124. Quarterly district and circle conferences. [§ 12, Act V, 1861].
(a)(i)The Superintendent shall hold quarterly conferences with all gazetted police officers in the district. The conferences may be held at district headquarters or elsewhere at his discretion.Note. - The Superintendent should invite the District Magistrate to attend these quarterly conferences whenever there are questions which his presence might help to answer.(ii)The Superintendent shall fix the dates on which such conferences will be held.(iii)At such conferences the action to be taken against crime in the district and the work of the officers serving under the Inspectors shall invariably be discussed. No agenda shall be circulated but the Superintendent may allow, at his discretion, discussion of any other matter. Officers attending the conference should, if possible, inform him, at least fifteen days before the date fixed for the conference, of any matter which they wish to suggest for discussion.(b)Each Circle Inspector should hold a conference once a quarter to be attended by officers-in-charge of police-stations, and by such other officers as he may summon, within his circle: if he thinks the presence of any officer not serving within his circle to be advisable, he should report the matter to the Superintendent. At each such conference the resolution of the last district conference shall be explained and police matters of local interest shall be discussed.
