835. General instructions regarding transfer of subordinate police officers. [§ 12, Act V, 1861].
(a)All police officers, under section 22 of the Polices Act, 1861, may be employed as such in any part of the general police district. But as a general rule, police officers other than Inspectors shall be considered to belong to the district in which they are serving.(b)The number of transfers should be reduced to a minimum. The exigencies of sickness, leave, promotion, retirements, serious misconduct and other unpreventable causes make a certain number of changes unavoidable. All the more therefore is it incumbent on Superintendents and Deputy Inspectors-General to abstain from making transfer, particularly transfers of officers-in-charge of investigating centres, when such transfers can be avoided. (See regulation 877)(c)Officers who are granted leave shall, on the expiry of their leave, ordinarily be sent back to the station from which they took leave, unless they have completed their full period of service there as laid down in regulation 836.
