20. District Magistrate and transfers of police officers.
(a)If the District Magistrate observes in any police officer of or below the rank of Inspector marked incompetence or unfitness for the locality in which he is stationed, or unfitness for his particular duties, he may draw the attention of the Superintendent to the fact and request him to consider the advisability of transferring him to another locality or to other duties. He shall, however, bear in mind that not only are transfers detrimental to police work, but the officer transferred may do as badly or even worse in another place. Unsatisfactory work is as a rule met by punishment and a transfer should not be recommended unless it is likely to improve the criminal administration of the district as a whole.(b)If the District Magistrate observes in any police officer above the rank of Inspector incompetence or unfitness he may communicate with the Inspector-General, who after paying careful attention to the views of the District Magistrate, shall determine what measures should be taken and shall inform the District Magistrate of the action which he takes in the matter.
