(1)All police stations shall maintain a General Diary in book containing suitable number of pages issued by the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, to the police station. All pages in such books shall be numbered in such a manner as to provide for maintaining the General Diary in two copies by carbon copy process provided that the General Diary may be maintained in electronic form.(2)All entries in the General Diary shall be made by the officer in-charge of the police station or by any other subordinate officer deputed by him. Officer making any entry in the General Diary shall append his signature as soon as entries have been made in the diary, and a line shall be drawn across the page immediately below it.(3)The Director General of Police shall fix hours at which General Diary shall be closed daily and also shall specify the information and form in which such information is to be entered in the General Diary at the start of each day.(4)The General Diary is intended to be complete record of all events which take place at the police station which should record the movements and activities of all police officers, visits of outsiders whether official or non-official.(5)Every occurrence in the knowledge of the officers of police shall be entered in the General Diary. Any information received regarding occurrence of cognizable offence shall be briefly recorded in the General Diary along with the details of action taken under section 154 of the Code of Criminal Procedure, 1973.(6)Information of complaints received orally regarding non-cognizable offence, missing persons or property shall be recorded in the General Diary. In case such information is received in writing a reference to it shall be made in General Diary.(7)Every entry made in the General Diary shall be given a marginal heading and shall be numbered in a monthly series.(8)The officer incharge of the police station shall be responsible for the correct and timely recording of entries in the General Diary.(9)General Diary shall be closed every day and a copy of it shall be dispatched as early as possible to the Police Officer Incharge of the Circle.(10)The General Diary shall also be maintained by outpost and be written by officer incharge of outpost. It shall record movement of police personnel and any information received by them.(11)A copy of General Diary of the outpose shall be submitted daily to the officer incharge of the police station concerned. It shall be the duty of the officer incharge of police station to peruse and take necessary action.(12)The Director General of Police may issue direction regarding of other information in the General Diary from time to time.
