652. Granting of "experts" certificates. [§ 12, Act V, 1861].
(a)Certificates of efficiency shall only be granted by the Assistant to the Deputy Inspector-General, Criminal Investigation Department, to officers who have undergone a thorough training in the Finger Print Bureau and have passed the test laid down by the head of that office, under the personal supervision of the Assistant to the Deputy Inspector-General.(b)Certificates so granted shall remain in force for three years only from the date of issue and can only be renewed if the officers holding them return to the Finger Print Bureau for a period of not less than one week, and satisfy the Assistant to the Deputy Inspector-General that they have retained their knowledge and are still fit to hold the certificate. It shall not be necessary for officers attached to the bureau to renew their certificates of efficiency after three years.
