920. Service books and rolls. [§ 12, Act V, 1861].
(a)Service books shall be kept in Bengal Form No. 912 and B.P. Form No. 179 should be attached thereto for all subordinate police officers of and above the rank of Sub-Inspector. The service book shall be purchased from the local treasury at three annas a copy, the cost being realized from the officer for whom the book is supplied.(b)Service rolls shall be kept in B.P. Form No. 180 for all police officers below the rank of Sub-Inspector (viz., Assistant Sub-Inspectors, head constables, naiks and constables) and crews of steam launches and boats, and shall be supplied by the Forms Department.(c)Service books or rolls may also be maintained for non-gazetted servants of the Crown holding temporary or officiating posts, whose service is transferable and who are likely to be made permanent, in order that a systematic record of their service may be maintained for the purpose of calculating their leave under S. R. 275 of the Fundamental Rules and rule 215 of the Bengal Service Rules and also for determining their pay and seniority at the time of confirmation.(d)Service books or rolls shall remain in the custody of the Armed inspector or the Reserve office Inspector where one exists under lock and key, and he will be responsible that they are properly kept and up to date.(e)Service rolls shall be arranged in files of 100 books.(f)The service books or rolls of each rank shall be separately numbered. The number so given shall indicate in what file the service book or roll is to be found, and in the case of a head constable, naik and constable, shall be the same as the brass number which he wears as his district number. Service book or roll of persons no longer in the force shall be removed as soon as a casualty occurs and filed separately.(g)Service rolls in Bengal Form No. 2509, shall be maintained for all inferior servants. No service record need be maintained for the menials paid from the contract contingent grant.[See also S. Rs. 244-246 and 256 of the Fundamental Rules and Appendix 8 (Part IV) of the Bengal Service Rules].Note. - For the definition of inferior service see Appendix 9 of the Bengal Financial Rules.
