292. Investigation of cases in which British soldiers are concerned.
(a)Under the orders of the Central Government (i) on the occurrence of a serious affray between British soldiers and villagers, (ii) in all cases in which there is reason to suspect that an Indian has met his death at the hands of a British soldier, the investigation shall be conducted at once on the spot by the Superintendent, unless the District Magistrate himself investigates or orders a European Civil officer to investigate.(b)With the assistance of military officers, immediate and full enquiry among the soldiers shall be made in such cases. The military authorities are under the absolute obligation of giving immediate information to the civil authorities and of assisting them in the investigation. Magistrates of districts should also co-operate with the regimental officers in conducting investigations in these cases.(c)The post-mortem examination of an Indian who is suspected to have met his death at the hands of a European, shall invariably be made by the Civil Surgeon, except where this is not possible, owing to the Civil Surgeon being at too great a distance from the scene of the occurrence.(d)In every instance, prompt information of the occurrence shall be sent, where possible by telegram, to the Civil Surgeon of the district as well as to the District Magistrate and the Superintendent.
