790. Practical training of probationary Assistant and Deputy Superintendents in districts and responsibility of Superintendents. [§ 12, Act V, 1861].
(a)(i)Probationary Assistant Superintendents and directly appointed Deputy Superintendents shall, on being posted to districts, be trained in the manner described in clauses (b)-(f), below. There shall be no departure from the prescribed course without the sanction of the Inspector-General. The Superintendent under whom a probationary officer is posted shall draw up a detailed programme monthly for the probationer's instruction according to that course.(ii)It is the duty of Superintendents to take an interest in the practical training of probationers and to supervise their studies so as to ensure their becoming thoroughly and practically acquainted with all branches of police work and with the best means and equipment for touring.(iii)When inspecting, the Deputy Inspector-General shall see that the probationary Assistant and Deputy Superintendents are trained in accordance with these rules and record their remarks for the information of the Inspector-General.(b)The period of practical training shall ordinarily last for six months.(c)Each probationer shall be attached for the specified periods to the following offices in order to learn the actual details of the work. Whilst so employed he shall make himself thoroughly acquained with the duties which appertain to the different offices. Each probationer shall devote four hours daily to the different duties enumerated below ; and the rest of the day will be at his disposal to study languages and law, if he has not already passed the departmental examination.I - Police-station (two months).NOTE. - The probationer shall be attached to a mufassil police-station.First month.(i)He shall himself write, under the guidance of the officer-in-charge of the police-station, the different registers and records maintained by Assistant Sub-Inspectors and Sub-Inspectors and shall hold chaukidari parades and write up the attendance register.(ii)He shall pay at least three visits to important patrol centres and check the night patrols there and shall also look up surveilles at night.Second month.(iii)He shall personally investigate at least three unimportant cases, preparing all the necessary documents with his own hand, under the supervision of the Circle Inspector.(iv)He shall attend and watch the investigation of all important cases that may occur and report daily the progress of the investigation to the Superintendent.II. - Circle Inspectors office (one month).NOTE. - The probationer shall be attached to a Circle Inspector's office other than one at district headquarters.(i)He shall perform all the duties of the Circle Inspector under the supervision of that officer. The Inspector shall, however, remain responsible for the work of the circle.(ii)He shall accompany the Circle Inspector on tour whenever the latter supervises investigations or inspects police-stations.(iii)He shall write the daily report and progress reports of important cases.III. - Court office (15 days).(i)He shall work in the Court Inspector's office and, under his supervision, study charge-sheet cases and prepare the necessary briefs for use in the Courts.(ii)He shall conduct petty cases before Magistrates.(iii)He shall attend the Courts of the Sessions Judge and Magistrates and learn to draft notes and reports of proceedings.(iv)He shall make himself acquainted with the prescribed registers and personally check the contents of the property room with the Court property register.(v)He shall attend jail parades and accompany officers detailed to interview prisoners.IV-Reserve office (15 days).(i)He shall make himself generally acquainted with the prescribed registers and shall himself write the morning report, disposition register, casualty register, gradation list, district order book and muster roll under the supervision of the officer-in-charge.(ii)He shall go through a few files of proceedings and make himself acquainted with the procedure for conducting proceedings.(iii)He shall distribute the pay of the headquarters force,(iv)He shall personally check all arms, clothing and stores with the registers concerned.(v)He shall attend inspection and enquiry committees.V. - Superintendent's office (one month).(i)He shall himself write for at least ten days each, the daily cash book, receipt and pay cheques and contingent registers and such other records as the Superintendent may direct.(ii)He shall check the last cash balance certificate with all the necessary registers and records.(iii)He shall draft a certain number of special reports.(iv)He shall look into such files of pending correspondence as the Superintendent directs.(v)He shall make himself generally conversant with office procedure.VI. - District Intelligence Branch (one month).He shall read the District Intelligence Branch Manual, the files of Intelligence Branch circulars and such other files as the Superintendent may direct. He shall make himself conversant with office procedure and the general principles of Intelligence Branch work, the cipher systems, and the past history of the revolutionary movement in Bengal.(d)Each probationer shall send a diary weekly to the Superintendent briefly recapitulating the work done by him during the week, relating any difficulties experienced or matters not fully understood and specifying any points on which the Superintendent's advice is required.(e)(i)While his training keeps him at headquarters a probationer shall attend morning parade at least three times a week and also kit inspections and orderly room when held by the Superintendent or the Additional Superintendent.NOTE. - Inspecting officers shall subject probationers to practical tests in drill before reporting them efficient.(ii) During the musketry season he shall attend musketry practice on not less than seven days.(iii) He shall go on night rounds at least twice a week, visiting guards and checking the working of the Town Police.(f)On the completion of the training prescribed above, each probationer shall inspect two mufassil police-stations, one Circle Inspector's office and one Court office and supervise two important investigations.The Superintendent shall go through the inspection notes and supervision reports in the presence of the probationer- and point out all errors and omissions indicating in the case of inspection notes, the best methods of checking one register with another.
