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Bengal Presidency - Section

Section 897 in Police Regulations, Bengal , 1943

897. Duties of Sergeant of the Special Armed Force. [§ 12, Act V, 1861].

(a)The ordinary duties of the Sergeant attached to the Special Armed Force shall be as follows:-(i)He shall help the Armed Inspector in all matters relating to the drill, discipline and training of the force, to the care and custody of arms, ammunition, accoutrements, stores, tents, clothing, etc., and the registers appertaining to them.(ii)He shall attend all parades. He shall take a muster-roll at night twice a week and report any absentees to the Inspector.(iii)He shall examine all accoutrements in use and see they are kept thoroughly clean.(iv)He shall superintend fatigue duty in the lines and see that defaulter's drill is properly carried out.(v)He shall visit daily the barrack and the surroundings of the cook-sheds and see that they are kept neat and tidy. He shall see that head constables in charge of barracks enforce the following rules:-
(1)Barracks shall be tidied up daily and the private property of the men shall be neatly stacked on the shelves. A reasonable quantity of private property only shall be allowed. Other property shall be placed elsewhere out of sight.
(2)Bedding when not in use shall be neatly rolled up and placed at the head of the cot.
(3)Kit boxes shall be placed either at the foot of the bed or on a shelf above the cot, whichever is most convenient.
(vi)He shall visit armed guards at headquarters at least once a week by day and once (i week by night at irregular hours and go the round of the town patrols at night, when ordered to do so.
(vii)He shall mount one of the guards at headquarters at least once a week.
(viii)He shall take part in and teach outdoor games and sports, and give lectures on the proper handling of arms and ammunition and on behaviour to the public.
(b)Except when engaged on ordinary duties in the Special Armed Force, every Sergeant shall submit a diary to the Superintendent daily through his Inspector in B.P. Form No. 18.