63. Officer-in-charge during Superintendent's absence. [§ 12, Act V, 1861].
(a)Before leaving headquarters, the Superintendent shall invariably record a written order appointing an Additional, Assistant or Deputy Superintendent or an Inspector to be officer-in-charge and to perform the current duties of his office during his absence. Should the officer so appointed also leave headquarters before the Superintendent's return, he shall record a similar written order.(b)If an Inspector is thus appointed under clause (a), he may perform such of the duties of a Superintendent under the Police Act, 1861, or under any rule made or approved thereunder by the Provincial Government, as the Superintendent may make over to him.
