665. Inspector-General's power to withdraw officers from an£ district. [§ 12, Act V, 1861].
(a)Notwithstanding the provisions of regulation 685 the Inspector-General has full authority to withdraw from any district, for special or emergent duty anywhere outside it-(i)all or part of the Special Armed Force, and(ii)all or part of the sanctioned allotment of any police-station or subordinate post.(b)(i)Except in sudden emergencies when the necessity for the employment of extra police could not be foreseen, the Inspector-General shall not withdraw any part of the sanctioned allotment under clause (a) (ii) without giving reasonable notice of his intentions to the District Magistrate and securing his consent.(ii)If the District Magistrate objects to the intentions of the Inspector-General, he shall refer the question to the Divisional Commissioner; and, if the Divisional Commissioner does not agree with the Inspector-General, the latter shall accept the Commissioner's opinion or shall refer the matter to the Provincial Government.(c)When the Inspector-General has in a sudden emergency withdrawn police from the sanctioned allotment of any police-station or subordinate post under clause (a)(ii) without securing the consent of the District Magistrate, he shall at once give intimation of his action to him and to the Divisional Commissioner.
