(a)Finger-print slips received for record shall be tested, classified, indexed and arranged by experts. The classification and arrangement shall be done in accordance with the instructions contained in the Finger Print Companion written by Rai H.C. Basu Bahadur.(b)All slips received for search should be returned with a report on the counterfoil of the search slips as early as possible.(c)Slips submitted for search, in which the prints have not been taken in the proper sequence, or are so blurred as to render classification impossible, should be returned without search and fresh slips demanded.(d)Every slip received for record shall be carefully scrutinized before being classified, tested and recorded, and if found deficient in any respect shall be returned with an objection slip (B.P. Form No. 138) for the submission of an amended or fresh slip.(e)The slips of persons reported to have died in jail shall be removed from the record and destroyed at once. In all other cases of reported death the date of the death report shall be marked in red ink across the slip, which shall remain in the record for another two years when it will be removed and destroyed.
