898. Inspection of subdivisional guards by Armed Inspector. [§ 12, Act V, 1861].
(a)The Armed Inspector shall be deputed once every half-year to visit the headquarters of each subdivision. During his visit he shall thoroughly inspect all arms and ammunition at subdivisional headquarters, whether in the possession of the sub-treasury guard or kept at the police-station, and shall report on their condition and the manner in which they have been kept. He shall inspect the clothing and accoutrements of the sub-treasury guard, test the men in their knowledge of drill and of the rules relating to guards and sentries, hold alarm parades in order to see whether co-operation exists between the police-station (which is armed) and the town police and. the emergency force, if any, and the guards, and submit a report in which he shall mention clearly the general state of the guard and point out anything he may consider defective. He shall also hold a parade of all available police at the sub-divisional headquarters and instruct them as far as possible in drill and the use of arms. The visit should not ordinarily exceed two days.(b)If for any reason the Armed Inspector cannot be spared for the above duties, a Sergeant or Sub-Inspector shall be deputed, but whenever possible, the Inspector should be deputed.Note. - In subdivisional headquarters where an emergency force under the command, of an Armed Inspector is stationed this deputation is not required, as the local Inspector carries out these duties regularly.
