1174. General Police Rewards - how to be drawn and power of Superintendents to sanction the refund of rewards when not earned. [§ 12, Act V, 1861].
(a)The amount deposited by private persons or corporate bodies on account of General Police Rewards in accordance with regulation 1058 shall be credited to the head "XXIII - Police - Miscellaneous". Such rewards when earned, should be drawn in separate bills in which charges for other rewards should not be included and a certificate should be furnished in the bill to the effect that the total amount drawn in this and the previous bills does not exceed what has been credited for the purpose.(b)The Provincial Government has authorized Superintendents to sanction the refund of sums credited as revenue in accordance with clause (a) when such rewards are not earned.(c)Power of the Deputy Inspector-General, Criminal Investigation Department, to sanction refund to fees and rewards when not earned. - The Deputy Inspector-General, Criminal Investigation Department, has been authorized to sanction the refund of the sums received by him from private persons or corporate bodies for the services of the Finger Print and Foot Print Experts in connection with law suits as also of rewards offered and deposited with him for the successful investigation or detection of crime or recovery of stolen goods and credited as revenue, when the services of the experts are not actually required and when the rewards are not earned by any body.He may also sanction, where necessary, refund of any amount out of the sums received by him as (i) fees for handwriting expert and (ii) cost of photographs for finger print and handwriting cases, and credited as revenue.
