27. Comments by Courts and Magistrates to be communicated to Superintendent.
(a)The District Magistrate shall send immediately to the Superintendent a copy of any comments, whether favourable or unfavourable, that have been made on the conduct of a police officer (i) in a judgment by a Magistrate, a Judge, or a Court of superior status, or (ii) in a note submitted under regulation 26(b) by a Magistrate trying a case.(b)The Superintendent shall cause all favourable comments to be entered in a manuscript register of comments by Courts and in the case of unfavourable comments, shall take such action as is suitable bearing in mind the requirement of regulation 28 where such comments are made by a Court of Sessions or Court of superior status.
