(a)A gang register file shall be maintained by the Superintendent for each gang of criminals, such as dacoits, swindlers, burglars, comers or forgers, who systematically commit crime as a gang. Each such file shall contain-(i)a history of the gang and of its leaders, showing how the gang came into being, its connections with other gangs, the places where its members are in the habit of meeting, the names of receivers and supporters and any relationships between its members; and(ii)a chart in B. P. Form No. 212 in which, under the entry for each case, there shall be written against the name of any member implicated, the letter S. C. A or D, to indicate that he has been suspected, convicted, acquitted or discharged. If a member has been registered under the Criminal, Tribes Act, 1924 (VI of 1924), the letters C.T.A. shall be entered in red ink against his name in the second column of the chart. If any case in which the gang is concerned is a special report case, its district member shall be entered in the appropriate column of the chart.(b)A copy of the chart shall be kept at each police-station in which members of the gang reside. Each year the officer-in-charge shall make enquiries regarding every such member, and the chart shall be brought up to date by the Superintendent, who shall also add a note to the history of the gang recording briefly its activities during the year.(c)Gang register files shall be kept in two bundles, one of which shall contain the files of active and the other those of inactive gangs. The classification of these files shall be revised each year.(d)There shall be maintained in the Superintendents' office a consolidated alphabetical index of all names contained in the charts. Against each name a reference shall be given to the file number, the page of the history on which the name occurs and its serial number on the chart.(e)Gang Register files and the index should accompany the Superintendent on tour at the time of his inspection of police-stations when his remarks should be recorded in his own hand writing. The annual remarks compiled from the reports of officers-in-charge should be typed annually in the register and again checked at the next inspection.
