(a)An annual return in B. P. Form No. 160 showing the names of officers whose appointments the Superintendent is not competent to fill and who will, during the following calendar year, attain or pass the age of 55, or may exceed the period of any extension of service already granted, shall be submitted to the Deputy Inspector-General on the 1st September.(b)The return shall be submitted in duplicate in two parts-one relating to officers whose appointments the Deputy Inspector-General is competent to fill and the other relating to officers appointed by the Inspector-General. The original copy of the former shall be retained in the Deputy Inspector-General's office and the duplicate copy with the orders noted in the appropriate column shall be returned to the Superintendent. Both copies of the latter will be forwarded by the Deputy Inspector-General with his recommendations to the Inspector-General for orders.
