71. Instructions for compiling Notices for the Police Gazette.
(a)All matters to be published in the Police Gazette shall be included in the weekly return due in accordance with Appendix XII.(b)The following detailed instructions for the compilation of these returns shall be strictly followed by all concerned :-I. - General instructions.(i)Each return, headed with the name of the district and the words "For insertion in the Police Gazette" shall be forwarded to the Inspector-General, without any covering letter.(ii)Each return shall contain all items for publication which have occurred in the week to which it relates. If there is nothing to report, a blank return shall be forwarded.(iii)The returns shall be typed on one side only of each sheet of paper.(iv)The rank and full name of every officer shall be given. Names shall be spelt in accordance with Appendix IX.(v)The returns shall be accurately worded, in strict conformity with similar notifications previously published.(vi)Each return shall be edited by a gazetted officer before despatch.II. - Instructions regarding matter for publication in Part II.(i)District orders shall be grouped under the headings "Promotions and confirmations", "Leave", "Reductions and reversions" and "Transfers and casualties".(ii)District orders relating to officers of and above the rank of Sub-Inspector only shall be included. Those relating to other rank officiating as Sub-Inspectors shall be excluded.(iii)All orders regarding appointments and promotions shall be accompanied by complete information regarding the chain of arrangements, with dates, and shall indicate the vacancies (Permanent or officiating) against which they are made.(iv)Orders relating to casual leave shall be excluded.(v)Orders granting leave or an extension of leave shall be included ; in the latter case, the number and date of the paragraph in the Police Gazette notifying the original grant or the last extension shall be quoted.(vi)Orders regarding the return from leave of subordinate police officers shall be excluded, unless any portion of the leave previously gazetted is cancelled or an extension is granted to cover a short period overstayed.(vii)Orders relating to the permanent appointment, promotion leave and reversion of clerks of the Superintendents' office borne on the Range cadre shall be included.(viii)The numbers and dates of all district orders shall always be quoted.
