(a)The Police and Criminal Intelligence Gazettes shall, after all action laid down in regulation 69 has been taken, be filed in the following manner :-(i)Parts I to V inclusive of the Police Gazette shall be kept together and filed in half-yearly bundles maintained in proper chronological order. Each half-yearly bundle, when complete with its printed index, shall be bound or securely sewn.(ii)Government Orders and Police Orders published in Part VI of the Police Gazette shall be separated into yearly files, Government Orders being kept in one file and Police Orders in another. A manuscript index for each file shall be kept until the printed index is received, when the orders in each file, with their respective index, shall be bound or securely sewn together.(iii)Parts I to IV inclusive of the Criminal Intelligence Gazette shall be kept together and treated as in (i) above.(iv)All the Supplements of the Criminal Intelligence Gazette, including the Special Supplements, shall be separated into eight annual files and each file bound with stiff cover as soon as the printed index is received.The pages of the Supplements shall be serially numbered so that each set of Supplements easily becomes a book of a proper size and pages and can become a handy reference book for the officers.(b)These instructions apply to all offices, stations and posts to which the Gazettes are issued.VIII-Confidential reports.
