Section 207(c) in Police Regulations, Bengal , 1943
(c)When the officer-in-charge and the junior Sub-Inspectors, if any, are absent or ill, the senior Assistant Sub-Inspector is competent under section 4(p), Code of Criminal Procedure, to assume charge of the station and to exercise any of the functions of an officer-in-charge. Except in unavoidable emergencies, however, he will not be employed in investigation. Even when the Sub-Inspector is absent, he shall, as a rule, on receipt of.information of a cognizable case, do no more than take such preliminary steps (e.g., recording the First Information Report, and arranging for the pursuit of thieves) as may be necessary. Then, if the Sub-Inspector is within the limits of the police-station, the Assistant Sub-Inspector shall send the complainant and the parties at once to him with a copy of the First Information Report. Only if the Sub-Inspector is ill or absent from his jurisdiction, shall the Assistant Sub-Inspector take up the investigation himself.
