(a)A staff of armourer constable is sanctioned for each district and the Police Training College, the actual strength being determined according to a sliding scale, viz., one man if the number of police and jail arms is 200 or less, two men if the number exceeds 200, and three men if the number exceeds 400, and so on.(b)The armourers shall repair all arms belonging to the Jail Department on the understanding that the necessary component parts are supplied by that department. The arms of the Criminal Investigation Department (including the Intelligence Branch) and the Bengal and Assam Railway Police, Sealdah, shall be looked after by the armourers of the 24-Parganas District Police, those of the Government Railway Police, Howrah, by the armourers of the Howrah District Police, and those of the Bengal and Assam Railway Police, Saidpur, by the armourers of the Rangpur District Police.(c)They shall attend parade not less than once a week and shall do their musketry course each year.(d)They shall be responsible to the Armed Inspector for the proper condition of all arms in the armoury, and the head armourers shall inspect the arms at headquarters, including those belonging to the jail, at least once a month.(e)Armourers are supplied with the tools shown in the Equipment Tables of Civil Police and Jails.(f)No fixed period has been laid down for the duration of these tools. They will be replaced when unserviceable in the same manner as component parts.(g)Armourers shop should be built close to the beat of the sentry on the magazine and should always be locked in the absence of the armourer. The key shall be with the armourer, who is responsible for its contents.(h)The head armourer shall be responsible for the care and custody of all tools and for all spare component parts of arms in the armoury. He shall also keep up a manuscript list of receipts and expenditure of spare component parts.Note. - If the armourers are unable to write, the list shall be written up in the Reserve office at the dictation of the head armourer.(i)The head armourer shall also keep a book showing the work done and the number of arms repaired and overhauled.(j)Superintendents are empowered to allow armourers to do outside work and take payment therefor, subject to the condition that all such work is done in their leisure hours.
