664. Superintendent's power to send Armed Force outside the district. [§12, Act V, 1861].
(a)Notwithstanding the provisions of regulation 685 a Superintendent, when called on by the Superintendent or District Magistrate of a neighbouring district or by the Commissioner for immediate assistance in a grave emergency, may move all or part of his emergency force beyond the limits of the district even though he has not received orders from the Deputy Inspector-General of the Range: but, if he does so, he shall at once inform the District Magistrate and report the facts to the Deputy Inspector-General, who shall keep the Inspector-General informed.(b)When a Superintendent is ordered by the Deputy Inspector-General of the Range in an emergency to send reinforcements to another district, he shall in the first place, with the permission of the District Magistrate, depute officers immediately from his emergency force and after a week, if they are still absent (or at once, if he considers this desirable), shall mobilise and call in to headquarters an equivalent number of officers from police-stations or subordinate posts. If the District Magistrate refuses permission, the Superintendent shall report the fact by telegram to the Deputy Inspector-General.
