1024. Annual statement showing the strength and armament of the force.
(a)An annual statement showing the strength and armament of the force shall be submitted in B. P. Form No. 192 direct to the Inspector-General by the Deputy Inspector-General, Criminal Investigation Department and Intelligence Branch, all Superintendents and the Principal, Police Training College on or before the 10th January every year.(b)Under the heading "Police officers below the rank of Assistant Superintendent or Deputy Superintendent" shall be shown Inspectors, Sergeants and Sub-Inspectors as the case may be.(c)In a separate statement should be shown the sanctioned strength of each class of officers as well as the vacancies in each class which will tally with the total strength and vacancies shown in columns 1(1), 11(1), III(1), IV(1) and V(1).(d)Particular care should be taken that the grand totals of arms shown in the statement tally with the total sanctioned number of arms for all purposes, both permanent and temporary, but arms temporarily lent by one district to another should be included only in the statement of the district which permanently possesses them.(e)Only such arms in possession of the police as are supplied under the sanction and at the cost of the Provincial Government should be included in the statement, and weapons which police officers purchase at their own private cost should be excluded.
