(a)Constables at police-stations may be employed in the execution of warrants, for escorts and guards, for the patrolling of dangerous roads or other areas where the prevention or detection of crime necessitates it, for the regulation of crowds and traffic, and, under orders of a superior, in the suppression of riots and disturbances. They are not intended to perform duties requiring the exercise of much judgment and discretion. They may be deputed to collect definite information under the special orders of the Sub-Inspector and to visit villages where the chaukidar has shown himself to be untrustworthy. In such cases, the nature of the information to be collected and the places to be visited shall be recorded on the command certificate. The command certificates issued in connection with patrols shall be filed separately for future reference. A constable may also accompany a Sub-Inspector, on investigations to call witnesses and to effect arrests, and on visits to surveilles at all hours, when in the case of the absence of any registered person he may be sent to ascertain if he is at any particular place.(b)Constables may occasionally be employed on clerical duties of an unimportant nature. They shall not be permanently employed on such duties and constables if required for this purpose shall be taken in turn from the roster, performing also patrol and other outdoor duty in proper rotation. A particular constable may be detailed to perform the clerical duties of an Assistant Sub-Inspector when the latter is sick or absent outside the police-station jurisdiction.
