Section 805(f) in Police Regulations, Bengal , 1943
(f)In holding these examinations the test should be to ascertain if an officer can carry on with facility the particular work on which he is employed: For instance, in the case of the officers mentioned in clauses (b) and (c) the paper should contain, among others, law and police terms and expressions used in Courts, such as burglary, culpable homicide, bail, recognizance, First Information Report, plaint, etc., so that it may be ascertained whether the officer knows Bengali and Hindi equivalents of these terms. In the case of Sub-Inspectors of the Special Armed Force and Town or Railway (Platform) Police and Sergeants, all of them do not require this technical knowledge and the test for each branch should be regulated according to the work in which they are employed. For instance, an Armed Sergeant should be capable of instructing his men in simple movements and the handling of arms and of pointing out errors in drill, etc.
