20. Custody of special diaries. - (a) Only the following officers may see special diaries :-
(i)the Investigating Officer;(ii)the Officer-in-Charge of the police station;(iii)any police officer superior to such Officer-in-charge;(iv)Public Prosecutor, Police Prosecutor, Court Inspector or Court Sub-Inspector;(v)any other officer or person authorised by the Deputy Commissioner.(b)Every Police officer is responsible for the safe custody of any special diary which is in his possession.(c)Every special diary shall be treated as confidential until the final disposal of the case, including appeal, if any, or until the expiry of the appeal period.(d)A special diary shall be kept under lock and key and when sent by one officer to another, shall be sent in a sealed cover directed to the addressee by name and superscribed 'Special Diary'. A special diary sent to the Court office shall be addressed to the senior Court Officer by name in a sealed cover.(e)Covers containing special diaries received in the Court office may be opened by any officer specially authorised in writing by the Court officer or by a superior officer.(f)Every Investigating Officer shall be provided with a deed box and every Assistant Commissioner and Court officer with a suitable receptacle, in which to keep special diaries under lock and key.
