(a)The pay of sweepers (whether whole-time servants or not) should be treated as a recurring contingent charge, (vide paragraph 417(15) of the Bengal Audit Manual and Appendix 9 of the Bengal Financial Rules).(b)Superintendents are competent to entertain sweepers (part or whole-time) required for police lines, police-stations, outposts, etc., without the sanction of any higher authority, provided the charge can be met from their budget grant under the head "Contract contingencies" and the pay does not exceed Rs. 13 per mensem for Calcutta (excluding Alipore) and Rs. 12 per mensem for the rest of the province.Note. - (i) A Deputy Inspector-General may also entertain sweepers for his own office provided the pay does not exceed the scale prescribed above.(ii)Where the Superintendent's office is not in or near the Magistrate's office, a pay at the same rate as is allowed to sweepers in the latter office should be paid.(iii)Where the Superintendent's office adjoins the Magistrate's office, an allowance not exceeding Rs. 2 a month should be paid to one of the Magistrate's sweepers.
