Section 921(iv) in Police Regulations, Bengal , 1943
(iv)The head of the office shall also invariably give necessary particulars with reference to articles 370 and 371 of the Civil Service Regulations with a view to enable the Audit office to decide later on by reference merely to such particulars whether the temporary or officiating service will qualify for pension or not: for example, in the case of officiating service, the nature of the vacancy in which the servant of the Crown officiated and in the case of temporary service, whether the temporary post was subsequently made permanent, should be stated. For this purpose, copies of relevant district orders' concerning officiating and temporary appointments and promotions shall be attached to the service book or roll.
