22. Contents of Police Gazette. - The following matters shall be published in the Calcutta Police Gazette :-
(1)Orders, instructions or directions by the Government regarding the Calcutta Police.(2)All important orders by the Commissioner.(3)Notices regarding identifiable property lost or stolen or seized on suspicion by the Police.(4)Notice regarding -(a)absconders and notorious criminals lost sight of or wanted by the police.(b)suspicious individuals arrested by the police but who may be wanted elsewhere.(5)Notifications by the Arms Act Department and notices regarding loss or recovery, of arms and ammunition.(6)Notices issued by the Public Vehicles Department regarding missing or suspicious driving licenses or cancellation of such licenses.(7)The timing in the Calcutta mosques of daily congregational prayer hours and its variation as required by the change of season.(8)Notices regarding deserters.(9)Departmental notices and instructions of general interest to the force.(10)Brief accounts of clear detection and other good work and of interesting cases.(11)Important rulings in criminal cases.(12)Miscellaneous notices.(13)(a)Matters relating to rewards and commendations as will be ordered by the Commissioner or the Deputy Commissioner.(b)Punishments to Police officers as will be ordered by the Commissioner or the Deputy Commissioner of Police.(14)Notifications regarding the forfeiture and prescription of various publications under different Acts.The Deputy Commissioner of Police, Detective Department, shall be in general charge of the Gazette Section of the Calcutta Police and the matters which are published in the Calcutta Police Gazette shall receive his approval before publication.Each department/unit/than a shall preserve the gazette in bound volumes. Each volume shall contain gazettes for six consecutive mouths. These records will be classified as Permanent.
