834. Authority competent to make transfers. [§ 12, Act V, 1861].
(a)The Inspector-General may transfer Deputy Superintendents (other than officers officiating or about to officiate as Superintendent) from one district to another or from the headquarters of a district to a subdivision and vice versa.NOTE. - All such transfers and transfers of officiating Deputy Superintendents shall be reported to the Provincial Government for publication in the Calcutta Gazette.(b)The Inspector-General may also transfer subordinate officers throughout the general police district.(c)The Deputy Inspector-General may transfer subordinate officers (including compounders attached to police hospitals) from one district to another within his Range, but the Civil Surgeons of the districts concerned should be consulted before compounders are transferred. All postings and transfers of Armed Inspectors, European Inspectors of the Town or Railway Police and Sergeants will require the Inspector-General's previous approval. The Deputy Inspector-General of Police Armed Forces, may transfer Armed Inspectors within his Brigade.NOTE. - All orders regarding the transfer of Inspectors shall be published in the Calcutta. Gazette.(d) Superintendents may transfer subordinate officers within the district. They shall determine all postings and transfers personally and shall record the order in the disposition register in their own handwriting.See Note to S. R. 111 of the Fundamental Rules.(c) The Deputy Inspector-general, Intelligence Branch, should invariably be consulted before Inspectors and Sub-Inspectors are transferred from the District Intelligence Branch.
