THE PUNJAB POLICE RULES

VOLUME 1

CHAPTER 1 ORGANIZATION

Part I Departmental Organization

1.1. Constitution.

For the purposes of Section 3 of the Police Act (V of 1861) the Punjab is divided into "General Police Districts", namely, -

(a)      the Provincial Police District.

(b)      the Railway Police District.

All ranks of police employed in the province are appointed or enrolled under section 2 of the Act.

[1][Provided that each of the Telecommunications Branch, Finger Prints Bureau, Women Police Wing, Bank Staff, Mounted Police, Armourers and Executive Clerical Wing, that is uniformed clerical functionaries in various subordinate offices shall form its uniformed cadre.

Explanation. The expression "subordinate offices" means the offices of the District Senior Superintendent of Police, Director, Finger Prints Bureau, Phillaur and Superintendents of Police, Incharge Recruits Training Centres.]

1.2. Inspector-General. –

The responsibility for the command of the police force, its recruitment, discipline, internal economy and administration throughout the general police districts vests in the Inspector-General of Police. He is head of the Police Department, and is responsible for its direction and control and for advising the Provincial Government in all matters connected with it. In the discharge of his duties as Inspector General and in the execution of orders of Government he is bound to act in conformity with the system and regulations regarding the functions, discipline and administration of the force contained in the Police Act (V of 1861) and in these rules. Orders of the Provincial Government affecting the police force, in whole or in part, will be issued through him.

The Inspector-General is assisted in the control and administration of the police force by such number of Deputy Inspectors General and Assistant Inspectors-General as the Provincial Government may from time to time appoint.

1.3. General Police, Districts divisions of. –

The Provincial Police general district is divided into administrative establishments; a Training School (including the Provincial Finger Print Bureau); a Criminal Investigation Department, and District Police Establishments. The Railway Police, general district, is divided into a Central Investigating Agency, and such number of sub-divisions as the Provincial Government may authorize from time to time.

1.4. Administrative Division. –

The districts of the province are grouped in Ranges and the administration of all police within each such range is vested in a Deputy Inspector General under the control of the Inspector-General of Police.

The Railway Police District is administered, under the control of the Inspector General of Police, by an Assistant Inspector-General of Police, who has the powers of, and is responsible for the duties allotted to, a Deputy Inspector-General of a range. The limits of the Railway Police district are the railway limits within the Punjab and Delhi Provinces and Indian States lying within the boundary of the Punjab, including the State of Bahawalpur.

The Training School is under the direct control of the Inspector-General subject to such delegation of powers as he may make to one or other of the range Deputy Inspectors-General. The Criminal Investigation Department is administered by a Deputy Inspector-General, who also supervises the Finger Print Bureau.

1.5. Limits of jurisdiction and liability to transfer. –

All police officers appointed or enrolled in either of the two general police districts constitute one police force and are liable to, and legally empowered for, police duty anywhere within the province. No sub-division of the force territorially or by classes, such as mounted and foot Police, affects this principle.

Though not liable to permanent transfer beyond the limits of the Punjab, every police officer is empowered by section 3, Police Act III of 1888, when necessary, to exercise the powers, functions and privileges of a police officer in any part of British India. In the exercise of such functions a police officer is deemed to be a member of the police force of the province in which he is at the time.

1.6. Deputy Inspectors-General duties and functions of. –

All Deputy Inspectors General (and the Assistant Inspectors-General, Government Railway Police) are representatives of the Inspector-General of Police in their respective spheres.

The Deputy Inspector-General, Criminal Investigation Department, is responsible, through the staff of his department, for the intelligence organization of the criminal administration; in this capacity he is called upon to assist both the Provincial Government and the district authorities. He is also authorised to call upon the district or railway police for action in such matters, whether in respect of crime or intelligence, as may, from time to time, be consigned to his charge. In respect of crime, however, he will keep the Deputy Inspectors-General of the ranges concerned fully informed of all action which his department is taking within the sphere of their jurisdictions.

The Deputy Inspector-General of a range is responsible to the Inspector General for the administration, training and discipline of the police of his range and for the efficiency of their organisation and operations for the prevention and detection of crime. In the exercise of this responsibility a Deputy Inspector-General will interfere as little as possible with the executive authority of the Superintendents under him, and will permit such modifications of practice and organization to suit local conditions as he may consider advisable, and as the law and these rules allow. He will use his powers of control to secure a uniform standard of efficiency and the fullest co-operation between districts and branches of the force in the circulation of information and in action against criminals.

To ensure that efficiency shall not be impaired by undue variation in methods or practice in different parts of the province, Deputy Inspectors-General of ranges and of the Criminal Investigation Department and the Assistant Inspector-General, Government Railway Police, shall maintain close touch with each other by informal meetings and formal conferences. They shall freely exchange information relating to the criminal administration, and shall ensure that co-operation between ranges and branches of the force is as close as that between the districts within a range. Before issuing any circular order having the effect of altering in principle any matter of departmental practice or affecting the administration of the law, Deputy Inspectors-General shall obtain the approval of the Inspector-General. Copies of all such circular orders and of instructions of general importance, whether previously approved by the Inspector-General or not, shall be sent to the Inspector General and other Deputy-Inspectors for information.

1.7. Relations of Deputy Inspectors-General with Commissioners and District Magistrates. –

In his dealings with Commissioners and District Magistrates, the Deputy Inspector-General is the representative of the Inspector-General. Within the field in which the Inspector-General is the advisor of the Provincial Government, the Deputy Inspector-General should be the advisor of the Commissioners and District Magistrates, whose jurisdictions lie within his range. His knowledge and authority should at all times be at their disposal for promoting police efficiency and for concerting measures for the better control of crime. Cases in which differences of opinion arise between a Deputy Inspector-General and a Commissioner or District Magistrate on matters in which the orders of Government are advisable shall be referred through the Inspector-General.

1.8. Superintendent of Police. –

The Superintendent of Police is the executive head of the district police force. He is directly responsible for all matters relating to its internal economy, training and management, and for the maintenance of its discipline and the efficient performance of all its duties.

In every district there shall be one or more Superintendents and such number of Assistant Superintendents, Deputy Superintendents, inspectors, sergeants, sub-inspectors, Assistant sub-inspectors, head constables and constables as the Provincial Government may direct.

1.9. Assistant and Deputy Superintendents. –

The authority and duties of Assistant and Deputy Superintendents of Police are the same and interchangeable. They derive their powers from the fifth definition in section I of the Police Act (V of 1861) and from section 551 of the Code of Criminal Procedure. Assistant and Deputy Superintendents of Police are posted to districts and other duties at the discretion of the Provincial Government to be trained and to assist the Superintendent in the discharge of his responsibilities, and the authority of the Superintendent is delegated to them to the extent prescribed by these rules.

1.10. Police station jurisdiction. –

Districts and the railway police subdivisions are divided into police station jurisdictions according to administrative convenience and in order to meet the requirements of the Code of Criminal Procedure [Section 4(1)(s)]. The boundaries of these jurisdictions have all been fixed from time to time on the authority of the Provincial Government, and are unalterable save under the same authority. Outposts are located where necessary for the control of crime and are subordinate to the police stations in the jurisdictions of which they are located. Normally, a police station is in charge of a sub-inspector of Police and an outpost is commanded by an assistant sub-inspector or head constable.

No alteration in the number of police stations and outposts or in the boundaries of police station jurisdictions may be made without the sanction of the Provincial Government. Proposals for such alterations shall be submitted, in the form outlined in Appendix 1.10, by Superintendents of Police, through the District Magistrate to the Deputy Inspector General of the range. The latter, after the necessary scrutiny, and after recording his opinion on the proposal, shall forward it to the Inspector-General of Police through the Commissioner of the division.

1.11. Changes in distribution. –

Temporary changes in the disposition of the police force within a district may be made by Superintendents with the concurrence of the District Magistrate, but no permanent alterations shall be made without the previous sanction of the Inspector-General. Any temporary changes made under the authority of this rule shall be reported unofficially to the Deputy Inspector-General through the channel of the weekly diary of the Superintendent of Police (Rule 21.9).

1.12. Powers of Sub-Inspectors. –

Sub Inspectors in charge of police stations exercise all the powers of an officer in-charge of a police station. Additional Sub-Inspectors in police stations may be deputed by the officer in charge under section 157, Code of Criminal Procedure, or any sub-inspector by superior officers in virtue of the powers granted under section 551, Code of Criminal Procedure, to investigate cases and such offices then have the powers to investigate, which are granted under Chapter XIV, Code of Criminal Procedure, to any officer making an investigation under that chapter. Sub Inspectors, and officers junior to sub-inspector, may arrest under the orders of the officer in-charge of a police station under section 55, Code of Criminal Procedure, the persons detailed in that section.

