791. Practical training of probationary Sub-Inspectors in districts. [§ 12, Act V, 1861].
(a)At the end of the course of instruction at the police Training College all directly appointed cadets who have been declared by the Examination Committee to have passed shall be posted to districts as probationary Sub-Inspectors for a period of two years, during which their career shall be watched with a view to ascertaining whether they are likely to make useful, honest and efficient officers. During this period they shall be trained in the manner described below.(b)Each probationer shall be attached for the specified periods to the following offices in order to learn the actual details of the work. Whilst so employed he shall make himself thoroughly acquainted with the duties which appertain to these offices.Police-station (six months).(i)He shall receive a thorough training in the method of keeping and preparing all records, reports and returns appertaining to a police-station and shall himself write the various registers and records maintained by Assistant Sub-Inspectors and Sub-Inspectors, under the general supervision of the officer-in-charge.Circle Inspector's office (three months).(ii)He shall be employed as a reader to a Circle Inspector, whom he shall invariably account by on tour to gain experience of case-work and of the work of police-stations generally.Court office (six months).(iii)He shall make himself acquainted with the various registers and records maintained in the Court office under the general supervision of the Court officer. He shall attend the Courts of Magistrates during the trial of police cases and also the Court of Sessions. He shall attend jail parades and accompany officers detailed to interview prisoners.Reserve office (three months).(iv)He shall work in the Reserve office under the direct supervision of the officer-in-charge and maintain with his own hand for specified periods some of the more important registers and records. He shall attend morning parade and accompany his superior officer when he goes on night rounds.Police-station (six months).(v)He shall accompany the officer-in-charge or any other investigating officer whenever the latter goes out to investigate cases, and shall receive a thorough training in the methods of investigation and all duties connected therewith. He shall, towards the end of the period of training, be entrusted with the investigation of petty cases himself, under supervision.NOTE. - When there is difficulty in observing these orders in a district owing to the number of probationary Sub-Inspectors under training exceeding the number of Circle Inspectors or for any other reason, the orders may be modified with the approval of the Deputy Inspector-General of the Range, but in such cases the training in a police-station should, as far as possible, come last.(c)A probationer promoted from the rank of Assistant Sub-Inspector shall be trained in different branches of police work, generally on the lines indicated above, but the period of training shall be limited to one year only and the prescribed course shall be altered accordingly. The Deputy Inspector-General of the Range shall see that the probationer is specially trained in those branches of police work of which he has had least previous experience.(d)(i)Inspectors are held personally responsible for the training of probationers posted under them. This responsibility will be strictly enforced.(ii)As soon as a probationer is posted under an Inspector, the latter shall forthwith draw up a proper and progressive training programme.(e)Every week the probationer shall write a report to be sent to his Inspector setting forth (i) the work on which he has been engaged during the week, (ii) what he has learned, (iii) any difficulties encountered as to whether or not they have -been surmounted, and (iv) any other matter appertaining to his training which he desires to report or which the Inspector requires.These reports will be retained in a separate file in the Inspector's office, so long as the probationer remains under him. It the probationer is transferred under another Inspector these weekly reports shall be sent to that Inspector.
