(a)Inspectors (including temporary and officiating of Inspectors) shall draw their pay in the form prescribed for gazetted officers but for purposes of audit they will be treated as non-gazetted officers. They shall prepare their bills in duplicate and submit the duplicate copy for record in the Superintendent's office and as soon as the bills are cashed they shall also send bill extracts of allowances, if any.(b)To enable the Treasury Officers or the Accountant-General, as the case may be, to exercise proper check, specimen signatures of Inspectors together with intimation regarding retirement, death, etc., should be supplied by Superintendents or the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, to the Treasury Officers or the Accountant-General, as the case may be. Monthly consolidated absentee statements relating to these officers shall also be furnished by the Inspector-General to the Accountant-General in accordance with regulation 1185. In case there is any change in the rate of emoluments due to increments, leave, etc. necessary certificates to that effect in the prescribed form should be issued by Superintendents or the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, to the Treasury Officers or the Accountant-General, as the case may be, to enable them to pass the pay or leave salary at the changed rates on the authority of the certificate. The Inspectors concerned should also be informed of the changes, if any, in the rate of emoluments, to enable them to prepare their bills accordingly.Note. - Superintendents or the Deputy Inspector-General, Criminal Investigation Deportment and Intelligence Branch, as the case may be, will be responsible for maintaining the service books and leave accounts of Inspectors.