The definition of "officer in-charge of a police station," in section 4(1)(p), Code of Criminal Procedure, empowers other police officers, in certain circumstances, to exercise the powers of such an officer.

The powers of sub-inspectors, who are not officers in charge of police stations, and junior officers, in dealing with unlawful assemblies, are explained in Rule 14.56(3).

1.13. Classes and ranks of police officers. –

The expression "gazetted police officer" is applied to police officers appointed under Section 4, Act V of 1861, and includes the Inspector-General, Deputy Inspectors-General, Assistant Inspectors-General, Superintendents, Assistant Superintendents and Deputy Superintendents.

The expression "enrolled police officer" is applied to police officers appointed under section 7, Act V of 1861, and includes inspectors, sergeants, sub-inspectors, assistant Sub Inspectors, head constables and constables.

The expression "upper subordinate" includes all enrolled police officers of and above the rank of assistant sub-inspector.

The expression "lower subordinate" includes all other enrolled police officers.

PART II Relations Between Police and Magistrates

1.14. The Commissioner. –

The Commissioner exercises through his District Magistrates a general control over the administration of his division in criminal as in other matters, and is specially responsible for the maintenance of co-operation between the police and the magistracy and of cordial relations with the police officials of Indian States on the border. He is expected to give attention to special reports and measures for dealing with special types crime, the working of the Criminal Tribes Act, the location of additional police quartered in disturbed areas and the work of the prosecuting agency.

It is the duty of the Deputy Inspector-General of the range to keep the Commissioner of the division fully informed of all matters of importance concerning the efficiency of the police and the state of crime.

1.15. The District Magistrate. –

The District Magistrate is the head of the criminal administration of the district, and the police force is the instrument provided by Government to enable him to enforce his authority and fulfil his responsibility for the maintenance of law and order. The police force in a district is, therefore, placed by law under the general control and direction of the District Magistrate who is responsible that it carries out its duties in such a manner that effective protection is afforded to the public against lawlessness and disorder.

In the exercise of this control the District Magistrate is required to inspect police stations. He shall exercise no executive authority in matters which concern solely the internal administration and training of the force, or in questions of discipline as between police officers and their departmental superiors, but his general control extends to all other matters. In all that affects the relations between the police and public or the keeping of the public peace, the District Magistrate must be consulted and his orders complied with.

He may (a) require the Superintendent to furnish him with any documents relating to the conduct of any subordinate enrolled police officer in any case in which the conduct or character of such police officer is likely to affect his dealings with the public or the prevention and detection of crime; (b) direct the Superintendent to enquire into any allegation of misconduct or neglect of duty on the part of any subordinate enrolled police officer in any case in which such misconduct or neglect of duty affects, or is likely to affect, such officer’s dealings with the public, or the prevention and detection of crime, and to submit the record to superior police authority; and (c) direct the Superintendent to furnish information on any matter connected with crime, the criminal classes, the prevention of disorder or the distribution of the police force, or on any other matter not connected solely with the internal administration of the force.

In exercising his powers of control, the District Magistrate should avoid doing anything to weaken the authority of the Superintendent. All communications between the District Magistrate and the police shall, whenever possible, be conveyed through, and all instructions and orders to them shall similarly be issued from, the Superintendent.

Note:The above rule covers the position of District Magistrates in relation to the railway police. The District Magistrate has no departmental authority over such police, but his responsibility for the criminal administration of his district includes that portion of the railway police jurisdiction which lies within it. He has, therefore, the same authority to call for information and to inspect police stations which he has in respect of the district police, and the same interest in the prevention, detection and prosecution of railway crime as in the case of district crime.

1.16. Duties of Superintendent towards District Magistrate. –

The primary duty of the Superintendent of Police is to afford the District Magistrate the utmost possible assistance, both himself and through the police force under his command in the preservation of the peace and the prevention or detection of crime. He shall keep in close and constant personal touch with the District Magistrate and shall keep him fully and promptly informed, both by personal conference and by written reports, of all matters relating to crime and public order. While it is his duty to initiate action by the police in such matters, he must keep the District Magistrate informed and be guided by his orders.

The Superintendent of Police shall keep the District Magistrate informed of his movements generally when away from headquarters, and shall conform to his wishes should the District Magistrate, for reasons connected with the criminal administration of the district, require the Superintendent of Police to proceed to any place in the District or to remain at headquarters at any time.

1.17. Authority of District Magistrate in regard to posting etc. –

All postings, removals and transfers of officers incharge of police stations within a district, shall be made by the Superintendent with the approval of the District Magistrate.

If the District Magistrate considers the presence of a police officer of or below the rank of sub-inspector prejudicial to the welfare of the locality in which he is posted, he may direct his transfer elsewhere within the district. In the case of dissatisfaction with the work or conduct of officers above the rank of sub-inspector, District Magistrates shall communicate their complaint to the Deputy Inspector-General of the range.

1.18. Sub-divisional and sub-ordinate magistrates authority of. –

The authority of a sub-divisional or a sub-ordinate magistrate over the police is strictly limited to the powers given him by law in the exercise of his judicial functions. Any adverse comments on the proceedings of the police, which he may make, shall be communicated to the Superintendent through the District Magistrate. Similarly, if he considers that any police officer should be called on to explain his conduct, he shall report the facts of the case to the District Magistrate, who will take such action as he considers necessary.

1.19. Sub-divisional and sub-ordinate magistrates Co-operation with. –

Sub-divisional and subordinate Magistrates are held strictly responsible, under the control of the District Magistrate, for the maintenance, of the peace of the area which is made over to their charge; though they have no extra-judicial authority over the police, they are not merely judges. The law gives them many more powers than those required for hearing cases, and they are interested in every crime in their jurisdiction from the moment of its commission. The maintenance of law and order and the suppression of crime depend upon the joint efforts of the public, the magistracy and the police, and not upon the energy of any one of these alone. The most intimate and friendly co-operation between the police and the magistracy as a whole, and between particular magistrates and the police stationed in the area of their jurisdiction, is essential. Superintendents of Police must encourage such co-operation by every means and must sternly check all contrary tendencies. Gazetted officers and upper subordinates should cultivate friendly personal relations with all magistrates with whom their work brings them in contact, and every opportunity should be taken to keep magistrates informed of the state of crime in their ilaqas. Conferences between magistrates and police officers, at which difficulties on either side can be discussed and remedies devised, should be encouraged; police officers coming in with chalans should frequently take the opportunity of obtaining an interview with the ilaqa Magistrate and discussing with him the state of crime in their jurisdictions; and prosecuting officers, who form a valuable link between the investigating officer and the magistracy, should be instructed to pass on to magistrates any information of interest of importance regarding criminal matters of which they may be aware. (See also rule 21.1 and 21.2)

Note : The remarks of the Indian Police Commission, 1902-03, on the subject of relations between the police and magistrates are published as Appendix 1.19.

1.20. Rights of sub-divisional and subordinate magistrates to inspect police records. –

Sub-divisional and subordinate magistrates are not authorized to inspect police stations or to record remarks or criticisms in inspection books: provided that the District Magistrate, with the concurrence of the Deputy Inspector-General, may permit a Sub-divisional Magistrate, who is a senior Assistant Commissioner, to make such inspections, and to record his remarks in the inspection book. A Sub-divisional, or Ilaqa Magistrate, may, however, in his executive capacity, call for any of the records and registers which deal with crime from a police station, and may request the officer incharge of police station, to come to him and explain them. The orders of Government regulating the production of police records in courts of law are contained in rule 27.24.

1.21. Police to obey all orders issued in a judicial capacity. –

The Police shall obey and execute all lawful orders issued to them by judicial officers in the exercise of the powers conferred on them by law.

APPENDIX No. 1.10

Form Of Gazette Notification Altering Police Station Jurisdiction

(1)     No change in the jurisdictions of police stations is effective till a Gazette notification has been published by the Provincial Government in form similar to the following. In cases where the boundaries of zails are unaffected to the schedule and notification should be amended to omit reference to zails :-

*****

The Governor in Council is pleased, under the provisions of clause (5) of sub-section (1) of section 4 of the Code of Criminal Procedure, to direct the transfer of the villages enumerated in column 3 of the sub-joined schedule, and situated in the zails mentioned in column 2, from the local areas of the police station mentioned in column 4 of the local area of the police stations mentioned in column 5 thereof, with effect from the date of issue of this notification :-

SCHEDULE

(2)     Recommendations for alterations in police station jurisdictions shall be supported by the following information :-

(a)      A map on which the proposed alterations are clearly marked.

(b)      A statement showing the crime for the past three years of the police stations affected, with an explanation of the effect on these figures of the changes proposed.

