128. Co-operation with the Calcutta Police. [§ 12, Act V, 1861].
(a)All officers whose jurisdictions adjoin or are near to Calcutta shall keep in close touch with officers of the Calcutta Police and co-operate with them whenever necessary.(b)Superintendents of districts (including Railway districts) round Calcutta, and the Assistant to the Deputy Inspector-General, Criminal Investigation Department, shall detail officers to attend the monthly meetings held at the headquarters of the Calcutta Police.(c)Any investigating officer of the Bengal Police, who has to pursue enquiries in Calcutta, shall ordinarily introduce himself to the officer-in-charge of the police-station where the enquiries are to be made, but, if he needs the help of the Detective Department of the Calcutta Police, he shall first report himself to the Assistant Commissioner of that department.(d)Co-operation with Burma Police. - The Superintendent of Police, Chittagong, may proceed to Akyab in Burma to attend co-operation meetings with the Superintendent of Police, Akyab. Such meetings should be held in Burma and Bengal in alternate years.
