(a)Unless otherwise specifically ordered, the Superintendent shall address all correspondence intended for the Inspector-General to the Range Deputy Inspector-General who will pass final orders when competent to do so and will submit to the Inspector-General, in self-contained letters, only those cases requiring his orders.(b)In cases of minor importance, where the reference is complete in itself, Superintendents shall address the letter to the Assistant Inspector-General through the Range Deputy Inspector-General and shall send the letter in duplicate so that the latter, if he so wishes, may forward one copy to the Inspector-General with a memorandum giving his own opinion.(c)Correspondence regarding the general criminal administration of the district (including cases of serious misconduct on the part of police officers and matters of importance affecting the public) must pass through the District Magistrate. Correspondence regarding the internal administration of the Police Department (such as accounts, supplies, promotion, leave and transfers) will not pass through him.(d)Correspondence dealing with (1) the opening of new investigating centres, (2) additional police, (3) changes of sites of police-stations, (4) important land acquisition schemes and (5) important questions of criminal administration will be sent by the Superintendent through the District Magistrate to the Deputy Inspector-General and thence through the Divisional Commissioner to the Inspector-General. The Deputy Inspector-General will correspond direct with the Inspector-General regarding departmental administration, but letters to the Inspector-General regarding the criminal administration shall be forwarded through the Divisional Commissioner. Official correspondence between the Range Deputy Inspector-General and the Divisional Commissioner should be avoided as far as possible, personal discussion and unofficial references being freely resorted to.
