562. Instructions to be observed by the Railway Police on occasions of tours of the Hon'ble Ministers of the Provincial Government and the Hon'ble Members of the Governor-General's Executive Council. [§12, Act V, 1861].
(a)The following instructions shall be observed by the Railway Police on occasions of tours of the Hon'ble Ministers :-(i)On receipt of the tour programme of an Hon'ble Minister from the Department concerned the Superintendent of Railway Police will at once inform all his police-stations and posts along the route.(ii)The platform staff at stations at which the train stops should unobtrusively see that the Hon'ble Minister is in no way molested, special attention being paid to beggars or persons who may wish to present petitions.(iii)At stations at which the Hon'ble Minister joins or leaves the train, or at junctions and ghats at which changes are made, an Inspector should, where possible, be present. In his absence, a Sub-Inspector must attend. He will see that the platform staff do their duty quietly and properly, and will render every assistance in his power.(iv)When an Hon'ble Minister arrives at or departs from Howrah or Sealdah station, he should, when possible, be met by the Superintendent of Railway Police. It is, however, not desirable that the Superintendent should break into one of his own tours in order to be present, and in such a case the senior police officer at headquarters should meet the Hon'ble Minister.(v)All duties in this connection will be performed by subordinate officers in inspection kit. Officers of and above the rank of Deputy Superintendent will wear working dress with swords.Similar arrangements should be made in the case of official visits to Bengal by Hon'ble Minister of other provinces or of the Hon'ble Members of the Governor-General's Executive Council.(b)When an Hon'ble Minister in Bengal goes on duty outside the province, a copy of the tour programme will be sent by the Deputy Inspector-General, Criminal Investigation Department, Bengal, to the Deputy Inspector-General, Criminal Investigation Department, of the provinces concerned, for the information of the Railway Police en route and with such instructions as may be necessary regarding the measures of protection required, if any, in each individual case.
