(a)Every Deputy Inspector-General in charge of a Range shall hold a Range conference annually at some convenient place within the Range, and all Superintendents serving in the Range shall attend. The Superintendents of districts adjoining the Range and of Railway Police districts traversing the Range may also be invited to attend if the Deputy Inspector-General considers their presence desirable. Each Deputy Inspector-General shall fix the date for his Range conference in consultation with the Deputy Inspectors-General in charge of adjacent Ranges.(b)Each Superintendent within the Range shall forward to the Deputy Inspector-General, not less than two months before the date of the conference, a list of subjects to be discussed and the names of any Superintendents of other Ranges with whom he desires to discuss any subjects. The Deputy Inspector-General shall circulate a complete list of the agenda to the Deputy Inspector-General, Criminal Investigation Department, and to all officers who will attend, at least one week before the conference.(c)The Deputy Inspector-General, Criminal Investigation Department, may attend, or direct his Assistant, to attend, any of these conferences, if it is considered desirable.
