89. Baseless allegations against officers in connection with the discharge of their official duties. - (a) When a police officer comes to know that an allegation has been made against him which is either entirely baseless or is grossly exaggerated, he shall at once report the facts of the case through the proper channel to the Commissioner. Immediately on receipt of such a report the Commissioner shall forward a statement of the case to the Director of Publicity with the request to issue a Press note refuting the allegations and shall also send a copy of the statement to the Home Department of the Government.
(b)When the allegation is maliciously false and the officer concerned desires that prosecution or suit for damages should be instituted, he shall move the Home Department through the proper official channel, for such action. The question whether any such action should be taken will be examined by Government in consultation with their legal advisers.