(c)      A statement showing area and population of the police stations affected, as before and after the proposed change.

(3)     In framing such proposals the main objects should be to secure an even and manageable distribution of crime between police stations; to make the distribution of villages conform to indigenous or natural groupings of population, and to secure accessibility between the Police Station and its villages and between the police station and the court of the magistrate in charge of the jurisdiction. Except for good reasons the boundaries of police stations should not cut across the boundaries of zails.

APPENDIX No. 1.19

EXTRACT FROM THE REPORT OF THE INDIAN POLICE COMMISSION, 1902-03.

124. * * * * * * *

This is the connection which the law intends to exist between the magistrate empowered to take cognizance of police cases and the police. It involves the first information being sent to this magistrate, his being able to watch the case from the first, to order investigation where the police are not investigating, or to proceed to take up the case himself, and his being kept in touch with the police investigation up to the very last. His connection with the case is intended to begin with the first information and to continue to the end; throughout he is intended to exercise an intelligent interest in it. These provisions are very generally lost sight of. The intention of the law is defeated when the first information is sent, not as required by section 157 of the magistrate having jurisdiction, but nominally to the District Magistrate, really to a prosecuting inspector or other official at headquarters, who files it until the case is sent up finally for trial. It is also defeated when the magistrate assumes what he imagines to be a judicial attitude, and never looks at a paper or takes any interest in the case until it come before him in court, and proceeds to dispose of it with regard only to what is put before him by the parties without any effort to do what more he can to arrive at the truth. A valuable check on police work and valuable powers in criminal administration are thus lost.

125. The intention of the law is that the police and the magistracy should work together, the former investigating the case for the magistrate, and the latter conducting the magesterial enquiry or trial, weighing the evidence collected by the police, sifting further any points that have been missed or inadequately treated, hearing all that the accused has to say or adduce on his own behalf, and deciding the case in the interest of truth and justice.

* * * * *

* * * * *

126. * * * * *

* * * * *

The courts should be encouraged to take notice of any misconduct on the part of a police officer, or of any reasonable suspicion that he has been guilty of such misconduct. Unless such misconduct is established after hearing any explanation the police officer concerned may have to offer, or unless reference to it is necessary for the elucidation of the case, it is only just to him that no notice of it should be taken in the judgment; but a separate note should be at one forwarded to the District Magistrate, who should pay due attention to it, conducting by competent and impartial agency any enquiry that may be necessary, and absolving from blame any police officer who may after all be found innocent of fault, but taking adequate notice of any misconduct that may be established.

* * * * * *

Note: The principles enunciated in the concluding portion of the above quotation have been accepted by the local Government and are embodied in Chief Court Circular No. 7-3482-G of 19th September, 1903, which reads as follows :-

Chief Court Circular No. 7-3482-G, dated the 19th September, 1903.

Dated Lahore, the 19th September, 1903.

To

All Sessions Judges, District Magistrates and Subordinate Criminal Courts in the Punjab.

The attention of the presiding officers of all criminal courts is called to the following extract from the proceedings of His Honour the Lieutenant Governor of the Punjab in the Home (Police) Department, No. 1632-S., dated 30th August, 1903 :-

“The Lieutenant-Governor agrees with the Inspector General of Police that it is undesirable for magistrates to make remarks in criminal cases censuring the action of police officers unless such remarks are strictly relevant to the case and the officers concerned have had an opportunity of explaining their action. If remarks to which exception can be taken come to the notice of the Inspector-General of Police, they should be referred for the orders of the Lieutenant-Governor, who will invite the attention of the Hon’ble Judges of the Chief Court to any case in which action can appropriately be taken.”

The Hon’ble Judges trust that all courts will be careful in future to observe the rule laid down in these remarks. District Magistrates should themselves take whatever action seems desirable in any case coming to their notice in which the spirit of the rule has been infringed by any court subordinate to them.

CHAPTER 2 ESTABLISHMENTS

PART I PERMANENT ESTABLISHMENT

2.1. Permanent establishment how fixed. –

The permanent establishment of a district is fixed on a careful calculation of the actual number of men required for fixed duties plus the percentage approved by Government as a reserve to provide for casualties and training in the various ranks. The establishment of each district is shown in a distribution statement on Form 2.1, issued by the Inspector-General.

2.2. Fixed duties.

(1)     The term "fixed duties" includes :-

(A)     Cantonment and city police.

(B)     Rural police stations and their subordinate posts.

(C)     Headquarter establishment; guards; escorts; specialists (e.g., traffic staff); armed reserves, and mounted police.

(D)     Office and court duties.

(2)     Under division A the establishment required shall be calculated separately for (1) the investigation and stationhouse staff (2) the watch and ward staff. No general scale can be laid down. In calculating the investigation and stationhouse strength the principles by which the strength of rural police stations is fixed (sub-rule 3 below) shall be followed as far as possible, but additional provision will frequently be necessary for duties such as telephone orderlies, extra clerical staff, detective staff, a permanent lock-up guard, etc. In estimating the beat staff it is necessary to plot out on a map after close study of local conditions, the number of fixed points (other than special traffic points) day and night beats, and patrols required for each town or cantonment. Careful consideration shall be given to economizing men by providing intermittent patrols instead of fixed points of beats, and by providing means of locomotion to enable a few men to cover a considerable area, wherever possible. When the number of beats, etc. has been fixed, the establishment necessary to furnish them shall be calculated on the basis of every man performing eight hours duty in each period of twentyfour hours. On this basis, the necessary calculations can be made for, and rotation of duties fixed between, day and night duties, duties lasting throughout the twenty-four and intermittent duties. Supervision over the watch and ward staff shall be provided at the rate of 1 head constable to every 10 constables; 1 assistant sub-inspector to every 5 head constables and 1 sub-inspector to every 100 constables. No ratio between police and population is prescribed, except that in the case of towns with a population of over 30,000 the total strength of police for watch and ward should not ordinarily exceed one constable to every 450 inhabitants. In each case local conditions, such as the volume of commercial activity, the importance and frequency of fairs and festivals, the general criminality of the neighbourhood and the like must be considered.

(3)     The strength of rural police stations (division B) is based mainly on the incidence of crime. A normal police station is held to be one registering an average of seventy-five cases a year. For such a police station the minimum staff shall be 1 sub-inspector, 1 assistant sub-inspector, 1 head constable (clerk) and 12 foot constables. In police stations, where crime is very light the number of constables may be reduced to ten. For every fifty cases above the normal figure shown to be the annual average of a police station, the staff shall be increased by 1 assistant sub-inspector and 2 constables. This standard calculation may be varied for adequate reasons in special cases. The staff of outposts shall be calculated strictly in accordance with the duty it is required to perform.

(4)     In division C, headquarter establishment shall be calculated in exact detail of authorised posts to be filled. Under this heading shall be included all enrolled personnel of the Lines establishment, instructors, orderlies, of all descriptions, and upper subordinates, who do not come under any other division. Guards shall be calculated at the actual strength required to form each guard, four constables being allotted to each sentry post, the number of constables allotted to each sentry post being fixed in accordance with rule 18.5(5), and a second head constable being provided for each guard which furnishes more than two sentries. The strength required for escorts shall be calculated on the scales laid down in Chapter XVIII in relation to the average demands in the district for treasure and prisoners escorts, other than the escorting of under-trial prisoners to and from the courts. Provision may be made, if necessary, for escorts at sub-divisions as well as at headquarters. The staff of specialists shall include the special detective staff or traffic staff and such other personnel as may be authorized for particular duties not included in any other division. The strength required for traffic duties shall be calculated on the lines prescribed in sub-rule (2) above for watch and ward duties; other special staff shall be calculated in strict accordance with actual duties to be performed.

(5)     Court and office duties (division D) shall be calculated according to the actual number of posts to be filled both at district headquarters and at subdivisions and other magisterial headquarters on the scale prescribed by Police Rules or other competent authority. In addition, establishment shall be provided, on the scale prescribed in Chapter XVIII and on the basis of the average daily number, for the escort of under-trial prisoners to and from the courts, and the guarding of such prisoners in court, at district headquarters and all other places where such escorts are permanently required.

(6)     In the calculation of fixed duties no provision shall be made for reserves, or for reliefs otherwise than as provided in the foregoing subrules. Deficiencies in strength of short duration shall be met by curtailment of duties; those of longer duration caused by leave; other than casual leave, resignations, etc., shall be made good from the reserves referred to in rule 2.3 below.

