893. Holding of orderly room by Superintendents. [§ 12, Act V, 1861].
- Superintendents shall hold orderly room at a fixed time and on a fixed day at least once a week to dispose of all cases of misconduct or petty breaches of discipline and all other matters, such as personal representations, etc., in which they think fit to accord a personal hearing to a subordinate. In doing so, they shall be careful to maintain the authority of the immediate superiors of any person coming before them. An orderly room register (B. P. Form No. 166) shall be maintained in which the substance of the complaint, charge or request, shall be entered, together with the orders passed by the Superintendent.
