668. Date of deputation and withdrawal of guard to be reported. [§ 12, Act V, 1861].
- When a guard is sanctioned, the date of its deputation from the district headquarters shall be communicated by the Superintendent to the Inspector-General, the Accountant-General and the official to whom the guard is supplied. Similar reports shall be sent to the same authorities when any change is made in the strength of the force sanctioned, or when a guard is withdrawn. The date of the return of the guard to headquarters shall be treated as the date of the withdrawal of the guard and reports submitted accordingly.
