1124. Records of enquiries or investigations controlled by the Criminal Investigation Department to be kept in the District.
- A record shall be opened in the office of the Superintendent for each enquiry or investigation (other than such as are governed by regulation 621) controlled by the Criminal Investigation Department. This record shall contain copies of all orders or communications received from the Department or issued by the Superintendent in connection with the case; and all diaries, reports or communications received by the Superintendent from officers of the Criminal Investigation Department deputed to the district, except such as are forwarded to the Department in original.
