125. Special co-operation meetings. [§ 12, Act V, 1861].
- A special co-operation meeting, for the purpose of discussing any emergency, may be held at any time and at any place within his jurisdiction -(i)by a Deputy Inspector-General of a Range, with other Deputy Inspectors-General or with Superintendents and other officers(ii)by a Superintendent, with officers serving in his own district or, with the previous sanction of the Deputy Inspector-General of the Range, with other Superintendents ;(iii)by a Sub-divisional Police Officer with officers serving in his subdivision or, with the previous sanction of the Superintendent, with other officers;(iv)by a Circle Inspector, with the previous sanction of the Superintendent, with other Inspectors of the same or neighbouring districts and with officers, serving under himself or them.
