749. Agreement to be taken from constables on enlistment. [§ 12, Act V, 1861].
- Before enlisting a recruit under the Police Act, 1861 and sending him to the Police Training College for training Superintendents shall take from him an agreement in B. P. Form No. 149, whereby he will be required to serve the Provincial Government for three years from the date of his appointment, or in default to refund the cost of the durrie which he has received plus the sum which the Provincial Government has expended for railway and steamer fares to enable him to join his first appointment. The terms of service as shown on the reverse of the agreement shall be explained to the recruit by the Reserve officer or any other accredited officer in the presence of the Superintendent or any other responsible officer, and both officers, viz., the one who explains the terms and the other in whose presence the terms are explained, shall sign the certificate at the bottom of the form. The agreement, duly executed, shall be forwarded as soon as possible by registered post to the Principal of the Police Training College. The enforcement of the condition in the body of the agreement may be relaxed in special cases, but the reasons for such relaxation shall be noted in the district order book and in the recruits service roll. The agreement shall be filed with the service roll.
