1069. Assumption of charge by Superintendent and Additional Superintendent. [§ 12, Act V, 1861].
(a)When an officer assumes charge as Superintendent (or as Additional Superintendent specially charged with the control of the District Intelligence Branch) he shall forward to the Special Superintendent, Intelligence Branch, Criminal Investigation Department by name a report of receipt of all confidential books, circulars, and papers (including the District Note-Book), bringing to notice any defects, if the files do not appear to him to be complete and securely kept. (Vide Appendix A to the Manual of Rules and Orders for Distinct Intelligence Branch offices).(b)Within seven days of assuming charge of a district, the Superintendent shall submit to the Deputy Inspector-General of the Range a memorandum in B. P. Form No. 201 stating briefly the condition in which he has found the office registers, arms and accoutrements, clothing, contract contingent expenditure, and accounts generally, giving details of the balance in hand at. the time of taking over charge.
