Section 189(k) in Police Regulations, Bengal , 1943
(k)He shall maintain close contact with Court Officers, whether the latter work in subordination to him or not. Whenever necessary, he shall discuss with them the evidence in any case, and shall be responsible for seeing that they are properly instructed on all relevant points. He shall bring to the notice of the Superintendent important cases in which the retention of the Public Prosecutor or Government Pleader appears to be desirable.
