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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bengal Presidency - Subsection

Section 40(c) in Police Regulations, Bengal , 1943

(c)The Superintendent may not delegate to an Additional Superintendent responsibility for any of the following :-
(i)the drill, discipline and general control of the police force under him;
(ii)the control over expenditure whether of cash or of other property of the Police Department throughout his charge;
(iii)the work of the District Intelligence Branch, except in a district where an Additional Superintendent is specially sanctioned for that Branch;
(iv)the maintenance in his office of the District Crime Note Book or other system of control of crime against property, and
(v)except in Mymensingh district, the general control of crime throughout any part of his district.