2.3. Reserves. –

Reserves in the various ranks are fixed to provide for casualties and training. Reserves in the ranks of gazetted officers are included in the cadres, as fixed by the Secretary of the State and Government of India. The reserve in the rank of sergeants is fixed at 10 per cent. of the sanctioned number of European inspectors and sergeants; that in the rank of sub-inspectors at 15 per cent of the sanctioned number of Indian inspectors and sub-inspectors; that in the rank of head constable at 14 per cent. of the sanctioned number of assistant sub-inspectors and head constables and that in the rank of constable at 16.5 per cent. of the number of constables sanctioned for fixed duties. The strength of armed reserves and mounted police is fixed for each district in accordance with the orders of the Provincial Government.

2.4. Authorized duties. –

In calculating establishments every duty for which proper authority exists shall be included, and authority shall be obtained from the Inspector General for any duty the necessity of which can be established, if it is not already authorized. Police shall on no account be supplied, except as provided in rule 2.16 or for other emergent and purely temporary occasions, for duties which are not so authorized.

2.5. Permanent additions to the ordinary force. –

All proposals for the revision of establishment shall be submitted officially through (1) the District Magistrate, (2) Deputy Inspector-General of Police, (3) Commissioner and (4) the Inspector-General of Police of the orders of Government. A proposition statement in Civil Account Form No. 5 shall be submitted in cases which relate to a general revision of establishment or which cannot be set out clearly without it. Proposals for minor changes in establishment are required to be accompanied only by statements showing the increase or reduction in the annual cost, which the proposal involves.

2.6. Method of submitting proposals. –

(1)     Proposals shall be accompanied by a copy of the distribution statement Form 2.1 and a concise and comprehensive statement showing the object of the proposed revision and the date from which it is intended that it shall have effect. Whenever the figures for the reserve represent less than the percentages prescribed in rule 2.3 calculated on the revised establishment, application shall be made for the necessary increase to bring up the reserve to the authorized scale. In the case of proposals for the reduction of establishment, reserves shall be similarly adjusted. The channel of submission shall be as in rule 2.5 above.

(2)     Proposals affecting upper and lower subordinates shall be submitted on separate forms.

2.7. Initial and annual charges. –

In all applications for revision of establishment due provision shall be made for initial charges of Rs. 200 in the case of each upper subordinate and Rs. 10 in case of each lower subordinate on account of clothing; and Rs. 15 on account of beds and boxes in the case of each lower subordinate added to the strength. Provision shall further be made for the following annual charges :-

(1)     Clothing allowance, at Rs 25 for each upper subordinate and Rs 8 for each head constable and constable.

(2)     Equipment allowance at Rs 2 for each head constable and constable.

(3)     Horse equipment allowance, at Rs 7 for each mounted head constable and constable.

(4)     Rewards, at Re 1 for each enrolled police officer.

(5)     Other contingent expenditure at 10 per cent on the salary of the proposed establishment.

(6)     Other necessary incidental expenditure, e.g. rent of quarters, as in the case of the railway police.

2.8. Calculating rates of pay and grades. –

In calculating the cost of proposed revisions of establishment the pay of appointments shall be estimated at the mean rate of pay of the time-scale of the rank concerned. In the case of ranks for which selection grades are authorized such proportion of proposed new appointments shall be shown in each of such grades as may be required to maintain the authorized percentages thereof. In the case of proposals for reduction of establishment similar adjustments shall be made. The allotment of posts to selection grades shall be made in district offices for the rank of constable, in range offices for the rank of sub-inspectors and in the Central Police Office for other ranks.

PART II ADDITIONAL POLICE

2.9. Additional Police under sections 13 and 14. –

(1)     Sections 13 and 14 of the Police Act V of 1861, regulate the employment of police officers at the cost of individuals, and the appointment of police forces in the neighbourhood of railways and other works. Such police are designated "Additional Police", whether extra policemen in excess of the regular establishment are
enlisted or not.

(2)     If extra men are enlisted they shall be deemed part of the district police force and shall, if suitable and eligible, be absorbed in the regular establishment as vacancies occur, being replaced by new enlistments, who are subject to discharge on reduction of the additional police.

(3)     Superintendents are required to give early information to Deputy Inspectors-General of their inability to provide for additional police coming under reduction in order that arrangements may be made to absorb them in other districts where vacancies may exist.

2.10. General rules. –

(1)     Government undertakes no responsibility in respect of persons or property protected by additional police, neither shall police officers be deemed responsible for the contents of buildings, boxes and the like committed to their charge.

(2)     Additional police shall not be supplied to guard or escort treasure or valuable property unless proper arrangements to the satisfaction of the Superintendent are made for its safety, neither shall they be supplied for the protection of buildings, boxes and the like, which are not securely locked or fastened.

(3)     The duties of the police in regard to the protection of property shall be confined to the watching of outer locks and fastenings and to the prevention of unauthorized access to them. The keys of locks shall not be entrusted to the police.

(4)     Whenever additional police are supplied the Superintendent shall ensure that proper accommodation is provided by the applicant.

(5)     They shall be furnished for police duties only, and in such number as the Superintendent may deem necessary in regard to the duties to be performed, and the Superintendent shall at the same time arrange to recover the cost as laid down in Chapter X and bills shall be prepared in Form 10.21.

2.11. Additional police supplied to private persons or corporate bodies. –

(1)     Additional police applied for by private persons, corporate bodies, or commercial companies, shall be supplied or not at the discretion of the Superintendent, subject to the general directions of the magistrate of the district. Applications shall be made in Form 2.11(1) A or B according to the purpose for which they are required.

If necessary, extra police shall be enrolled for this purpose.

(2)     Additional police may not be given under this rule without payment in full and in advance.

2.12. Requisite police arrangements to be made at all times. –

(1)     Whenever police arrangements are necessary in the interests of law and order, or to maintain the public peace, police must be supplied in such numbers as the Superintendent of Police shall consider sufficient, irrespective of whether a private application has been submitted.

2.13. Supply of police under section 13. –

(1)     When police arrangements are required for the maintenance of order, and protection of property on behalf of the promoters of private gatherings or entertainments, such as marriages, social functions, race meetings, etc., such promoters shall be invited to apply in Form 2.11(1) A or B for additional police at their own cost under section 13 of the Police Act. If the Superintendent of Police, after consulting the District Magistrate if necessary, considers such additional police necessary over and above such force of police as he may consider sufficient on public grounds under rule 2.12 above, he shall recover from the applicant charges on the scale given in sub-rule (2) below, and shall supply police accordingly. Bills shall be prepared in Form 10.21.

(2)     The scale of charges referred to above is as follows :-

Rs. A. P.

If the duty lasts more than five hours per day or four hours per night, relief will be provided and double rates charged.

(3)     All sums recovered under this Rule shall be credited to the head XXIII police collection of payments for services rendered, receipt on account of additional police under sections 13, 14 and 15 of Police Act 5 of 1861 and at the end of the month, recovery shall be made from the treasury on special additional police pay bills for disbursement to the actual police officers, in accordance with the principles laid down in Inspector-General’s letter No. 106-S/95-4-B-27-A, dated the 31st May, 1928, namely that remuneration shall only be given when the extra duties performed involve less than 24 hours’ absence from normal duty. Thus if a constable is deputed to attend a private function, such as a wedding, which involves his absence from normal duty throughout the whole of one working day, say from sunrise to midnight, he will be considered as having performed over-time duty and will be entitled to extra remuneration, but should the duty involve his absence from sunrise to sunset of the following day, he will not be considered as on over-time duty and will be entitled to no remuneration in addition to his pay. Superintendents may, however, use their discretion in dealing with cases in which, in their opinion, the 24-hour rule cannot in fairness be applied.

(4)     In deciding when to supply police at the public expense, and when to charge the promoters of a particular function, Superintendents shall be guided by the general principle that the regular police establishment is required to perform all the duties of maintaining public order, which fall within scope of section 31 of the Police Act. When special arrangements are necessary or desired over and above those which the general public interests demand, the person or persons responsible for the assembly concerned should pay for additional police. The law does not permit of compulsion being exercised in this matter, but Superintendents may tender their advice and indicate that no more police than are necessary to prevent obstruction to the general public will be provided unless paid for.

Note:Government has ordered that "if any sect requires, in religious processions organized by them, the assistance of the police to maintain order, to such an extent as to necessitate extra expenditure by bringing a larger police force together, or otherwise, the cost should invariably be charged to the persons requiring the extra police protection and the same should be paid before the procession is allowed to take place" (Home Department No. 1073 of 14th March, 1878). This order does not mean that charges shall be levied for the supply of police to processions of ancient and regularly exercised custom in cases where the supply is not in excess of that given for a series of years, and the practice has been to give such supply for a long period without charge.

2.1. Supply of police under section 14. –

Cases coming within the scope of section 14 of the Police Act, 1861, must be referred through (1) District Magistrate, (2) Deputy Inspector-General of Police, and (3) Commissioner, to the Inspector-General of Police for orders.

