180. Correspondence with officials in the United Kingdom and colonies.
(a)The Inspector-General may correspond direct with his opposite number in the United Kingdom and colonies only in connection with the investigation of a specific crime of a non-political character. Copies of all such correspondence with officials in the United Kingdom and colonies should be submitted to State Government for information and report to the Central Government.All references about political crimes and all other matters dealing with policy and general information have to be routed through the Director, Intelligence Bureau, Ministry of Home Affairs, Government of India.The Inspector-General is not empowered to correspond direct with his opposite number in foreign countries on the above matters, which should be routed by him through the Director. Intelligence Bureau.(b)All other communications to officials of countries outside India shall be forwarded through the State Government.
