- Kit inspection shall be held for all ranks, who are supplied with clothing at the cost of the Provincial Government in the manner detailed below:-(i)The Superintendent or Additional Superintendent shall hold kit inspection in the lines and in the sadar police-station once a month as early in the month as possible. Except in the case of 24-Parganas, Howrah, Dacca and Hooghly the Sadar Town Police shall also be required to attend this kit inspection. In the case of Howrah and Dacca the gazetted officer in charge of the Town Police shall hold kit inspection once a month, but may spread his inspections out over the month, inspecting the kits of so many town outposts a week. In the 24-Parganas and Hooghly districts, the Superintendent will arrange that inspections in town outposts shall be made as often as is practicable by himself, his Additional, Assistant or Deputy Superintendent. The Superintendent or his Additional Superintendent shall hold kit inspection at mufassil subdivisional headquarters, mufassil police-stations and outlying towns at the time of their annual inspections. Subdivisional Police Officers shall similarly hold kit inspections at the police-stations within their subdivisions, in conjunction with their annual inspections. Circle Inspectors shall also hold kit inspection at the time of their yearly or half-yearly inspections of the police-stations within their circle. When holding these inspections, the officer shall prepare in B. P. Form No. 187 a defect list in which shall be entered all clothing which is tobe supplied, i.e., items to replace articles which he has condemned, as well as items required to make up the deficiencies in a full kit. Defect lists need not be used at kit inspections at headquarters, viz., at kit inspections of the Special Armed Force, Town Police, sadar police-station and sadar Court.(ii)In cases where clothing which has been condemned at kit inspections is replaced at the time of such inspections or immediately afterwards the condemned articles shall be destroyed in the presence of the officer holding the inspection in such a way that it will be impossible to substitute the condemned garments for garments which may have been lost or in any other way misappropriated. In other cases the condemned articles shall be destroyed (after new items have been supplied in replacement of condemned ones) in the presence of the officer who distributes new kit and the distributing officer shall certify on the issue-form that new clothing has been issued and the condemned items destroyed in his presence.(iii)Articles which have been lost or condemned shall be struck off the individual's clothing handbook by the inspecting officer, under his initials and date. Where the inspecting officer finds that an article has to be condemned before the expiry of the prescribed period for which it should last, or where an item has been lost he shall prepare a report detailing these facts with his opinion, which shall be formed after due enquiry, as to the responsibility of the individual concerned and his orders (in the case of Superintendent) or (in the case of other inspecting officers) recommendations as to the amount, if any, which he should pay towards the cost of the new garment. The defect lists, together with these reports and hand-books, shall then be sent to the Reserve office for action in accordance with regulation 980. The Armed Inspector may hold kit inspection on full dress parades of the Special Armed Force and other officers, in the lines whenever he considers it necessary, but shall not condemn clothing or prepare defect lists. Such parades shall be held with a view to seeing that the officers are clean and are well-turned out and that their clothing is properly cared for. Kit inspection shall be held monthly before the distribution of pay by all officers-in-charge of police-stations and Court officers. The inspections should be thorough and the officer-in-charge shall be held responsible that the kit tallies with the hand-book and that it is clean and carefully looked after. The fact that the inspection has been made shall be noted by the station officers in their general diaries and by Court officers in their daily reports. No defect reports on these inspections shall be submitted, the object being only to ensure that Assistant Sub-Inspectors, head constables, naiks and constables have their kit in order. If, however, an article of kit is found missing or badly damaged, an enquiry shall be made by the Sub-Inspector as to the reasons therefor, a report of which shall be put up to the next officer visiting the police-station or Court who is empowered to hold kit inspection.Note. - (i) All amounts recovered from the pay of any officer 011 account of the cost of any article lost or damaged shall be credited under the head "XXIII-Police." The Inspector-General is authorised to sanction, where necessary, refund of any amount previously recovered if any article is subsequently traced [vide Government of Bengal Home (Police) Department letter No. 2032 (2) PI, dated the 221nd October, 1940).(ii)Medals are to be shown at kit inspections when the inspecting officer should ascertain that they are the property of the individual allowing them.
