(a)Orderlies are allowed to police officers and various offices and for police hospitals according to the scales sanctioned by the Provincial Government, as shewn in Appendix LIII.(b)No orderlies are to be allowed beyond the sanctioned scale, or to persons not entitled to orderlies, unless under exceptional circumstances, and then only with the express permission of the Inspector-General.(c)Orderlies should only be employed on duties of an official character. It is to be understood that police orderlies are not private servants, and they shall not be utilised as such. (See also regulation 113.)