2.2. Supply of police free of charge in emergencies. –

Superintendents may at their discretion supply additional police to departments and officers of Government from the regular police establishment in cases of emergency and for duties of a strictly temporary and non-recurrent nature without charge.

2.3. Entertainment of and charges for extra establishments. –

If the police are required for any lengthy period, application shall be made to the Inspector-General for the entertainment of extra men with the sanction of the Provincial Government. The charges for additional police so supplied, when permission is given to entertain extra men, shall be in accordance with the rules in Chapter X except that no charge shall be made for pensions.

2.16A. Payment of the extra cost of Police employed at fairs managed by local bodies. –

Ordinarily the cost of police deputed for duty at fairs managed by local bodies is met from provincial revenues, but in the case of important fairs which bring in a profit of Rs. 5000 or more, the travelling allowance of the police employed and the cost of temporary accommodation and transport, etc., but not the pay, shall be recovered from the local body concerned.

In the case of such fairs managed by District Boards the Superintendent of Police shall recover the amount in direct communication with the District Board concerned. District Boards can meet such charges under clause (a) of sub-section 2 of section 37 of the Punjab District Boards’ Act, 1883.

In the case of fairs managed by Municipal Committees, the Superintendent of Police shall submit a detail of such charges to the Inspector-General of Police who will arrange for their recovery through the Ministry of Local Self-Government under clause (d) of subsection (1) of section 52 of the Punjab Municipal Act, 1911. All sums recovered on this account will be credited to Government under the head "XXIII-Police-Collection of payments for services rendered."

2.4. Additional police under section 15. –

(1)     Section 15 of the Police Act, 1861, regulates the quartering of police in disturbed or dangerous tracts. The orders contained in sub-rules 2.9(2) and (3) apply to them.

(2)     Applications for the location of such police shall be made in Form 2.17(2). The Superintendent making the application shall see that the information required by the form is filled in and shall submit it to the Inspector-General through (1) District Magistrate, (2) Deputy Inspector General, and (3) Commissioner, for the orders of Government.

Note:Application for the exemption of individuals (as opposed to classes) from payment of additional police tax need not be submitted to Government through Commissioners of Divisions.

2.5. Particulars to be given in application. –

(1)     Application for the location of police in disturbed or dangerous tracts shall be accompanied by -

(a)      Accurate details, as required by the form, of the population, financial resources, criminality, etc. of the villagers concerned, and the detailed proposed on account of police. In the case of proposals including several villages, the statistics of each shall be given separately.

(b)      particulars of individuals or classes of inhabitants, if any, whom it is proposed to exempt, with reasons for such exemption.

(c)      the tehsildar’s report as to the ability of the community concerned to bear the charge.

(d)      A full explanation of the grounds for the proposal and the manner in which it is proposed to employ the police asked for. When the proposal affects several villages the explanation should make clear the grounds for including each.

(2)     The strength of the police proposed shall in all cases be sufficient to secure objects aimed at in the proposal, and provision shall be made for an officer in command of the detachment of sufficient status to exercise adequate control. If the financial capacity of the community is insufficient to pay for a force which can exercise effective control, other methods such as action under the preventive sections of the law or under the Criminal Tribes Act must be resorted to.

2.6. Location of additional police under section 15. –

When a notification appears in the Punjab Gazette ordering the location of an additional police post in a disturbed or dangerous area, the Superintendent concerned shall, on receipt of such gazette, take immediate measures for the establishment of such post, and shall report to the Inspector-General, the date on which it is established, sending copy to the District Magistrate concerned.

2.7. Rules for additional police posts. –

(1)     The Superintendent shall frame rules for the guidance of the additional police, with special reference to the object for which they are located, and shall define the local area of the post. Such rules shall be submitted through the District Magistrate to the Deputy Inspector-General of Police for approval.

(2)     An additional police post shall be considered an outpost subordinate to the police station in the jurisdiction of which it is situated.

2.8. Continuance of additional police posts. –

(1)     Recommendations for the continuance of an additional police post for a further period shall be submitted in Form 2.21(1) through the channel prescribed in sub-rule 2.17(2), so as to reach the Deputy Inspector General at least two months before the date when sanction for the post is due to expire.

(2)     Full reasons for the continuance of the post shall be given, and a note of all crime committed within the jurisdiction since its establishment shall be included.

2.9. Additional police reserves. –

(1)     The parties charged with the cost of additional police enrolled under sections 13, 14 or 15, Act V of 1861, must also pay the cost of a reserve calculated at one-sixth of the number of constables required for fixed duties. This charge enables a reserve to be maintained against casualties in the additional police, which would otherwise throw an undue burden on the contingency reserves of the regular force.

(2)     A reserve equal to one-sixth of the total number of additional police constables sanctioned in each district from time to time shall be enrolled and kept at the headquarters of the district. This reserve must be increased or reduced proportionately to increases and decreases in the strength of additional police.

(3)     Deputy Inspectors-General are authorized to control the additional police reserves of all districts in their ranges, utilizing reduced in one district to meet increases in another, or providing trained men for newly sanctioned additional police detachments by transfer from reserves of other districts, the men so transferred being replaced by new enrolments in their district.

(4)     Deputy Inspector-General shall arrange for a careful check in their offices of impending fluctuations, and no reduction of additional police reserves shall be carried out by Superintendents without prior reference to the Deputy Inspector-General.

(5)     When a force of additional police is enrolled for a short time or is so small that a reserve is unnecessary, no reserve constable shall be enrolled and the surcharge of onesixth shall not be made.

2.10. Extra kits for additional police. –

The Deputy Inspector-General may sanction a fixed number of extra kits and sufficient equipment to be permanently maintained in each district for additional police. Expenditure under this rule shall be charged to the Clothing and Equipment Fund.

2.11. Thikri pahra and special police under section 17. –

(1)     In any village in which crime is prevalent the Superintendent of Police may approach the District Magistrate to introduce the provisions of the Village Patrol Act No. VIII of 1918. It must be borne in mind, however, that Thikri Pahra is essentially an emergency as opposed to an every day routine measure. When imposed on villagers as a continuous routine it becomes irksome and is consequently perfunctorily performed. The compulsory provisions of Punjab Act VIII should only be employed as a last resource.

(2)     When in any place or part of a district conditions exist or are apprehended such as are described in section 17, Act V of 1861, the Superintendent of Police shall approach the District Magistrate for the appointment of special police under that section.

(3)     Non-officials employed for purposes of maintaining order and on the duties of special police shall ordinarily be enrolled under section 17, Act V of 1861, but, where a sudden crisis renders recourse to assistance from the ordinary civil population a matter of immediate necessity in the public interest, the aid of respectable and trustworthy persons may be enlisted forthwith in the maintenance of law and order without enrolment, if the danger and urgency of the situation, in the opinion of the District Magistrate, justifies their employment without the formality of enrolment.

The rules regarding enrolment, discipline etc., of such special police are given in Appendix No. 2.24(3).

APPENDIX No. 2.24(3)

Rules For The Enrolment And Employment Of Special Police Officers

(1)     When the entertainment of special police officers becomes necessary, or desirable, efforts should be made to appoint volunteers under section 17 of the Police Act (V of 1861) up to the number and in the various ranks required. No unwilling person should be appointed unless sufficient volunteers cannot be found.

(2)     Under section 17 of Act V of 1861, residents of a disturbed area may be appointed special police officers of any rank, but no such police officer shall be appointed to a rank equal to that of the senior officer of the regular police present on the spot.

(3)     Special police officers shall be subordinate to, and be under the orders of, the senior officer of the regular police present on the spot.

(4)     Special police officers should ordinarily be chosen from among the respectable, loyal, and influential persons of the neighbourhood whose authority is likely to be respected by the masses and who are likely to use their influence to prevent disturbances. It is not desirable to choose ringleaders of contentious factions unless such ring-leaders are really influential persons and in no case should a special police officer be appointed as a punitive measure.

(5)     When special police officers are appointed, the more influential and useful from amongst them may be appointed to senior rank above the others, and be required to enforce discipline as laid down in police rules among the special police officers appointed under their command.

(6)     Whenever possible special police officers of good social standing should be encouraged to bring with them their tenants and defendants, who will ordinarily be enrolled as special police officers of the lower subordinate grades, a post being given to the special police officer through whose agency the lower subordinates are enrolled, subject to the provisions of rule 2 foregoing.

(7)     Special police officers of the lower subordinate ranks will ordinarily be armed with batons or lathis at the discretion of the Superintendent of Police.

(8)     An armlet or brassard with the letters S.P. and a Serial No. should be issued to such police officer other than those appointed to rank as upper subordinates.

