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Bengal Presidency - Section

Section 660 in Police Regulations, Bengal , 1943

660. Casualty Reserve. [§ 12, Act V, 1861].

(a)The reserve for the Indian Police Service is provided in the rank of Assistant Superintendent for leave, deputation and training.
(b)In the rank of Sub-Inspector there is in the Unarmed Police -
(i)a casualty reserve calculated at 14 per cent, of the sanctioned number of Deputy Superintendents, Indian Inspectors and Sub-Inspectors in the district, and intended to provide for vacancies caused by leave granted to such officers and not by any other casualties, and
(ii)a reserve for replacing probationers under practical training.
(c)There is a casualty reserve in the rank of Sergeant, allotted on a Range basis and calculated at a fixed percentage of the sanctioned number of European Inspectors and Sergeants to provide for vacancies caused by leave granted to such officers.
(d)In the Special Armed Force there is no casualty reserve in the rank of Sub-Inspector.
(e)At the police Training College there is no casualty reserve in the rank of Sub-Inspector.
(f)In the rank of constable there is a casualty reserve calculated at a percentage (which varies with the healthiness of the district) of the sanctioned number of Assistant Sub-Inspectors, head constables and constables. It provides for all vacancies in the ranks of such officers, whether caused by the grant of leave (including hospital leave) or by any other casualty such as training at the Training College, suspension, or (until new appointments are made) retirement, death, resignation and dismissal.