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Bengal Presidency - Section

Section 793 in Police Regulations, Bengal , 1943

793. Deputation of Constables, Naiks, and head constables to the Police Training College and Eastern Frontier Rifle headquarters for instructions in drill. [§ 12, Act V, 1861].

(a)Selected constables and naiks of district Special Armed Forces shall be sent to the Police Training College for instruction in drill in order to qualify for promotion to the rank of head constable and to act as Drill Instructor. Constables and naiks from the Armed Police Battalions will be sent to the headquarters of the Eastern Frontier Rifles.
(b)The persons selected for instruction shall possess the following qualifications :-
(i)They must not be over 40 year of age.
(ii)They must be able to read and write sufficiently well to be able to study vernacular drill books and write simple reports in the vernacular.
(iii)They must be of good physique and character.
(c)Superintendents/Commandants shall be responsible for selecting suitable men. Only such constables and naiks as are likely to be fit for promotion to the ranks of naik and head constable should be selected.
(d)Applications to send the selected persons from the district Special Armed Forces for instruction shall be made to the Deputy Inspector-General of the Range who shall determine, with the Principal of the College, the number t.o be instructed and the time when they are to be sent.
In the case of Armed Police Battalions, Deputy Inspector-General of Police, Armed Forces, will determine the number to be sent from each unit and fix up the date when they are to be sent to the headquarters of the Eastern Frontier Rifles.
(e)They shall be kept under training for a period of four months. All constables and naiks who pass the examination in drill on the completion of their course of instruction shall be granted a certificate of competency in drill in B. P. Form No. 155/E.F.R. Form No. 38. The Principal Police Training College, Commandant, Eastern Frontier Rifles, shall note which of those who obtain a drill certificate are suited to be drill instructors.
(f)Any constable or naik who while under the instruction misconducts himself or proves unfit to receive instruction is liable to be sent back to his district/unit.
(g)All naiks and head constables possessing certificates of drill mentioned in clause (e) shall be again deputed every five years to the College/ Headquarters of Eastern Frontier Rifles for a period of two months to refresh their knowledge in drill. A head constable who has been employed in the College during the previous five years need not be deputed for a refresher course.
(h)The number of vacancies available at the College is distributed among Ranges as shown below. Two batches will be trained per annum plus two refresher batches :-
Range   Number of vacancies per term.
Western Range ..... 28
Central Range ..... 15
Northern Range ..... 17
    60
The number of Armed Police Battalion men to be trained at the headquarters of Eastern Frontier Rifles each .year should be determined by the Deputy Inspector-General of Police, Armed Forces.
(i)As a certificate of competency in drill is not required to be held by those eligible for promotion to the rank of head constable in the Unarmed Police ; constables of the Unarmed Police shall not be sent for this training except with the permission of the Deputy Inspector-General. .