(a)The supply of a permanent police guard to a Government Department or to a private party requires the sanction of the Provincial Government. Every application for such a guard shall forthwith be submitted to the Inspector-General with the opinions of the Superintendent and the Deputy Inspector-General of the Range as to the necessity of the guard.(b)Permanent police guards supplied to banks, to railways other than State Railways and to other non-Government concerns shall be considered as part of the regular establishment employed on normal duties and not as additional police appointed under section 13 or 14 of the Police Act, 1861 to keep the peace. Credits for the cost of these guards will be treated as provincial receipts, recoveries being made by the Accountant-General.(c)Temporary police guards. [§ 12, Act V, 1861]. - The Superintendent may at his discretion supply to another Government Department or, subject to regulation 669, to a private party such temporary police guards as he thinks necessary, provided that, if he proposes that such guards should be in excess of the sanctioned allotment of the district, he must obtain the sanction of the Provincial Government through the Deputy Inspector-General of the Range and the Inspector-General. An application for such sanction shall be submitted in a self-contained report which shall state -(i)the reasons for the entertainment of extra police;(ii)the number of such police to be entertained;(iii)the period for which they are expected to be required; and(iv)an estimate of the cost.