Note:Special police officers of the rank of upper subordinate may, with advantage, be given a Sam Browne belt with a revolver or sword if such articles are available.

(9)     A special police officer of the rank of upper subordinate will be entitled to receive all courtesies due to an officer of his rank, but his authority will extend only to special police officers under his orders and not to officers of the regular police. Influential persons of superior social standing who may be enrolled, should, as a rule, be employed on staff and supervising duties and given relatively higher rank than others of lower status similarly enrolled. Such persons should not have menial or unreasonable duties assigned to them, but the object should be to employ them in the manner best suited to make their personal influence effective.

(10)   Discipline The requirements in this respect should usually be light. Any conditions of the office which might be regarded by local residents as offensive and unnecessarily irksome should not be insisted on. Physical drill, for instance, would in most cases be inappropriate and the saluting of petty officers unnecessary, while parades or attendance at the police station, when necessary, should be so regulated as to cause as little inconvenience as possible.

(11)   A copy of sections 17 to 21 inclusive of Police Act (V of 1861) and also a copy of rules relating to the enrolment, etc., of special police officers shall be given to each special police officer as soon after his enrolment as may be possible.

(12)   Superintendents of Police entertaining special police will arrange for their feeding by the purchase and distribution of food according to the following scale :-

11/2 lbs. atta, or in lieu rice 11/2 lbs. 4. oz. dhal.

4. oz. fresh meat (or in lieu3/4 oz. gur) 1/2 oz. tea.

1/2 oz. salt. 2 oz. ghee.

1 oz. gur. 11/2 lbs. fuel.

Spices

1/6 oz. Chillies)

1/6 oz. turmeric} or 11/2 oz. in all as available

1/6 oz. garlic)

or by cash payment of the cost of these articles at a rate to be notified by the Inspector General when special police are entertained.

FORM NO. 2.1

POLICE DEPARTMENT_____________________________________ DISTRICT.

DISTRIBUTION STATEMENT OF THE _____________________________________DISTRICT AS SANCTIONED BY INSPECTOR-GENERAL OF POLICE ON DISTRICT AS

*Division A, (a) is the investigation, and Station house staff including telephone orderlies detectives, permanent lock-up guards, etc.

(b) is the watch and ward staff.

Note. – All duties of a regular by recurring nature are classed as “Fixed Duties”and should be included under heads A, B, C and D.

*Serial No. 17 detail. Serial No. 18 detail. Serial No. 19 detail. Serial No. 20 detail. Serial No. 23 detail.

+ Division A, (a) is the investigation, and Station house staff including telephone orderlies detectives, permanent lock-up guards, etc.

FORM No. 2.5

FOR SPECIMEN SEE FORM NO. 5, CIVIL ACCOUNT CODE

FORM No. 2.11 (1) A

FORM OF APPLICATION FOR POLICE ASSISTANCE AT PUBLIC OR PRIVATE ENTERTAINMENTS AND FUNCTIONS

To

The Superintendent of Police,

Dated

DEAR SIR,

I BEG to request that I may be provided with police assistance on the occasion of a which will take a place at  on between the hours of__________. The number of persons who are expected to attend will be about  and the number of vehicles to be handled by the police will be about .

I promise to pay for the services of the police supplied according to the scale of charges which has been fixed by the Inspector-General of Police with the approval of the Provincial Government.

Yours faithfully,

Note : Copies of the scale of charges approved by Government can be obtained on application.

FORM NO. 2.11(1)B

APPLICATION FOR ADDITIONAL POLICE

POLICE DEPARTMENT   __________DISTRICT.

Form No. 2.11(1)B. – CONCLUDED

4. PROPOSED STRENGTH AND COST OF ADDITIONAL POLICE

Notes :(1) The hutting charges should be calculated so as to include not only the actual rent paid for the quarters occupied by the police, but also the cost of repairs, transparent washing and petty alterations to the buildings.

(2) No charge on account of pension is made for police supplied to departments of Government.

(3) For periods of less than 12 months, annual charges for clothing and equipment will be levied on the following scale :-

Less than 1 month .. No charge

From 1 to 3 months .. 1 4 charge

From 3 to 6 months .. 1 2 charge

From 6 to 9 months .. 3 4 charge

From 9 to 12 months .. Full charge

(4) Initial charges shall only be made when extra police are entertained, and such charges shall be at full rates.

(5) In those cases (for instance, guards supplied to the Imperial Bank of India) in which a fixed number of additional police are supplied throughout the year and the accounts are adjusted monthly, the charges for clothing equipment and rewards shall be calculated at one-twelfth of the annual rates.

FORM No. 2.17(2)

POLICE DEPARTMENT, _____________________________DISTRICT.

APPLICATIONS FOR THE QUARTERING OF ADDITIONAL POLICE IN DISTURBED OR DANGEROUS AREAS

(1)     Village , Police Station  , distance and direction from Police Station  , land revenue Rs. Canal rates Rs.  , Population Male   , Court   house , Patwar Khana , post office.

(2)     Figures showing criminality of village .

(a)      Number and description of offences committed in the village during the last three years (vide register No. 1).

(b)      Number and description of offences traced to the village during the last three years. For definition of words "cases traced to the village" see rule 22.59(1).

(c)      Number of residents of such village under Police Surveillance (register No. X).

(d)      Total number of convictions recorded in register No. IX, Part V, against residents of the village.

(e)      Total number of convictions recorded in Register No. IX, Part V within the past three years.

(f)       Percentage of convictions column (d) to population.

(3)     Additional police posts located in the district during the past three years. Village From to .

(4)     Proposed strength, cost and period of location of the additional police post :-

Note : (1) The hutting charges should be calculated so as to include not only the actual rent paid for the quarters occupied by the police, but also the cost of repairs, transparentwashing and petty alterations to the buildings.

(2) For periods of less than 12 months, annual charges for clothing and equipment will be levied on the following scale :-

Less than 1 month .. No charge

From 1 to 3 months .. 1 4 Do

From 3 to 6 months .. 1 2 Do

From 6 to 9 months .. 3 4 Do

From 9 to 12 months .. Full charge

(5)     Period for which the post recommended.

(6)     Opinion of the Tehsildar as to the cost of the post not being excessive in reference to the revenue and prosperity of the village (the description, strength and cost of municipal or village police already existing in the place should be mentioned).

(7)     Grounds of application -

(To be followed by opinion of District Magistrate, Deputy Inspector General of Police and Commissioner in that order).

FORM NO. 2.21 (1)

APPLICATION FOR THE CONTINUANCE OF ADDITIONAL POST POLICE DEPARTMENT ____________________DISTRICT

Application for the continuance of the additional post established under Gazette Order

No. _________of _________.

at the village of in district

commencing on the of 19 .

terminating on the of  19 . Period of extension proposed  .. .. ..

Stength of post proposed .. ..

Cost of proposed post for full period of extension

Report by the Superintendent on the result of the location of the post and statement of the grounds on which it is proposed to continue the post. (After this report and statement, the opinions of the District Magistrate, the Deputy Inspector-General and the Commissioner will be recorded in that order).

CHAPTER 3 BUILDINGS GENERAL RULES

3.1. References to Government regarding buildings. –

All references to Government regarding buildings shall be accompanied by the opinion of the Superintendent concerned, and that of the Deputy Inspector-General.

3.2. Standard designs. –

As far as possible the standard design for various buildings as approved by Government, shall be adhered to. Such designs may be obtained for reference from the Public Works Department or from the offices of the range Deputy Inspectors-General.

3.3. Lock-ups and others subsidiary buildings not police buildings. –
 

(1)     Judicial lock-ups, other than those situated in tahsils of district courts, and all subsidiary buildings connected with them, including police guard rooms, are judicial buildings. Mortuaries are under the control of the Medical Department. Lock-ups and subsidiary buildings situated in tahsils and district courts are revenue buildings. Necessity for repair or alterations to buildings of these two classes should be brought by the Superintendent of Police to the notice of the District Judge and Deputy Commissioner, respectively.

(2)     Places of worship on police premises. No place of worship or other building, not being a Government building, shall be erected by members of the police force or other persons in the police lines or other police premises without the sanction of the Provincial Government obtained through the Inspector-General. A list of all such places of worship (including praying platforms) on police premises, giving the dimensions, area, boundaries and a brief history shall be maintained in each district and in the offices of Deputy Inspector-General. No additions or enlargements to such building or encroachments on Government land shall be permitted without the sanction of the Provincial Government.

3.4. Classification of work. –

(1)     All references regarding buildings should be made under one of the following heads :-

(a)      Major Works Include all original works costing more than Rs. 20,000.

(b)      Minor Works Include all original works coasting more than Rs. 20,000.

