Section 445(c) in Police Regulations, Bengal , 1943
(c)On receipt of the final memorandum the Superintendent shall record orders whether the convict is to be placed under surveillance, whether he is to be made P.R., P.R.T., or and whether a history sheet is to be opened for him. On the back of the final memoranda of cases which have ended in acquittal or discharge the Superintendent shall point out if necessary to the investigating or Court officer the reasons for the failure of the case, and shall take such other action as he may consider necessary. The final memorandum shall not be filed by the Superintendent until final orders regarding all absconders have been passed.
