736. Appointment of Honorary Deputy Superintendents [§ 241(2)(b), Government of India Act, 1935].
- On the recommendation of the Inspector-General, the Provincial Government may confer the rank of Honorary Deputy Superintendent on senior and deserving Inspectors holding posts of special importance. This shall not preclude them from promotion to the regular grade of Deputy Superintendents. For the purposes of pay, travelling allowance, etc., they shall continue to be treated as Inspectors. The Chief Drill Instructor at the Police Training College, Barrackpore, the Prosecuting Inspector, Criminal Intelligence Department and the Liaison Officer, Forensic Science Laboratory, Calcutta, shall by virtue of their position and of the responsibility of their posts be ex-officio Honorary Deputy Superintendent of Police while holding these appointments.This concession may also be granted to especially deserving Inspectors at the time of their retirement on the understanding that does not imply any kind of financial consideration, such as additions to pensions. Recommendations for the concession shall be submitted by Deputy Inspectors-General to the Inspector-General once a year in January when they have dealt with the annual returns of officers due to retire referred to in regulation 844.Inspectors.
