910. Register of disposition of force. [§ 12, Act V, 1861].
(a)This register shall be kept in B.P. Form No. 171 divided into two parts-one for the lines and the other for police-station and Court establishments.(b)Each posting shall be noted as soon as the joining report is received and each order of transfer shall be recorded by the Superintendent or the Additional Superintendent.(c)The words "in charge" shall be noted against the names of officers who are in charge of police-stations or Courts. Sufficient space shall be left in each part for the entries of several years and the register ^shall not be rewritten more often than is necessary.
