661. Disposition of the force not to be altered. [§ 12, Act V, 1861].
(a)Without a reference to the Deputy Inspector-General of the Ranger a Superintendent shall not make any permanent change in the number of officers allotted for any prescribed duty or to any police-station in the district or undertake any new duties of a permanent nature.(b)If a Superintendent considers it necessary either of his own motion or at the request of the District Magistrate, to undertake any new duty of a permanent or recurring nature for which no provision exists in the allotment statement, he shall at once report the facts to the Deputy Inspector-General and apply for the necessary increase of the force. If the matter is urgent he shall furnish the necessary force from the existing strength pending the receipt of orders from the Deputy Inspector-General.(c)These orders do not prohibit the employment -(i)of the Unarmed Police on any temporary duty which although not shown in the allotment statement, falls within the sphere of legitimate police work, or(ii)of the Special Armed Force in any part of the district for the preservation of law and order, but the Superintendent shall submit a report to the Inspector-General through the Deputy Inspector-General of the Range if he finds it necessary to employ a detachment of the Special Armed Force away from headquarters continuously for six months.Explanation :- In this regulation "permanent" means for more than six months.
