22. Relations between Sub-divisional Magistrate and the police.
(a)Except where it is provided otherwise in these Regulations or by any law for the time being in force, Sub-divisional Magistrates shall have only the same powers in respect of the police as other subordinate Magistrates; but it is the duty of every Sub-divisional Magistrate to inspect all police-stations within his jurisdiction once annually. At such inspections Sub-divisional Magistrates shall follow the instructions laid down for District Magistrates in regulation 19 and may give orders affecting the preparation and trial of cases; but they are not empowered to issue executive orders to the police, and shall confine themselves to bringing to the notice of the District Magistrate any matter which appears to call for intervention.(b)A Magistrate in charge of a subdivision can only nominate the officer-in-charge of a police-station to investigate a case within the limits of such officer's police-station; but should such Magistrate intimate his opinion that for particular reasons a special officer should conduct the investigation, the Sub-divisional Police Officer or the Circle Inspector shall, if possible, comply with his wishes.(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.
