215. Deputation of constables to adjoining districts to learn bad characters. [§ 12, Act V, 1861].
(a)In order to enable the police of one district to gain a personal knowledge of the bad characters of the bordering stations of another district, the Superintendent shall depute a constable for a period of not more than six or less than three months from each of his border police-stations to the border police-station of the adjoining district, in exchange for a constable of that police-station.(b)Constables thus deputed shall be considered as attached to the district to which deputed for all purposes, except their pay and clothing, and shall be under the control of the officer-in-charge of the police-station to which they are deputed.(c)This order also applies to all police-stations which adjoin districts of Bihar, Orissa and Assam and the State of Cooch Behar, and interchange of constables with such districts should be made in the same manner as with districts in the province.(d)The officer-in-charge of the police-station to which the constable is deputed, shall before the latter returns to his own district, sign a certificate that the constable knows and can. identify the bad characters under surveillance in that police-station.
