Section 189(a) in Police Regulations, Bengal , 1943
(a)A Circle Inspector shall be in charge of a circle as defined in regulation 4 and shall be responsible for the supervision, control and general efficiency of all police work and for the prevention and detection of crime therein. Under section 551 of the Code of Criminal Procedure he may exercise the same powers throughout his circle as an officer-in-charge of a police-station within the limits of his station. He shall reside in his circle and keep himself informed of what is going in his charge. He shall be responsible for the peace of the circle and for the proper performance of their duties by his subordinates, and in cases of failure or neglect it shall be his duty to initiate proceedings against defaulters in cases calling for major punishment. In proceedings against Sub-Inspectors and officers of lower ranks (except in cases of serious misconduct) he may record the evidence and defence and after giving his finding submit the proceedings to the Superintendent for orders.
