(a)The usual channel through which a police officer shall communicate with any officer of higher rank is his immediate departmental superior; and direct communication with any officer of higher rank is forbidden except in emergencies or in matters regarding which there is a special rule or practice to the contrary. [See regulation 888(a)].(b)If in an emergency an officer communicates directly with an officer of higher rank, he shall also send a copy of the communication through the usual channel, together with a statement of his reasons for communicating direct.(c)Regulation 888(e) governs the withholding by a police officer of communications for a higher authority received from or through his immediate departmental subordinate.(d)All communications for submission to the Provincial Government shall go through the usual channel.(e)When a communication is to be forwarded through the Magistrate and Commissioner, it shall unless there is provision to the contrary be sent by the Superintendent through the District Magistrate to the Deputy Inspector-General of the Range, who shall forward it through the Commissioner to the Inspector-General.
