- No police officer or person who has been in any other Government, department, who has once been dismissed may be re-employed without the sanction of the Inspector-General. In the case of a man who has resigned, being selected for reenlistment, the Superintendent of his former district shall be informed and the character of the applicant ascertained. If a period of six months or more has elapsed since his resignation, a verification roll should also issue. Re-enlisted constables who have previously been trained in the Police Training College need not again be sent there. When men are re-enlisted their previous discharge certificates shall be reclaimed and kept with their service books or rolls. They shall be examined and passed by the medical officer before re-enlistment. Previous service shall not, as a rule, be allowed to count for pension in the case of a man who resigned to avoid a transfer.
