313. Drill and the use of arms. Weekly drill parade. Exemptions from daily drill.
(1)Every Deputy Superintendent, Senior Assistant Superintendent, Assistant Superintendent, Welfare Officer, Sub Assistant Superintendent, Head Warder and warder shall undergo a thorough training in squad drill and in the use of the arms provided for them. They shall also be put through a course of musketry once a year for the arms provided for them.(2)Any Deputy Superintendent, or Assistant Superintendent who has acquired a sound knowledge of drill and is qualified to drill the guard, shall only be required to attend the Superintendent's drill parade which shall take place ordinarily on the Wednesday of every week. On these occasions the whole establishment required to undergo training in drill, and available for the purpose, shall be inspected by and drilled in the presence of the Superintendent. Practice with blank cartridge shall take place at these inspections atleast once a month (ordinarily at the first monthly parade). Warders who are proficient in drill shall not, except as a punishment, be required to be present at drill parade more than three times a week.(3)Subject to the provisions of the preceding clause, and to the exemption in the case of head warders, all officers for whom arms are provided, shall, unless prevented by sickness or absence on leave, be required to attend drill for half an hour either in the morning or evening of every week day except Thursday.(4)At the weekly inspection parade, the Superintendent should make a close examination of the arms, accoutrements, etc., and satisfy himself that they are clean and in good order, that the men are properly turned out, clean in their persons and clothing, and that no buttons, letters or other articles are missing.
