625. Submission of diaries, enclosures and progress reports in cases taken under Control. [§ 12, Act V, 1861].
(a)In enquiries or investigations taken under control, except those falling under regulation 621 one copy of the diary, enclosure and progress report shall be sent to the Superintendent, and another to the Deputy Inspector-General, Criminal Investigation Department. In the case of a Sub-Inspector of the department, the diary, enclosure and progress report intended for these officers, shall be submitted through the Circle or Criminal Investigation Department. Inspector under whom the Sub-Inspector is working. A copy of any order, instruction or remark of any kind passed by the Superintendent upon a diary or report of an officer of the Criminal Investigation Department shall be forwarded to the Deputy Inspector-General of that Department; orders passed by that officer are governed by regulation 626. Any orders or instructions given by the Superintendent that are intended or likely to divert a Criminal Investigation Department officer from any line of enquiry he wishes to follow or action he wishes to take shall be reduced to writing, a copy being sent, without delay, to the Deputy Inspector-General, Criminal Investigation Department. In enquiries or investigations under the direct control of the Deputy Inspector-General, Criminal Investigation Department, under regulation 621 a copy of the diary, enclosure and progress report shall be submitted direct to the Deputy Inspector-General, and need not pass through the Superintendent.(b)An officer of the department deputed under regulation 620 to assist enquiries or investigations shall submit the diary, enclosure and progress report as laid down in clause (a) above.(c)An officer of the department placed under the Superintendent under regulation 622, shall submit a copy of his personal diary to the Superintendent of the district or the Circle Inspector, according to his rank. A copy shall be sent to the Criminal Investigation Department through the Superintendent for information only.(d)In cases in which officers of the department are required to conduct investigations in person, their diaries under section 172 of the Code of Criminal Procedure shall be submitted according to the regulations for the submission of case diaries, whilst their personal diaries shall be submitted as directed in clauses (a), (b) and (c) above.