(c)      Special Repairs Include all repairs which cannot be considered as coming under sub-head (d).

(d)      Petty Construction and Repairs Include all ordinary periodical and petty repairs and all construction carried out by daily labour or by contract under the orders and supervision of the Superintendent.

(2)     Separate reference shall be submitted regarding each separate project of work.

3.5. Public Works Department and Civil Grants. –

Annual grants for minor works and special repairs are placed by the Public Works Department at the disposal of the Inspector-General of Police, who distributes them at his discretion to the Deputy Inspectors-General of the three ranges retaining a portion to finance important works costing over Rs. 5,000 and to provide a reserve for emergency. An annual contingent grant, distinct from the Public Works Department grant, is made by Government for petty construction and repairs in each district. This grant is distributed among Deputy Inspector General by the Inspector-General who retains a proportion of the total amount as his reserve. Deputy Inspectors-General in turn distribute their grants among districts after retaining such portion as is necessary to form a reserve. This reserve is distributed at a latter stage to carry out urgent repairs when ordinary district grants prove for any reason inadequate. Similarly, the Inspector-General’s reserve is distributed to Deputy Inspectors-General and, sometimes direct to districts, when district grants and range reserves are exhausted. Superintendents may, when necessary, apply to the Deputy Inspectors-General for an additional grant from these reserves in the manner prescribed in rule 10.170(2).

3.6. Powers of Deputy Inspectors-General to grant funds for approved works and special repairs. –

Deputy Inspectors-General are authorized to sanction funds out of the distributed allotment for administratively approved works costing not more than Rs. 5,000 and for any special repair project which has been administratively approved and for which the estimate has been prepared by the Public Works Department.

3.7. Administrative approval. –

(1)     Applications for administrative approval to major works, minor works and special repairs should be made at any time when the necessity for such works becomes apparent. The following officers are delegated with powers to accord administrative approval and the proposals should be submitted to them through proper channel :-

Note:The money limits specified in these delegations relate to the entire estimated cost of a work including both original works and repairs, if any, and not merely to the cost of the portion relating only to original works.

(2)     Proposals for administrative approval not covered by the delegations mentioned in the foregoing table shall be referred to the Provincial Government in the Home Department.

(3)     An application for administrative approval for a building should either refer to a standard plan and estimate or be accompanied by a rough plan and approximate estimate (to be obtained from the Executive Engineer). A clear description of the work should be given and the application should also state the necessity for the work.

(4)     When proposals are being prepared with a view to obtaining administrative sanction for building projects the position in regard to acquisition of the site shall be carefully studied. If the process of acquisition, whether compulsorily or by private negotiation, is likely to involve delay before possession can be obtained, the fact should be clearly stated in the proposals, so that the desirability may be considered of alloting funds for the acquisition in advance for the building. The cost of purchasing a site or sites shall (when necessary) be included in the estimated cost.

3.8. Major works. –

(1)     Proposals for new major works shall first be submitted unofficially through the proper channel for the general approval of the Inspector-General. If approved, the Executive Engineer should be asked to prepare a rough plan and estimate. These shall then be submitted officially to the Inspector-General for the administrative approval of Government.

(2)     On receipt of administrative approval the work will be included in the register maintained for the purpose in the office of the Inspector-General and detailed plans and estimates will be prepared by the Public Works Department.

3.9. Minor works and special repairs in the execution of which professional skill is needed. –

Any minor works or special repairs in the execution of which expert supervision is needed should be carried out by the Public Work Department. In the execution of such works the following procedure shall be adopted (vide paragraph 8.62 of the Public Works Department Manual of Orders) :-

(a)      The Superintendent of Police shall first of all submit a report on each proposed work to the Deputy Inspector-General for his approval and enquiry as to the possibility or otherwise of funds being available in the near future. After the Deputy Inspector-General has accorded his approval, the Superintendent of Police shall ask the Executive Engineer to submit rough plans and estimates. Requisitions on Executive Engineers to prepare estimates and projects for which there is no reasonable possibility of funds being provided during the ensuing financial year should be avoided.

(b)      The Superintendent of Police shall countersign the estimate in token of his approval and submit it with the plan to the Deputy Inspector General, who shall either return the project for emendation or, if he approves of it and the estimate is more than Rs. 1,000, forward the plan and estimate, after countersigning the latter, to the Inspector-General.

(c)      The Inspector-General, and, in cases where the estimate is for Rs. 1,000 or less, the Deputy Inspectors-General may accord administrative approval and shall return the estimate to the Superintending Engineer for technical sanction and preparation of a detailed plan and estimate. The latter will be forwarded to the Executive Engineer by the Superintending Engineer, who will also ask the Deputy Inspector-General to allot funds according to the provisions of rule 3.6.

(d)      If the estimated cost is more than Rs. 5,000 the Inspector General shall act as in paragraph 2.7 of the Punjab Public Works Department Code. He shall obtain the administrative approval of the Provincial Government in the Home Department and the technical sanction of the competent authority in the Public Works Department thereafter alloting funds from his Public Works Department allotment for minor works or special repairs as the case may be.

Note : Proposals for the construction of, or additions and alterations to, residential buildings will be submitted in the same manner as prescribed for major works or minor works and special repairs, as the case may be. All such projects will be carried out by the Public Works Department. The administrative approval shall be accorded as provided in rule 3.7(1).

3.10. List to be maintained. –

(1)     Each Deputy Inspector-General shall maintain the following lists in Form 3.10(1).

(a)      List of administratively approved minor works and special repairs.

(b)      List of administratively approved additions and alterations to existing residential buildings.

(2)     The Inspector-General maintains a list of administrative approved major works in Form 3.10(2).

(3)     Lists, in order of urgency, of minor works, special repairs and additions and alterations to existing residential buildings, which it is proposed to undertake in the following year, shall be submitted by each Deputy Inspector General to the Inspector-General by the 1st August in each year. Superintendents of Police shall also report to the Deputy Inspector-General the date of commencement of all works for which funds have been allotted to the Public Works Department and the date when the completed work was accepted.

3.11. Communication of allotment of funds for minor works and special repairs to various officers. –

The authority allotting funds for specific minor works and special repairs, or conveying administrative approval to such works or repairs, shall communicate the sanction to the Accountant-General, and the Secretary to Government, Public Works Department, as well as to the officers of the Police Department concerned.

3.12. Petty construction and repairs. –

An annual allotment for petty construction and annual repairs is included in the annual allotment statement of police contingencies. This can be supplemented from time to time by appropriation from the reserve under the same head at the disposal of the Deputy Inspector-General.

3.13. Powers of the Superintendent, Deputy Inspector-General and Inspector General to sanction estimates for petty and annual repairs, etc. –

(1)     The following gazetted police officers may sanction within the sum allotted under Rule 3.12, regular estimates for petty and annual repairs to police buildings and for original works and special repairs not exceeding at one time on any one building, or any one project, the amount specified opposite their designation :-

Superintendent of Police and Principal, Police
Training School, Phillaur Rs. 300

Deputy Inspector-General 1,500

Inspector-General 2,500

(2)     This authority extends to both residential and non-residential buildings, but does not extend to -

(i)       The execution of works where skilled civil engineering supervision is required.

Note : Such supervision is not considered necessary in the case of simple works which can normally be entrusted to skilled artisans employed by the Police Department.

(ii)      The construction of buildings for headquarters offices.

(iii)     The construction of works in connection with residential buildings for which capital and revenue accounts are maintained (e.g., gazetted officers’ houses) and all new residential buildings.

(iv)    The construction of such works as the Finance Department may call upon the Public Works Department to execute.

Note : (1) Before works under this order are executed the administrative approval of the competent authority must be obtained.

(2) An up-to-date record of expenditure against sanctioned estimates shall also be maintained.

3.14. Payments on account of petty construction and repairs. –

(1)     When petty construction or repairs are carried out through a contractor, detailed estimates and, where necessary, plans shall be insisted upon. Portions of the total sum sanctioned for the work may be advanced on receipt vouchers (Form 10.33.(2)) obtained from the contractor, but no second advance shall be given until the Superintendent is satisfied that reasonable progress has been made with the work and final payment shall not be made until the work has been thoroughly checked by a gazetted officer or inspector. Such officer shall satisfy himself that the work has been completed in every respect as to quality and quantity of materials and the extent of the work, according to the estimate.

(2)     When money is allotted to police officers for carrying out of work under their own supervision, advance payments up to the full sanctioned sum may be similarly made, on the receipt of form 10.33(1) of the police officer concerned, acting in the capacity of contractor, but for purposes of departmental check a detailed account in Form 3.14(2) of actual expenditure on labour and materials shall be submitted. The work shall be thoroughly checked at the earliest opportunity by a gazetted officer or inspector with this detailed account, and such officer shall satisfy himself that the work has been executed and the money actually disbursed in accordance therewith.

