Section 1106(e) in Police Regulations, Bengal , 1943
(e)The Commissioner shall, on receipt of any such reports from the District Magistrate, communicate his views and suggestions or recommendations to the Inspector-General, and is at the same time at liberty to mention the matter to the Provincial Government either in a special or general communication. Intermediate stages of importance in all cases and the final decision (unless the Inspector-General himself decides to deal with the matter) shall be similarly reported.
