45. Method of employment of Assistant and Deputy Superintendents at headquarters. [§ 12, Act V, 1861].
- Assistant and Deputy Superintendents posted at headquarters should not be employed only for routine work in the Superintendent's office, they should in addition be used freely, under the Superintendent's directions, for the supervision of important investigations and enquiries and may also, when the Superintendent thinks it necessary, be used for additional inspections of police-stations in the interior. The Superintendent shall define clearly, in a district order, the duties which they shall perform and the sphere of action, if any, allotted to them.
