65. Senior officer to be in charge of parties. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When any party of police is deputed for duty of any nature the senior man of the party shall be in charge until he meets with or until the arrival of an officer senior to him to whom he shall report and make over charge.
(b)An entry specifying the individual in charge of any such party shall invariably be made in the General Diary of the police station or outpost concerned.
