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Bengal Presidency - Section

Section 903 in Police Regulations, Bengal , 1943

903. Discharge slip. Notice of dismissal or discharge to be sent to native district. [§ 12, Act V, 1861].

(a)In order to prevent the reenlistment of officers dismissed or removed from service a discharge slip in B.P. Form No. 168 clearly written in English shall be sent to the native district of the officer dismissed or removed from service and shall be filed in the police-station of which he is a resident.
(b)Discharge slips shall also be prepared for all officers who are discharged from the force, noting briefly the grounds of discharge in each case. The Superintendent of the district concerned shall on receipt of such a slip forward it to the police-station of residence.