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Bengal Presidency - Section

Section 1290 in Police Regulations, Bengal , 1943

1290. Issue of forms, stationery and service stamps.

(a)As a rule, forms, stationery and service stamps shall be issued on a fixed day, once a month or at such intervals as may be convenient and the head of the office shall, by standing order, prescribe the procedure to be observed in the submission of requisitions by subordinate offices. Stationery and police forms required for the Court office shall be supplied from the Superintendent's office, High Court and other forms and service stamps shall be obtained through the Magistrate's office, but the charge for bearing covers shall be met by the Superintendent.(b)The clerk-in-charge shall enter all issues in the registers prescribed in regulations 1284, 1288 and 1289. At the close of each month the head clerk shall inspect and initial the registers and satisfy himself that the issues have been reasonable and that forms and stationery are not asked for indiscriminately. If not so satisfied, he shall bring the fact to the notice of the Superintendent who shall take necessary measures to check extravagance.(c)A manuscript register will be maintained in all police-stations, Courts and other offices showing the receipt and issue of forms, stationery and stamps. This should be checked with the file of requisitions by inspecting officers.Appendix I[Regulation 8.]Table showing all ranks of police officers in order of precedence.
Serial No. Rank.
(i) Inspector-General
(ii) Deputy Inspector-General
(iii) Superintendent.
(iv) Officiating Superintendent.
(v) Assistant Superintendent.
(vi) Probationary Assistant Superintendent.
(vii) Officiating Deputy Superintendent.
(viii) Probationary Deputy Superintendent.
(ix) Officiating Deputy Superintendent.
(x) Honorary Deputy Superintendent.
(xi) Inspector.
(xii) { Sergeant.Sub-Inspector.
(xiii) { Assistant Sub-Inspector.Havildar-Major.Headconstable.Naik.
(xiv) Constable.
Note. - (i) The table in Part XXVI of the Bengal Civil List shows the relative position of officers of and above the rank of Superintendent in the Warrant of Precedence for India.(ii)Command and precedence amongst, police officers shall be by ranks. When two police officers are of the same rank, the officer whose name stands first on the provincial, range or district gradation list shall take command or precedence, as the case may be.(iii)As separate gradation lists are maintained for ranks bracketted together under the same serial number the officers in those ranks will take precedence amongst themselves according to the number of years of service counting for increment in their respective scales of pay. If officers of different ranks under the same serial number count equal periods of service from the same day, they will take precedence amongst themselves according to the position of their respective ranks in the above table.(iv)Officers officiating in any rank or acting in any rank without extra remuneration will take precedence according to the serial number of that rank but below the permanent incumbents of the rank, including probationers.Appendix II[Regulation 10.]Procedure to be followed in connection with the alteration in the constitution, jurisdiction, site or nomenclature of police-stationsI. All proposals, whether initiated by the District Magistrate or by the Superintendent, which involve any alteration in the constitution, jurisdiction, site or nomenclature of police-stations., viz., proposals-(i)for declaring new police-stations under section 4(1)(s) of the Code of Criminal Procedure;(ii)for the redistribution of village between existing police-stations or for the inclusion in a police-station of villages which are reformed after diluvion; and(iii)for the change of site or nomanclature of police-stations ;shall be submitted by the Superintendent to the Inspector-General through the District Magistrate, the Deputy Inspector-General of the Range and the Divisional Commissioner. Such proposals shall be accompanied by a draft notification in case (i) in form A, in case (ii) in form B and in case (iii) in form D below. In all cases a tracing from or a copy of the general jurisdiction map, with the new and old boundaries, the present and proposed sites of the police stations and the villages transferred clearly shown on it, shall be submitted with the proposal. Such proposals shall be submitted to the Provincial Government in the Home (Police) Department by the Inspector-General direct after the notification has been checked by the Director of Land Records and Surveys from a geographical and technical point of view.Note. - (i) Where a river separates the jurisdictions of two police-stations, the midstream of its main channel shall be taken as the common boundary. When a change of police-station or district, jurisdiction occurs owing to a change in the direction of the main stream, prompt steps shall be taken to issue a formal notification under section 4(1)(s) of the Code of Criminal Procedure transferring the area concerned from one police-station to another in the same or in another district, as the case may be Pending the issue of such notification the officer-in-charge of a police-station whose jurisdiction has been enlarged (under the main stream rule) shall investigate cases occurring in the added areas. Where, however, doubt arises as to the jurisdiction of any land or lands, the Superintendent concerned shall in consultation with the District Magistrate, issue executive orders directing particular police-station officers to investigate cases occurring on such land or lands.(ii)In cases involving a change in the jurisdiction of munsifs the Superintendent shall, before forwarding the proposal to the District Magistrate, consult the District Judge and report whether the latter agrees..(iii)In cases involving a change in the jurisdiction of Union Boards the District Magistrate, shall before forwarding the proposal to the Divisional Commissioner note on the following points:-
