14. Relations between Range Deputy Inspectors-General and Commissioners and District Magistrates. [§ 12, Act V, 1861].
(a)The Deputy Inspector-General of a Range shall keep in close touch with Commissioners and District Magistrates in regard to the maintenance of peace and the prevention and detection of crime in their respective charges, and shall do all in his power to establish harmonious co-operation between the police and the magistracy.(b)He shall ordinarily communicate with the Commissioner by demi-official or unofficial notes and with District Magistrates through Superintendent but he shall make a point of having personal discussions with them at intervals, e.g., when he visits their headquarters.
