Section 76(c) in Police Regulations, Bengal , 1943
(c)Subject to clause (d) entries shall be made in such hook -(i)in January;(ii)when the Superintendent or the head of the office is transferred ;(iii)when the officer or clerk is transferred from the district or Range;(iv)when the officer or clerk ceases to officiate in any higher appointment, unless the-Superintendent or the head of the office considers him to be likely again to officiate in it during the same calendar year, in which case no entry shall be made till the year has ended; and(v)when a higher authority, such as a Deputy Inspector-General, the Inspector-General or the Provincial Government, orders remarks to be entered.
