(a)An inspection register in B. P. Form No. 207 shall be kept at each office (including Court and Circle Inspector's office), police-station and outpost.(b)Biennial district inspection remarks of the Inspector-General and annual inspection remarks of the Deputy Inspector-General and the Inspector-General's review thereon are issued in triplicate to Superintendents. The original shall be returned, one copy shall be filed in the inspection registers of the offices inspected and the third copy shall be filed in the Superintendent's office. Action taken shall be noted on all three copies.(c)Copies of remarks recorded in inspection registers of police-stations or subordinate posts by Hon'ble Ministers or by officers other than the Superintendent or officers subordinate to him shall be sent in full to the Superintendent who will, if their importance so warrants, forward copies in duplicate in half-margin to the Deputy Inspector-General.(d)Inspection remarks of the Superintendent or Additional Superintendent if typed in the Superintendent's office shall be sent by the latter in duplicate to the office inspected. The original copy shall be placed in the Inspection Register and the duplicate copy returned to the Superintendent's office showing action taken locally. Relevant extracts of the remarks shall also be sent by the office of the Superintendent to other offices and officers concerned for action and the result, if relevant, intimated to the office inspected for noting on the Inspection Register.Inspection remarks written by hand at the office inspected by the Superintendent or any officer subordinate to him shall not be sent in full to the office of the Superintendent, but only such extracts (in duplicate and half margin) as the inspecting officer may so direct.Any undue delay at any stage in the course of action on inspection remarks should be brought to the notice of the Superintendent. On all actions being taken, the files should be put up to the Superintendent for final orders.N.B. - The Superintendent of Police should lay down by an office order which particular clerk in his office shall deal with the inspection remarks and bring to the notice of the Superintendent any instance of undue delay at any stage in the course of action on inspection remarks.(e)Extracts of any remarks made by inspecting officers which relate to sanitary measures shall be sent by the Superintendent to the Director of Public Health through the Deputy Inspector-General.(f)All visits by inspecting officers, however short, shall be noted in the register.
