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State of Madhya Pradesh - Section

Section 59 in The M.P. Vishesh Sashastra Bal Niyam, 1973

59. Inspections.

(1)The Inspector-General, Additional Inspector-General oi Deputy Inspector-General of Police shall inspect each Battalion under him at least once a year and comment generally on its performance, efficiency, training, morale, discipline, state of clothing, equipment. Arms and Ammunition, welfare activities, accounts and any other matters which he may consider necessary.
(2)The Zonal Officer, Commandant and Assistant Commandants shall inspect at least once a year thoroughly their offices, and each Company and Platoon and find out how the various officers have discharged their responsibilities and take steps to effect improvement wherever necessary.
(3)Whenever any sub-unit of the strength of a Platoon or more is posted out of the headquarters, the Assistant Commandant concerned shall inspect it at least once in three months and the Company Commander at least once in every month. A Platoon situated at the Company headquarter shall be inspected by the Company Commander at least once in three months.
(4)When a sub-unit of less than a Platoon strength is posted out of a Company headquarter, it shall he inspected at least once a month by the Company Commander and once a week by the Platoon Commander.