46. Method of employment of Assistant or Deputy Superintendent as Sub-divisional Police Officers. [§ 12, Act V, 1861].
(a)The two main objects for which an Assistant or Deputy Superintendent is posted as a Sub-divisional Police Officer are to prevent and detect crime and to ensure that close supervision is exercised over investigations. For this reason -(i)he shall in every important case, and particularly in every special report case, visit the spot and supervise the investigation as prescribed in regulations 54 and 55.(ii)he should secure the local knowledge which is essential for the prevention and detection of crime by touring in the villages and getting into close touch with the people. He should ascertain from them whether the chaukidars are doing their duty, whether any particular class of crime is prevalent, and whether real efforts have been made to arrest absconders where these are many. He should take with him the Village Crime Note Book and test the entries in it by enquiries from respectable villagers ; and he should particularly enquire whether there are any new criminal gangs at work. It is open to him to recommend deserving village headmen for rewards.(b)The Sub-divisional Police Officer shall promptly take up the investigation of any charge brought against the police, unless or until an investigation or enquiry into it is taken up by the Superintendent or by a Magistrate.(c)He shall occasionally visit important hats and invariably attend annual fairs and festivals to see that order is preserved. He should see that arrangements for the preservation of order at large gatherings are carefully thought out beforehand.(d)He shall inspect the police officers, stations and posts in the subdivision at least once a year save and except those which have been inspected by Circle Inspectors, vide rule 47(j), and see that all recent orders, whether contained in circulars or passed in inspection notes or otherwise, have received attention. In the first week of each year, he shall prepare a programme of inspection in consultation with the Circle Inspectors, and his inspections shall cover half of all police offices, stations and posts in each Circle within the subdivision. Such inspections do not take the place of those of the Superintendent, and he should be present when the Superintendent is inspecting to assist and to learn how inspections should be made. He shall, in addition, visit police-stations, whenever necessary, for general supervision of police work.(e)At chaukidari parades which he should attend as often as possible he should distribute rewards, enquire whether the chaukidars are regularly paid, and see that they are suitably rewarded for good work and that the station officers are making proper use of them. He should endorse his opinion on all reports regarding rewards and punishment of chaukidars, all of which should pass through him.(f)When a Sub-divisional Police Officer is at his headquarters, he shall attend the Magistrate's Court during the trial of important cases visit the sub-treasury guard and Town police beats at least twice a week at night to see that police are at their posts and are alert ; and once a month examine arms and ammunition and hold kits inspections.(g)When at his headquarters he should examine the case diaries and the final report forms but shall be careful not to delay the submission of the latter to the Magistrate.(h)He shall see any mufassil diaries that the Circle Inspector forwards to him as being of special interest and all case diaries of special and misconduct report cases, which he shall scrutinise carefully. He is at liberty, and is expected, at his discretion to call for diaries in any other cases.(i)He is not given any clerical staff but an intelligent Assistant Sub-Inspector should be deputed to assist him in his clerical duties. He shall not correspond officially with the Superintendent but shall forward official papers in original, keeping a carbon copy of any important paper m a letter book.(j)A Sub-divisional Police Officer need not keep a separate index of crime, but he shall periodically inspect the indices maintained in the offices of his Inspectors to ascertain which officers delay in taking up investigations and in submitting diaries and to see that Inspectors take suitable action against such delays.(k)He shall keep a tour diary, which shall be submitted to the Superintendent, and a note book, and at the close of each fortnight he shall write to the Superintendent a letter reviewing the situation in his subdivision, and giving all facts and information of interest about what is going on, with his own comments and opinions thereon. The letter should be full and clear but concise, and should not be in a crystallised or official form.(l)He shall bring to the notice of the Superintendent important caSes in which the retention of the Public Prosecutor or Government Pleader appears to be desirable.II-Inspections.
