149. Inspection. - (1) Deputy Commissioners of Divisions shall inspect on a year every police station, outpost and court office within their respective jurisdictions. Subdivisional Assistant Commissioners shall make such inspection half-yearly.
(2)The principal object of these inspections is to find out the working efficiency of each post, i.e., if the police are working properly for the detention and prevention of crime, if the records are maintained properly and in good order, if clothing, equipment, furniture and buildings are in order.(3)During these inspections, defects and errors detected should be explained to the subordinates and orders should be issued for future guidance. Deputy Commissioners and Assistant Commissioners should see that the orders issued are carried out.At the end of each inspection, the Deputy Commissioner should note exceptionally good or bad work done by officers.A brief note of each inspection should be sent to the Commissioners for his information.(4)No hard and fast rules can be laid down as to the procedure to be followed during inspection. Each Officer can follow his own method, but information on the following points should be recorded :-(a)Buildings - Accommodation and repairs.(b)Government Properties - Replacement and repairs.(c)State of Crime -(i)detection, quality of investigation,(ii)steps taken for prevention,(iii)agents, expenditure of Secret Service money, and(iv)local knowledge of officers and men.(d)State of sherista - General condition of Registers, whether up-to-date, promptness in disposing of papers.(e)Discipline of the Force.(f)Adequacy of the staff or otherwise.Special attention should be paid to the amount of miscellaneous work, Court petitions, etc.
