617. Responsibility of Deputy Inspectors-General of Criminal Investigation Department and of Ranges. [§ 12, Act V, 1861].
- With the assumption of control the responsibility is transferred from the Deputy Inspector-General of the Range to the Deputy Inspector-General, Criminal Investigation Department. The former shall refrain from passing any orders or comments on enquiries or investigations controlled by the latter.Such control includes the determination of the broad lines of enquiry or investigations, as well as such supervision of the conduct of the same thereafter, as will prevent serious errors or irregularities. Superintendents of districts, except in the special cases mentioned in regulation 621, are responsible under such control, for details of enquiry or investigation within their districts, but they shall, in all cases controlled by the Criminal Investigation Department, consult the Deputy Inspector-General of that department before ordering the submission of chargesheets or final reports. In enquiries or investigations in which the Criminal Investigation Department assists or advises, the responsibility of control remains with the Deputy Inspector-General of the Range. The Deputy Inspector-General, Criminal Investigation Department, shall issue no orders in respect of enquiries or investigations of which he has not assumed control.
