79. Submission to Inspector-General of confidential reports on Inspectors.
(a)On the 1st February each year there shall be submitted to the Inspector-General -(i)through the Deputy Inspector-General concerned, by the Principal of the Police Training College, the Superintendent of each Railway Police district, the Assistant to the Deputy Inspector-General in the Criminal Investigation Department and each Special Superintendent in the Intelligence Branch, and(ii)through the District Magistrate and the Deputy Inspector-General concerned, by every other Superintendent,copies of all remarks made under regulation 76 in the confidential report book of each Inspector (and of each officer whose name is on the provincial list of those approved for promotion to Inspector's rank) serving under him. For this purpose loose sheets of Bengal Form No. 5243 should be obtained from the Forms Department.(b)In the case of officers employed in the District Intelligence Branch copies of these remarks shall be forwarded by the Superintendent concerned through the District Magistrate to the Deputy Inspector-General .Criminal Investigation Department and Intelligence Branch. The Special Superintendent concerned in the Intelligence Branch will record his remarks before copies are forwarded to the Deputy Inspector-General of the Range under clause (d).(c)The District Magistrate may make remarks on the copies before forwarding them to the Deputy Inspector-General concerned.(d)The Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, shall forward the copies received by him under clause (d)(i) to the Inspector-General and those under clause (b) to the Deputy Inspector-General of the Range concerned with his own remarks.(e)The Deputy Inspector-General of the Range shall forward all copies received by him under clauses (a) (i) and (ii) and (d) to the Inspector-General with his own remarks after taking notes of the remarks for record in his office.
