Section 22(c) in Police Regulations, Bengal , 1943
(c)The Sub-divisional Police Officer shall remain in constant personal communication with the Sub-divisional Magistrate regarding matters of general police administration and should discuss with him all important matters. In subdivisions (other than the sadar subdivision) where there is no Sub-divisional Police Officer, the Circle Inspector shall similarly remain in constant personal touch with the Sub-divisional Magistrate wherever possible and keep him informed of all important matters concerning the criminal administration of his circle. A Circle Inspector whose circle headquarters are not situated at the Sub-divisional headquarters, shall take every opportunity of keeping the Sub-divisional Magistrate informed of such matters whenever he visits the Sub-divisional headquarters or when the Sub-divisional Magistrate visits his headquarters. Each officer (Sub-divisional Magistrate and Sub-divisional Police Officer or Sub-divisional Magistrate and Circle Inspector) shall arrange to have a copy of his tour programme sent to the other and to keep him informed of any subsequent modification made in it.
