39. Duties which may be delegated to Additional Superintendents. [§ 12, Act V, 1861].
(a)The Additional Superintendent is in subordinate alliance with the Superintendent and holds a position similar to that of a second in command of a regiment. The two officers shall work in constant co-operation and keep each other informed of all matters of importance in the administration of the district, when one of them is absent from headquarters the other shall do his current work.(b)Subject to any restriction imposed by these regulations, the Superintendent may at his discretion employ an Additional Superintendent on any duty and may delegate to him the power to dispose of any particular item of work, which is relatively less important and of which the Superintendent can be relieved without, in any degree whatsoever, diminishing his authority or responsibility.The Superintendent shall, if necessary, consult the Deputy Inspector-General when determining the duties ordinarily to be performed by the Additional Superintendent.(c)The Superintendent and the Additional Superintendent shall meet constantly to discuss intelligence Branch work in order to keep each other posted in all its phases.(d)The Superintendent shall lay down a definite line of action for the control of crime throughout his charge and he shall communicate this to his Additional Superintendent who shall give him every support in seeing that it is followed.
