Section 35 in The Central Reserve Police Force Rules, 1955
35. [ Loss or damage to arms, ammunition and property
.-(1) In all cases of loss or serious damage to arms, ammunition or other Government property, where such loss or damage exceeds Rs. 100 in the case of arms and ammunition, and Rs. 500 in the case of other Government property, the Commandant shall assemble a Court of Inquiry consisting of the Assistant Commandant (if available) or the senior superior officer present as the president and two superior or subordinate officers as members.(2)The Court shall inquire into the case, record evidence and submit findings in Form A.F.A. 2 to the Commandant.(3)On receipt of the findings under sub-rule (2), the Commandant may, if the total value of the loss or damage does not exceed Rs. 1,000 pass orders that the loss or damage be written off.(4)If the total value of the loss exceeds Rs. 1,000 but does not exceed Rs. 2,000, the Commandant shall submit the findings to the Deputy Inspector-General of Police who may pass orders for writing off such loss or damage.(5)If the total value of the loss exceeds Rs. 2,000, the Commandant shall submit the findings through the Deputy Inspector-General of Police to the Inspector-General of Police or the Director-General, as the case may be, within the competence of such authority, as provided for in the Delegation of Financial Powers Rules, or other orders as may be notified from time to time, who may pass orders for writing off such loss or damage.(6)In case of loss or damage to arms and ammunition or other Government property where such loss or damage does not exceed Rs. 100 in the case of arms and ammunition and Rs. 500 in the case of other Government property, it shall be dealt with the Commandant in the Orderly Room after a summary enquiry by a Gazetted Officer.] [Substituted by G.S.R. 476, dated 22.4.1980. ]
