36. Powers and duties of Deputy Inspector-General of Range. [§ 12, Act V, 1861].
(a)The Deputy Inspector-General of a Range is responsible for maintaining the strictest discipline and the highest possible standard of efficiency in the police force under him. He shall ensure these by making frequent inspections and by keeping in close touch with his Superintendents.(b)He shall be ready to assist and to control the Superintendents under him, and shall point out to them the proper method of carrying out their duties whenever he observes neglect, want of system or divergence from orders but he shall subsequently refer any difference of opinion to the Inspector-General if a Superintendent so requests. He shall seek to encourage, instruct and advise them rather than to find fault and he shall be careful neither to supersede them in their proper functions nor to interfere unduly in their relations with their subordinates.(c)He is responsible for seeing that in the districts within his Range all necessary measures are taken by the police for the prevention and detection of crime and that the investigation of important cases is properly supervised, that the procedure is uniform, and that districts co-operate harmoniously with one another and also with districts of other Ranges.(d)Subject to the provisions of regulation 685, he is empowered to strengthen the police in, or to withdraw police from, any district in his Range as a temporary measure; and he can also alter temporarily the strength of the force allotted to any duty head in the allotment statement provided that the total strength of the Range is not hereby increased.(e)He may not, without the previous sanction of the Inspector-General, issue any circular orders to, or prescribe any return or form to be prepared or submitted by Superintendents in his Range.
