900. District numbers for head constables, naiks and constables. [§ 12, Act V, 1861].
- Every constable on being enlisted in a permanent or temporary vacancy shall be given a district number, which shall remain unchanged so long as he remains a constable, naik or head constable. The number shall run consecutively from unity up to the total number of the permanent and temporary sanctioned strength of head constables, naiks and constables of the district. For example, if the permanent sanctioned strength of a district is 50 head constables, 10 naiks and 500 constables and there are in addition 5 temporary head constables, 5 temporary naiks and 30 temporary constables, the brass numbers shall run from 1 to 600. When a permanent or temporary vacancy occurs, the temporary man newly recruited shall be allotted the brass number set free by the occurrence of the vacancy and he shall retain this number throughout his service as a head constable, naik or constable in the district. It is unnecessary to change the brass number when a temporary man is made permanent.The primary object of the number is to serve as a means of identification. It should always be given in all official documents after the head constable's, naik's or constable's name. The number will also be used for marking a head constable's, naik's or constable's accoutrements, etc. and shall be entered in his service roll. (See regulation 965.)
