40. Restrictions on delegations to Additional Superintendents. [§ 12, Act V, 1861].
(a)Although the Superintendent may delegate to the Additional Superintendent the maintenance of the cash account and the signing of the cash balance certificate, he shall satisfy himself that the Additional Superintendent is exercising a careful scrutiny.(b)The Superintendent is the principal touring officer and shall tour throughout his district, though he may allot a portion of this work to the Additional Superintendent.(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.(d)Except in Mymensingh the territorial distribution of work between the Superintendent and the Additional Superintendent is prohibited.(e)An Additional Superintendent may write confidential reports under regulation 76 upon officers with whom he is in close contact; but they shall be subject to the Superintendent's control and remarks.
