Section 844(b) in Police Regulations, Bengal , 1943
(b)The return shall be submitted in duplicate in two parts-one relating to officers whose appointments the Deputy Inspector-General is competent to fill and the other relating to officers appointed by the Inspector-General. The original copy of the former shall be retained in the Deputy Inspector-General's office and the duplicate copy with the orders noted in the appropriate column shall be returned to the Superintendent. Both copies of the latter will be forwarded by the Deputy Inspector-General with his recommendations to the Inspector-General for orders.
