(a)The charge of any office, station or post shall be made over and taken over by the relieved and relieving officers personally in each other's presence at the headquarters of the former, except when special permission has been given by the Inspector-General or the Provincial Government, as the case may be, for the transfer of charge to be effected otherwise (see S. R. 11 of the Fundamental Rules and Rule 28 of the Bengal Service Rules).(b)When an officer assumes charge as Superintendent, Additional Superintendent, Assistant, or Deputy Superintendent, he shall sign a charge certificate in duplicate in Bengal Form No. 2403 and forward one copy to the Inspector-General and one to the Accountant-General. The relieving officer shall also report his assumption of office to the District Magistrate and the Deputy Inspector-General of the Range. (See regulation 1069.).
