1243. Advances to probationary Sub-Inspectors for purchase of uniform, etc. [§ 12 Act V, 1861].
(a)To enable probationary Sub-Inspectors to purchase uniform and equipment on their first appointment, an advance of a sum not exceeding Rs. 150 may be allowed by an officer not below the rank of a Superintendent to a probationary Sub-Inspector on his successfully passing out of the training college, provided he applies for it within three months from the date of his first leaving the college and executes a registered bond in B. P. Form No, 236 with two sureties binding themselves to repay the advance within a stated time. Such bonds shall not be exempted from the payment of stamp-duty or registration fees, and shall remain in the custody of the Superintendent until the full amount of the advance has been recovered, when they shall be preserved for one year.(b)The amount of the advance shall be recovered in monthly instalments of Rs. 15 from the officer's pay, the recovery commencing six months from the date of his leaving the college.(c)A bicycle does not form part of the equipment of a Sub-Inspector. Under Article 158 of the Civil Account Code, the sanction of the Provincial Government is necessary for the grant of advances to probationary Sub-Inspectors for purchasing bicycles.
