Section 16(a) in Police Regulations, Bengal , 1943
(a)The Superintendent shall remain in constant personal communication with the District Magistrate whenever possible, and consult him on all important matters. It is incumbent on him to afford the District Magistrate all possible assistance in the criminal administration of the district, and in such matters he shall, as far as possible, accede to his wishes Should any question arise on which they do not agree the District Magistrate shall give the Superintendent written orders and the Superintendent will carry them out; but the District Magistrate shall refer the point under dispute, if the Superintendent so desires, to the Deputy Inspector-General when the matter will be settled as laid down, in regulation 15(e).
