13. Matters with which Dy. Commissioners should deal personally. - (a) The Deputy Commissioner shall personally deal with the following matters, namely -
(i)proceedings against Inspectors;(ii)the posting and transfer of all officers of and above the rank of Assistant Sub-Inspector,(iii)important correspondence with higher authorities;(iv)holding orderly room at least once a week;(v)all matters of importance.(b)The Deputy Commissioner shall himself pass orders about the major punishment of Police officers of and below the rank of Sub-Inspectors.(c)The Deputy Commissioner shall personally -(i)supervise important cases as often as possible; and(ii)deal with important confidential matters invariably.
