86. Participation in beneficent public activities. [§ 12, Act V, 1861].
(a)Subject to the provisions of regulation 87 police officers shall always be ready to assist beneficent public activities, provided that no interference with their duties and functions as police officers is thereby caused. An officer below the rank of Superintendent shall invariably obtain the consent of the Superintendent under whom he is serving before accepting any office in any local body or committee and, if at any time the Superintendent so directs, shall forthwith resign such office. In like manner, the Inspector-General or Deputy Inspector-General may require any Superintendent serving under him to resign any such office.(b)Officers of Government other than clerical assistants and inferior servants shall not offer themselves as candidates for election to any local body.(c)Inspectors may be appointed by nomination as members of Local Boards, subject to the condition that such appointments do not involve the exclusion of any local representatives who may be likely to be more useful members.(d)Inspectors and Sub-Inspectors may be appointed to Union, Dispensary and School committees within their respective jurisdictions, but may not be appointed as Municipal Commissioners.
