(a)A committee shall be formed, which shall ordinarily consist of the Superintendent or the Additional Superintendent, the Armed Inspector and the Reserve officer to examine new arms and accoutrements and other ordnance stores, all new furniture, camp equipage and other dead stock received. The proceedings of the committee shall be entered in a register in B.P. Form No. 190. When articles are taken on stock a cross-reference shall be made to the page number of the stock book on which they are entered.(b)A similar committee shall also be held on arms and other ordnance stores which are found unserviceable. A report shall be drawn up in Army Form No. A. 2 and signed by each member of the committee. The committee shall come to a definite decision as to how the article came to beunserviceable, i.e., whether through fair wear and tear or otherwise. If the period the articles have been in use cannot be ascertained, a certificate to that effect shall be entered in column 4 of the requisition (I.A. Form No. Z. 2098).(c)A similar committee shall also examine any stores, ordnance or departmental, when transferred to and received from other districts temporarily or otherwise. The proceedings of the committee shall be entered in B.P. Form No. 190.(d)A similar committee shall also pass orders regarding all condemned camp equipage and other dead stock.(e)In the case of lost or damaged arms and parts thereof and lost ammunition a committee of three officers shall enquire into the circumstance under which the articles were lost or damaged and decided whether the cost of replacement shall be borne by the Provincial Government or otherwise.The committee shall, when possible, consist of the Superintendent or the Additional Superintendent, an Assistant or Deputy Superintendent and an Inspector. Where three such officers are not available the Ordnance Department will accept a certificate signed by the Superintendent that a committee of the required number could not be convened.(f)The report of the committee which shall be in Army Department Form No. A.F.A. 2 shall be submitted by the Superintendent to the Deputy Inspector-General of the Range with the indent for orders.Note. - It will not be necessary to submit along with the requisition for replacement of lost arms and ammunition the committee's report thereon to the Ordnance Department, which should be filed in the Deputy Inspector-General's office. The following certificate should, however, be entered on all copies of such requisitions :-"Certified that the loss of (state the number and description is of articles lost) has been duly investigated, and I accordingly sanction the write-off",(g)When the loss or damage of arms, ammunition, etc., is found by the committee to be due to carelessness the committee shall assess the actual value of such articles and direct that the amount be deducted from the pay of the officer at fault, I.A. Form No. A 498 being used for this purpose.