(1)Whether an election proceeding is pending at that time or is likely to be initiated shortly in the area in question.
(2)If so, whether he considers that the proposed change in the jurisdiction of police-stations is likely to interfere with the election proceeding.
(3)Whether the election can be postponed and if not, whether any serious complications are likely to arise in case the proposed change is effected at that particular time.
(iv)Proposals concerning railway police-stations shall be submitted to the Inspector-General by the Superintendent, Railway Police, through the Range Deputy Inspector-General only.
II. The schedules in forms A and B should be prepared from the general jurisdiction lists with the villages arranged in serial order according to those lists.The latest list and map must be followed. When such lists do not exist or in areas in which 110 maps showing individual villages exist, it will generally be advisable to give the names of villages or the natural features on the boundaries of the area to be included in the police-station and to omit the list of villages.Note. - General jurisdiction lists and maps prepared for revenue thanas (as distinct from the police thanas) are mainly of two classes :-
(i)those prepared in Howrah and Dinajpur under the orders of Government passed in 1903 :
(ii)those prepared during survey and settlement proceedings in the rest of the districts of the province which supersede those prepared under the orders of Government in 1903.
III. After the proposed changes have been approved by the Provincial Government and a notification issued in the Calcutta Gazette, the Provincial Government will send to the Inspector-General, the Commissioner and the Director of Land Records and Surveys copies of the notification. The Director of Land Records and Surveys will then issue (i) correction slips to the general jurisdiction lists showing the change in the police jurisdiction, and (ii) traces showing corrections in the jurisdiction maps according to the distribution list prescribed by the Provincial Government. The Deputy Inspector-General, the Superintendent and the officers-in-charge of police-stations shall maintain their own jurisdiction maps and police jurisdiction lists in the prescribed Form C up to date.IV. A file of notincations that may be issued relating to the establishment, jurisdictions site or nomenclature of police-stations or to any changes therein shall be maintained in the offices of-
(i)Deputy Inspectors-General for all police-stations in their Ranges ;
(ii)Superintendents (including Railway Police) for all police-stations in their districts; and
(iii)Officers-in-charge of police-stations for their police-stations.
V. In the case of proposals for (i) for the establishment of a new police-station, or (ii) the change of site of an existing police-station, a rough estimate of the cost of acquiring the new site and of constructing the new buildings shall be given, and in the later case, it shall be stated how the existing sites and buildings are to be disposed of, and whenever any additions to, or redistribution of, the sanctioned force is needed, the present and the proposed force shall be clearly stated with reasons for the change. Information on the following points shall be given for each police-station affected by the proposed change and also separately for the area or areas which it is proposed to transfer-
(i)Area in square miles.
(ii)Population by communities in Form E.
(iii)Number of cognizable cases reported.
(iv)Number of cognizable cases investigated.
(v)Number of unnatural death cases investigated.
(vi)Number of reports under sections 107, 109,110 and 145, Code of Criminal Procedure submitted.
(vii)Number of bad characters under surveillance at the time of the report.
Note. - The information against items (iii) to (vi) shall he given for the previous three years, each year's figures being shown separately.VI. The constitution of police-station jurisdictions will depend mainly on the requirements of the Police Department, but chaukidari unions (where they exist) should not be split up unless this cannot be avoided without serious inconvenience.The unions formed under the Bengal Village Self-Government Act, 1919, should not be split up save in most exceptional circumstances.VII. As soon as settlement operations are completed in a district, the Superintendent should examine the new jurisdiction lists and police-station maps prepared by the Settlement Department and submit draft notifications, where necessary, through the proper channel, in terms of villages taken as units by the new district settlement.Form A.The Governor is pleased to sanction the establishment of an investigating centre at in the district of.................