, etc., of prisoners or lunatics. The Reserve officer shall be responsible for explaining all details entered in the command certificate to the escort commander and shall direct him to report himself with his party to the indenting officer half an hour before the time fixed, and also to the chief police officer of the place of destination after making over charge of the prisoners or treasure.(c)The Armed Inspector shall make over the money advanced to the escort commander, take his receipt on the pay cheque, and give him the command certificate and such further instructions as are necessary.(d)When the same boat or conveyance is used by both prisoners or treasure, etc., and by the escort, a fair proportion of the hire should be defrayed by the. Police Department. [Note (K), Appendix B, Bengal Government Circular No. IF., dated the 21st March, 1907].(e)Advances under article 159, Civil Account Code, limited to actual expenses may be made to Inspectors and all non-gazetted police officers employed on escort duty or camp guard if required to perform journeys by road, steamer or railway for which travelling allowance is admissible under the Fundamental and Subsidiary Rules.(f)For the payment of expenses incurred in bringing undertrial prisoners to the Magistrates' Court, see regulation 333.(g)On return of the escort, the Armed Inspector or the Reserve officer as the case may be, shall fill up the memorandum at the foot of the escort requisition and return it with the balance, if any, due to the Provincial Government to the head clerk, who shall adjust the account either receiving the unexpended balance or paying the balance due to the escort. From the escort requisition and command certificate the accountant shall prepare the travelling allowance bill for the escort and shall return the requisition and the command certificate duly defaced to be filed with the counterfoil of the latter.
