Section 1255(d) in Police Regulations, Bengal , 1943
(d)If the officers composing the committee are unable to agree as to the site proposed, the case should be referred to the Deputy Inspector-General for decision. A note of any objection made should be attached to the proceedings of the committee. After deciding the case so referred, the Deputy Inspector-General will communicate his decision and send the plan of the site approved by him to the Superintending Engineer and at the same time he will communicate his decision to the President of the site committee. In cases where the views of the Deputy Inspector-General differ from those of the Superintending Engineer the matter should be referred to Government through the Inspector-General for decision.
