894. Reserve to reside in the lines. [§ 12, Act V, 1861].
(a)Police officers of the Special Armed Force and of the casualty reserve stationed at headquarters awaiting leave or orders of posting shall reside in the lines unless permitted by the Superintendent in writing to reside elsewhere. All such police officers whether residing in the lines, or elsewhere at headquarters, shall attend parades and daily roll calls as ordered.Note. - Those who without permission reside elsewhere or absent themselves from parades or daily roll calls render themselves liable to prosecution under section 29 of the Police Act, 1861.(b)Officers of and below the rank of Sub-Inspector of the Special Armed Force and Unarmed Police residing in the lines shall not be absent therefrom between "lights out" and "reveille" without permission or orders.
