47. Number of inspections to be made. [§ 12, Act V, 1881].
- (a) The Inspector-General shall inspect every district once in two years.(b)The Deputy Inspector-General of Police, Intelligence Branch, will inform him at the beginning of each year which D.I.B. offices he intends to visit and Range Deputy Inspector-General should inspect the remainder.(c)The Deputy Inspector-General, Criminal Investigation Department, shall inspect crime work in districts as ordered from time to time by the Inspector-General with reference to the incidence of organised crime.(d)The Deputy Inspector-General in charge of the Intelligence Branch, Criminal Investigation Department, or his Special Superintendent, shall inspect the working of the arrangements for the collection of intelligence in every district at least once a year.(e)The Superintendent, or, subject to regulation 41(c)(iii), an Additional Superintendent, shall make a thorough inspection at least once a year of every office, police-station or subsidiary post in the district.(f)Whenever the Superintendent thinks it necessary for the better supervision of the work or in view of the incidence of crime, he should pay additional visits to police-stations or have them inspected under regulation 45 by an Assistant or a Deputy Superintendent.(g)The Superintendent shall also make once a year for each Sub-divisional headquarters and for each circle, a general inspection of the progress of work in each circle, and shall examine particularly how far the Sub-divisional Police Officer or Circle Inspector has supervised investigations locally, what local knowledge he has acquired and what steps he has taken for the prevention and detection of crime.(h)The Superintendent shall visit all Railway police-stations within his district once a year. He shall have access to all registers and files but any notes recorded by him in the inspection register shall ordinarily be confined to crime and criminals, co-operation between Railway and District Police and any particular cases in which the District Police are directly interested.(i)Annual inspections should be made by Sub-divisional Police Officers as provided by regulation 46(d).(j)A Circle Inspector shall thoroughly inspect every police-station and subsidiary post, including guards, within his circle once a year but, in a subdivision where a Sub-divisional Police Officer is posted, the police units shall be inspected once a year either by the Sub-divisional Police Officer [vide rule 46(d)] or by the Circle Inspector.(k)Similarly, a Court Inspector or a Circle Inspector under regulation 189(f) shall inspect his Court Office once every year but, in a subdivision where a Sub-divisional Police Officer is posted, the Court Office shall be inspected either by Sub-divisional Police Officer or the Inspector once every year.(l)Inspections by the Armed Inspector are governed by regulations 896 and 898.(m)In addition to the inspections prescribed above, other inspections may usefully be made on particular points and to see whether orders have been carried out.
