(a)The head clerk shall be in charge of the library. He shall be primarily responsible for the custody and preservation of the books composing the office library. A catalogue of the books shall be made and kept up to date by him in B. P. Form No. 202. Each book should be labelled with a number corresponding to a number in the catalogue, and as new books are added to the library, they should be labelled and numbered in like manner. Each book should also be marked on several leaves with the office stamp. The books should be divided into the following groups and each group should have a separate page in the catalogue, and the books their own serial numbers:-(i)Acts (in chronological order).(ii)Police Administration Reports (in chronological order).(iii)Police Gazette (in chronological order).(iv)Manuals, including Civil Service Regulations, Civil Account Code, Fundamental and Subsidiary Rules, Bengal Service Rules and Bengal Financial Rules.(v)Miscellaneous.(b)Copies of all Acts are kept in the District Magistrate's library to which the Superintendent is allowed free access. Duplicate copies should not be kept except of such Acts as are in very frequent use.
