Section 790(a) in Police Regulations, Bengal , 1943
(a)(i)Probationary Assistant Superintendents and directly appointed Deputy Superintendents shall, on being posted to districts, be trained in the manner described in clauses (b)-(f), below. There shall be no departure from the prescribed course without the sanction of the Inspector-General. The Superintendent under whom a probationary officer is posted shall draw up a detailed programme monthly for the probationer's instruction according to that course.(ii)It is the duty of Superintendents to take an interest in the practical training of probationers and to supervise their studies so as to ensure their becoming thoroughly and practically acquainted with all branches of police work and with the best means and equipment for touring.(iii)When inspecting, the Deputy Inspector-General shall see that the probationary Assistant and Deputy Superintendents are trained in accordance with these rules and record their remarks for the information of the Inspector-General.
