Section 665(b) in Police Regulations, Bengal , 1943
(b)(i)Except in sudden emergencies when the necessity for the employment of extra police could not be foreseen, the Inspector-General shall not withdraw any part of the sanctioned allotment under clause (a) (ii) without giving reasonable notice of his intentions to the District Magistrate and securing his consent.(ii)If the District Magistrate objects to the intentions of the Inspector-General, he shall refer the question to the Divisional Commissioner; and, if the Divisional Commissioner does not agree with the Inspector-General, the latter shall accept the Commissioner's opinion or shall refer the matter to the Provincial Government.
