626. Powers and functions of Criminal Investigation Department, Inspectors deputed to districts. [§ 12, Act V, 1861].
(a)Inspectors and superior officers of the Criminal Investigation Department are superior in rank to an officer-in-charge of a police-station and, as such may, under section 551, Code of Criminal Procedure, exercise throughout the local area to which they are appointed, the same powers as may be exercised by an officer-in-charge of a police-station within the limit of his station. They accordingly have power to detail a Sub-Inspector of the Criminal Investigation Department to investigate a particular case when it is considered desirable that the case should be so investigated.(b)(i)Officers of the department deputed to districts in cases or enquiries taken under control, except in those mentioned in regulation 621, shall work in subordination to the Superintendent of the district, who shall be responsible for controlling their movements and proceedings, subject to orders received from the Deputy Inspector-General, Criminal Investigation Department. Diaries, enclosures to diaries and progress reports shall be submitted in accordance with regulation 625. But all other reports and communications as between the department and the officers deputed and all orders issued from the department shall pass through the Superintendent, except in cases of extreme emergency. In such cases, copies of the orders or communications shall be forwarded simultaneously to the Superintendent.(ii)They shall, in case of enquiries, in which the department assists, work in subordination to the Superintendent, who shall control their movements and proceedings relating to the cases and enquiries of his district.(iii)When an enquiry or investigation taken under control or assisted by the department covers more than one district, the officer deputed shall send copies of enclosures to each Superintendent concerned.(c)The Superintendent of the district, who controls the movements of an officer as laid down in clause (b) above and receives his diaries in accordance with regulation 625 shall pass his travelling allowance bills.(d)The position of officers of the department vis-a-vis subordinate local officers shall be determined in the absence of special orders to the contrary, by their relative rank.(e)Officers of the department deputed to districts shall not be employed by the Superintendent upon any enquiry or investigation other than that for which they are deputed without the sanction of the Deputy Inspector-General, Criminal Investigation Department.
