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Bengal Presidency - Section

Section 759 in Police Regulations, Bengal , 1943

759. Assistant Sub-Inspectors and head constables allowed to act as Sub-Inspectors in the Unarmed Police without extra remuneration.

- As a further incentive to good work and to provide for cases where the leave reserve in the rank of Sub-Inspector is found inadequate, qualified Assistant Sub-Inspectors and head constables may be permitted to act as Sub-Inspectors in the Unarmed Police without extra remuneration, subject to the following conditions :-
(i)that the number of absentees at the time exceeds the number sanctioned for the casualty reserve in the rank of Sub-Inspector;
(ii)that the number of officers so promoted does not exceed three in Mymensing, two each in the 24-Parganas, Midnapore, Dacca and Bakarganj and one each in the remaining districts including the railways;
(iii)that the officers so promoted do not draw acting or conveyance allowance;
(iv)that the promoted officers are treated as Assistant Sub-Inspectors or head constables for the purpose of travelling allowance; and
(v)that it remains optional with the promoted officers to wear Sub-Inspector's uniform at their own cost.
These orders preclude any acting arrangement in the place of Assistant Sub-Inspectors and head constables who are promoted.