(a)The Inspector-General shall, from time to time, notify for each district in the Police Gazette the number of officers of each rank in the Unarmed Police who shall constitute a mobilization contingent available under his control for use in emergencies in any part of the province.(b)In each district the number of officers of each rank to be supplied from each police-station or subordinate post shall be specified in the standing mobilization orders (B. P. Form 139) which shall be kept in the Superintendent's office and of which every Inspector in the district shall have a copy.(c)The Superintendent shall from time to time select officers who shall form the mobilization contingent. He shall take care that the Sub-Inspectors selected have the requisite qualifications for such commands and that the men are those most likely to be suitable; if the Special Armed Force of the district is not composed of Gurkhas or Garhwalis, he should select men who have recently served in the Special Armed Force. All selections shall be communicated to the officer-in-charge of each police-station concerned in B. P. Form No. 140.(d)Against the name of each officer selected for the mobilization contingent there shall be entered in red ink the letter "M" -(i)in the register of disposition of force (B. P. Form No. 171) and in the gradation list (B. P. Form No. 173) kept in the Reserve office, and(ii)in the disposition list kept in each police-station.(e)Whenever an" officer selected for the mobilization contingent is transferred or otherwise becomes unavailable, the officer-in-charge of the Reserve office shall report the fact to the Superintendent who shall make a fresh selection under clause (c).(f)In order not to deplete the staff of individual police-stations, an officer who orders a partial mobilization should consider the desirability of calling up only a portion of the prescribed contingent from a large number of police-stations instead of the full contingent from a few.(g)When only a part of the contingent is to be mobilized, the Superintendent himself shall choose from the names marked "M" in the disposition list, the officers who are to be sent from different police-stations and shall cause their names to be entered in the district order book.(h)Mobilization orders issued to police-stations shall state clearly-(i)the names of the officers to be sent, if the mobilization is partial only;(ii)the place to which they shall proceed, which shall ordinarily be the headquarters of the district;(iii)the officer to whom they shall report themselves; and(iv)whether they are to be armed.(i)On receipt of mobilization orders the officer-in-charge of a police-station shall supply the officers required from it; if any such officer is not available, a substitute shall be supplied, unless the mobilization is for the annual training.(j)If a Superintendent needs additional officers for patrols as an emergency preventive measure when there is a serious outbreak of dacoity in the district, he may order mobilization of Assistant Sub-Inspectors and constables only: supervision of the officers employed on patrol duty should be left to the Inspectors and the officers-in-charge of police-stations where they are so employed.(k)(i)When in any emergency, after all the force available in his district has been mobilized, a Superintendent considers reinforcements to be necessary, he shall submit to the Deputy Inspector-General of the Range an application for them, which shall be accompanied (or, if the application is by telegram, shall be followed immediately) by a memorandum stating why reinforcements are necessary and how he has utilised his own force to meet the emergency. He shall forward a copy of the application and of the memorandum to the Inspector-General for information.(ii)When a Superintendent considers in a grave emergency that the force available in his district is inadequate, he may call upon the Superintendent of a neighbouring district for immediate assistance; but he should at once report any such action to the Deputy Inspector-General of the Range who shall keep the Inspector-General informed.(l)A Deputy Inspector-General may order mobilization in any district, and with the consent of the District Magistrate may utilise its contingent within any other district within his Range. He shall keep the Inspector-General informed of all extensive measures of mobilization within his Range, and shall report to him any refusal of consent by a District Magistrate.(m)If a Deputy Inspector-General cannot find sufficient officers in his Range to deal with an emergency within it, he shall apply to the Inspector-General for assistance from districts of other Ranges.(n)The training of mobilization contingents is governed by regulation 795.
