97. Extra departmental influence not to be solicited. [§ 12, Act V, 1861].
- Save as provided in regulations 105, 886 and 887, police officers of all ranks and launch-ratings are forbidden directly or indirectly -(i)to seek or obtain interviews, except in the course of their duty, with Ministers or Secretaries to Government without the prior sanction of the Inspector-General ;(ii)to approach Members of the Legislature with a view to having any grievance made the object of a question or interpellation in the Legislature ; or(iii)to approach any officer of another department, any non-official, or any association for support in pressing the claims, or obtaining redress of the grievances, of individuals, or to obtain from any such officer, non-official or association any certificate or letter of recommendation other than (i) a certificate under regulation 1048 or (ii) a formal letter bringing to the notice of a Superintendent specific services rendered to, or under the official cognisance of the writer.
