41. Matters with which Superintendents should deal personally. [§ 12, Act V, 1861].
(a)The Superintendent shall personally deal with the following matters :-(i)proceedings against Inspectors;(ii)the posting, transfer and promotion of all officers of and above the rank of Assistant Sub-Inspector;(iii)important correspondence with higher authorities; such as, applications for additional grants, changes in the jurisdiction of police-station, etc. ;(iv)the maintenance of the District Note Book prescribed in regulation 1104;(v)holding orderly room at least once a week as laid down in regulation 893; and, generally,(vi)all matters of importance.(b)The Superintendent shall himself pass orders about the major punishment of Sub-Inspectors.(c)The Superintendent shall personally, as often as is possible -(i)supervise important cases (vide regulation 55);(ii)hold the monthly kit inspection at headquarters;(iii)make inspections of police-stations and of police offices in the district, and shall, so far as possible, deal with important confidential matters.
