Section 1106(b) in Police Regulations, Bengal , 1943
(b)Cases in which police officers are charged with serious offences or are guilty of serious misconduct, which do not fall within the category of cases of the nature described in (i) and (ii) above, shall be specially reported to the Deputy Inspector-General through the District Magistrate, and he shall deal with them himself without submitting them to the Inspector-General. The District Magistrate, to whom a spare copy shall be supplied, will, if he considers fit, send a copy of any such report to the Commissioner, and he will'make a note of this fact in the report which he forwards to the Deputy Inspector-General. In cases of the Railway Police the report shall be sent direct to the Deputy Inspector-General of the Range concerned. Reports shall not be submitted by Superintendents in cases other than those mentioned above, but they shall maintain a register of all cases of minor misconduct on the part of the police which will be open to inspecting officers during inspection or at any other time and they may call for the papers of any case and pass such orders as they may consider necessary. The register shall be kept in B. P. Form No. 206.
