60. Command certificate. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) Any police personnel below the rank of Sub-Inspector when detailed on any duty and any officer of the rank of Sub-Inspector and Sergeant when detailed on escort duty, shall, unless the Deputy Commissioner directs otherwise, obtain from the officer detailing him a command certificate in W.B. Form No. 5336.
(b)Every command certificate shall bear the seal or stamp of the police station or office of issue and the countersignature of the Officer-in-charge of the police station or office. The officer receiving a command certificate shall also sign the counterfoil giving the exact time of receipt.(c)Command certificates shall be signed by an officer senior in rank to the officer to whom they are issued. Issue of command certificate by an officer in his own favour is strictly forbidden.(d)When several officers are detailed on the same duty, only one command certificate, containing all their names, shall be issued to the.senior officer among them.(e)An officer to whom a command certificate is given shall carry in with him, endorse upon it, if he is literate, the action which he takes upon the orders given to him, and on his return hand it to the officer who issued it.(f)Head constables or constables on return to the police station or similar police unit shall be responsible for seeing that each command certificate is returned to the Officer-in-charge who shall see that it is defaced and pasted in the book along with the duplicate copy.Command certificates returned by an officer-in-charge of a party detailed from the Armed Police for escort duty shall be attached to the escort requisition until the charges have been billed for. After action has been taken they shall be defaced and filed with the appropriate counterfoils, to facilitate check by inspecting officers.(g)The officer who issued the certificate shall bring to the notice of the Assistant Commissioner concerned any delay in carrying out the orders.(h)Custody. - Books of command certificates (including used books until they are destroyed) shall be kept under lock and key in the custody of the Officer-in-charge of the police station or office.(i)Loss. - The loss of any command certificate shall be immediately reported to the Deputy Commissioner, Headquarters and the Deputy Commissioner of the division concerned.
