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.
