Section 625(a) in Police Regulations, Bengal , 1943
(a)In enquiries or investigations taken under control, except those falling under regulation 621 one copy of the diary, enclosure and progress report shall be sent to the Superintendent, and another to the Deputy Inspector-General, Criminal Investigation Department. In the case of a Sub-Inspector of the department, the diary, enclosure and progress report intended for these officers, shall be submitted through the Circle or Criminal Investigation Department. Inspector under whom the Sub-Inspector is working. A copy of any order, instruction or remark of any kind passed by the Superintendent upon a diary or report of an officer of the Criminal Investigation Department shall be forwarded to the Deputy Inspector-General of that Department; orders passed by that officer are governed by regulation 626. Any orders or instructions given by the Superintendent that are intended or likely to divert a Criminal Investigation Department officer from any line of enquiry he wishes to follow or action he wishes to take shall be reduced to writing, a copy being sent, without delay, to the Deputy Inspector-General, Criminal Investigation Department. In enquiries or investigations under the direct control of the Deputy Inspector-General, Criminal Investigation Department, under regulation 621 a copy of the diary, enclosure and progress report shall be submitted direct to the Deputy Inspector-General, and need not pass through the Superintendent.
