105. Interviews with the Deputy Inspector-General or Inspector-General. [§ 12, Act V, 1861].
(a)A subordinate police officer who wishes to make a representation about his promotion, transfer or leave or about any other matter may not interview -(i)a Deputy Inspector-General without the permission of the Superintendent of the district where he is serving (or, if he is on transfer, of the district from which he is transferred), or(ii)the Inspector-General without the permission both of such Superintendent and of the Deputy Inspector-General.(b)Such permission shall not ordinarily be refused.
