339. Surveillance over unconvicted persons. [§ 12, Act V, 1861].
- No unconvicted person shall ordinarily be kept under surveillance for more than three years. But if, for special reason, it is desirable to continue the surveillance beyond this period, the order of the District Magistrate shall be obtained and renewed at intervals of one year on proceeding drawn up, either by the District Magistrate or by a Sub-divisional Magistrate or by a Superintendent showing in detail the grounds on which surveillance is deemed necessary. These proceedings, with the District Magistrate's order thereon, shall form the record of information to be noted in the history sheet. Proceedings drawn up under this regulation shall be treated as "confidential records" and shall be in the custody of the senior station officer.
