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Bengal Presidency - Section

Section 1147 in Police Regulations, Bengal , 1943

1147. Detailed instructions for preparing budget estimates.

- The following instructions shall be followed in preparing estimates under the undermentioned sub-heads of expenditure:-Pay. - All charges on account of pay, establishment and fixed allowances shall be provided for according to fixed sanctions. In calculating the provision to be made for the pay of constables, the number with approved service (i) not exceeding three years, on Rs. 20, (ii) exceeding 3 years but not exceeding 7 years, on Rs. 21, (iii) exceeding 7 years but not exceeding 10 years, on Rs. 22, (iv) exceeding 10 years but not exceeding 17 years, on Rs. 23 and (v) exceeding 17 years, on Rs. 24 shall be carefully ascertained and noted against the appropriate entry in the budget, and the amount to be provided calculated accordingly. The rate of pay drawn by each incumbent on the 1st April of the year for which the estimate is framed shall form the basis of calculation, and increments which may fall due during the year shall be considered.Travelling allowance. - The estimate shall be based on the actual expenditure of the past three years, and if any larger expenditure has to be provided for, reasons for the increased provision shall be given in the column for remarks.Contingencies. - The same procedure shall be followed as in the case of travelling allowance in respect of contingent expenditure and other fluctuating charges.The total provision under all sub-heads of contract contingencies should not ordinarily exceed the total allotment made in the sanctioned budget of the current year. Increases and decreases within that total may be made. If any increase in the total provision is proposed, it must be fully justified. The prospects of any additional grant being given are not great, since the balance of the total allotment for the department, which is kept undistributed, is very small and is required for meeting unexpected expenditure which may occur during the year. The provision made should, therefore, be in accordance with the initial grant (omitting subsequent grants) of the current year, unless some very strong reason can be given.In preparing estimates for petty repairs to buildings and oil for lighting purposes, the following scales are laid down as a general guide. They are not rigid, and Superintendents may use their discretion in increasing or decreasing the allotment within, the total limit of their budget grants-
  Petty repairs to buildings    
      Yearly
Police-station ...............   250
Outpost ...............   100
Reserve lines ...............   350
  Oil for lighting    
    Rs. A. P.  
Large investigating centre .......... 2 13 0 x 12  
Small investigating centre .......... 1 14 0 x 12  
Town outpost .......... 0 15 0 x 12 per barrack light
Reserve lines .......... 14 0 0 x 12 for an average district
Inspector’s office .......... 0 7 8 x 12  
As a general result of experiment, it is found that the average monthly cost of burning one lantern throughout the night (including cost of wick and matches) is annas 15. This latter figure will enable officers to calculate the correct grant in exceptional instances such as a large Reserve office or town outpost, etc. Lighting charges of Court police offices shall be met from the contract grant of Superintendents according to actual requirements.Police rewards. - Provision shall be made as in the sanctioned budget of the current year, unless there be some special reasons for increase or decrease. The actuals of the previous three years shall be given.Clothing. - Provision shall be made for a lump grant in accordance with the authorised scales laid down in Chapter XIX.Office and ground rents and other fixed payments. - All sanctions up to date, and such other amounts for which sanction is necessary, shall be provided for, and full details furnished in the Appendix or the "remarks" column of the budget. Charges for which sanction already exists shall be separated from those for which sanction is necessary.Books. - It is useless making provision under this sub-head without giving details. The names and prices of all books required shall be stated.Petty construction. - The amount provided in the sanctioned estimate under this head depends not so much on actual requirements as on the amounts which the Provincial Government can place at the disposal of the department. In the budget estimates Superintendents shall provide for all urgent works and shall append to their estimate a list of the works with rough estimates. At the beginning of the year allotments from the petty construction grant shall be made by the Inspector-General to Deputy Inspectors-General.Athletic clubs. - Provision should be made in accordance with the scale laid down in regulation 1167.Purchase of land. - Ordinarily, provision cannot be made unless the matter has been separately referred to the Inspector-General.Rewards for marksmanship. - Provision under this head shall be made in accordance with regulations 796 and 797.