3.15. Rents treated as police contingent charges. –

The rent of any building or land hired for public purposes shall be paid under the authority of the Inspector-General. A certificate from the Executive Engineer, as required by clause (15)(a) of Appendix 5 of the Civil Account Code, shall be attached to the contingent bill containing the first charge in each year.

Buildings rented as residential quarters shall be placed in charge of the Public Works Departments and their rent shall be met from the Public Works Department budget, vide paragraph 484 of the Public Works Department Account Code.

3.16. Payment of rent to other departments. –

The police department shall not pay rent to another department of Government for land or building, except the commercial departments as mentioned in paragraph 1(B) of Appendix 6, Civil Account Code.

3.17. Supplementary certificate to be signed by officer on assumption of office regarding rent of residential buildings. –

All officers occupying residential buildings leased by Government should satisfy themselves that the buildings have been brought on to the books of the Executive Engineers concerned who are responsible for recovering the rent from the occupants and paying it to the landlords and also for letting such buildings to new occupants. When it becomes necessary to negotiate for, and to draft new leases in respect of residential buildings, the Executive Engineer should invariably be consulted, as he will be responsible for seeing that the lease is properly signed and duly registered.

In cases where a building leased or rented by Government for the residence of a police officer is used partly as an office and partly as a residence, or vice versa, the full rent shall be paid by the Executive Engineer and charged to the minor head "Repairs". The rent of the portion used as an office shall be adjusted by book transfer by credit to Revenue and debit to the contingent grant of the Police Department.

When an officer takes over charge of an office, entitling him to occupy a residential building leased or owned by Government, he should, apart from the usual charge certificate on assumption of office, sign a supplementary certificate stating that he becomes responsible for the rent of a particular building from a given date. The relived officer should state similarly that his responsibility for the rent has ceased. A copy of this certificate should be sent to the Executive Engineer as well as to the officers to whom copies of the charge certificate are sent. If an office does not carry with it any responsibility for the rent of a building the supplementary certificate will be blank and will be signed with a line drawn across it. In cases where the relieving officer has not to occupy the building, the responsibility of the relieved officer for rent will not cease until he has furnished the above certificate and has handed over the key to the Executive Engineer concerned.

3.18. Other accommodation for office. –

(1)     When, in consequence of no suitable public building being available, a police officer provides accommodation for his office in his private residence, that proportion of the rent which is assessed by the Executive Engineer as being the rent of the accommodation occupied as an office may be claimed from Government.

(2)     When a Superintendent of Police allots accommodation (other than a mere open verandah) in his residence as a waiting room for visitors on official business, the Inspector-General may, if satisfied of the suitability of such accommodation, sanction the payment by Government of the rent of the waiting room and half the rent of the room in which visitors are received. The assessment of the portion of the rent to be paid by Government and its payment to the landlord will be arranged by the Executive Engineer.

3.19. Provision of married quarters. –

Government is under no obligation to supply free accommodation for the families of police officers of any rank. The house rent allowances authorized by rule 10.76 are, except in the case of the proportion of married constables therein laid down, intended to provide accommodation for officers themselves, for whom accommodation suitable to their rank is not a available in Government buildings. It is the policy of Government, however, to provide married quarters for upper and lower subordinates in headquarters lines and police stations to the extent which funds permit and up to such proportion of the total establishment as may, from time to time, be fixed as reasonable. At present married quarters are provided in lines for the reserve inspector (where sanctioned), prosecuting inspector, district inspector at headquarters, lines officer and, as far as possible, for sub-inspectors on the sanctioned strength of the lines and office establishment. The provision for assistant sub-inspectors and lower subordinates is approximately 10 per cent of establishment of those ranks permanently posted to duties at headquarters, other than headquarter police stations. At police stations married quarters are being provided as funds permit for the officer in charge, the assistant sub-inspectors permanently sanctioned for the station and 2/5ths of the sanctioned establishment of head constables and constables.

3.20. Allotment of quarters and grant of house rent allowances to constables. –

Constables and Head Constables stationed at headquarters of districts, desiring Government family quarters or house rent in lieu thereof, shall apply in writing to the Superintendent of Police stating where they are posted, the duty on which they are employed, and the numbers of the members of their family to be accommodated. Such applications shall be forwarded through their immediate superior officer, not below the rank of sub-inspector, who shall endorse his recommendations. Such applications, if not refused, shall be acknowledged, filed and entered serially as received, in a register which shall be maintained in Form 3.20.

3.21. Grant of house rent allowances instead of family quarters. –

If no family quarters are available in the vicinity of the place of duty of an applicant under Rule 3.20, he may be granted a house rent allowance, provided that the sanctioned number of allowances is not exceeded. Such allowance is a personal allowance and is not transferable and shall cease when the recipient (a) is permanently transferred or (b) proceeds on leave for a period exceeding four months or (c) for any other sufficient reason at the discretion of the Superintendent of Police, whose order shall be final. The maximum number of house rent allowances sanctioned in each district is 25 per cent of the number of Head Constables and constables stationed at headquarters excluding the reserve and the provision for escorts.

3.22. Disposal of claims for family quarters or house rent allowance. –

In determining the priority of claim for family quarters or for the grant of house rent allowance, the Superintendent of Police shall be guided by the following considerations in the order given below :-

(a)      The length of service of the applicant;

(b)      the general conduct of the applicant;

(c)      the permanency and nature of his duty at headquarters;

(d)      the number of members of his family (wife, sons and daughters only);

Provided that no allowance shall be granted unless -

(i)       the house is within a reasonable distance of the applicant’s place of duty;

(ii)      a superior officer, not below the rank of sub-inspector certifies monthly that the wife (and family, if any) of the recipient of the allowance is residing with him, and that no official quarters are available.

3.23. Duties of Deputy Inspectors-General with regard to the examination of house rents sanctioned in districts. –

Deputy Inspectors-General, when inspecting districts, should satisfy themselves that the allotment of quarters and the grant of house-rent allowances has been made in strict accordance with these rules. They should report, from time to time as married quarters for constables and head constables are constructed, to what extent the number of house-rent allowances can be reduced in each district.

3.24. Rules regarding installation of electricity in police buildings. –

(1)     All proposals for the installation of electric lights and fans in nonresidential buildings shall be submitted, accompanied by a rough plan showing where the lights and fans are to be installed and a rough estimate of the cost involved, to the Deputy Inspector-General who will accord administrative approval if the cost involved does not exceed Rs. 1,000 otherwise he will forward the proposal to the Inspector-General for administrative approval. When the proposal has been approved, the Electrical Engineer to Government shall be asked to prepare detailed plans and estimates with a view to the allotment of funds.

(2)     Proposals for the installation of electric lights and fans in residential buildings shall also be submitted, accompanied by a rough plan showing where the lights and fans are to be installed and a rough estimate of the cost involved, to the Deputy Inspector-General who will obtain the administrative approval of the Electrical Engineer to Government if the cost involved does not exceed Rs. 100; otherwise he will forward the proposal to the Inspector General for obtaining the administrative approval of the Provincial Government in the Public Works Department.

3.25. [Scale of provision of electric light and fans. –

(1)     Fans will be sanctioned for the offices of (a) Deputy Inspector-General of Police, (b) Assistant Inspector-General, Government Railway Police, (c) Superintendents of Police, including those incharge of Punjab Armed Police, (d) Deputy Superintendents of Police, incharge of Sub-Divisions, (e) Deputy Superintendents of Police/Gazetted Officers, incharge of C.I.D. offices, (f) Police Radio Stations, (g) Sub-Inspectors in Police Station, (h) Messes, (i) Recreation rooms, (j) Officer-in-charge, Police Recruits Training Centre, Jehan Khelan and (k) Reserve Inspector/Lines Officers of Police lines.

Fans will not be provided at Government cost in the quarters of non-gazetted establishment, but wall plugs for fans may be provided at Government expense in residences, where electric lighting installation only (as contrasted with fans) has been allowed, to enable tenants to draw current to drive electric fans provided at their own expense. No table fans will be supplied in residences provided by the Government and its use should also be avoided in Government offices.

(2)     Electric light where available will be sanctioned in all Police buildings, including married quarters. Occupiers of rent-free buildings are not required to pay rent for the installation of electricity, but they shall pay charges for the energy consumed and for the hire of meter.][2]

3.26. Police rest-house. –

(1)     When police rest-houses are not being occupied by officers of the department, they may be used by gazetted officers of any other department by the Chairman and Vice-Chairman of District Board and by a District Engineer, whose duties require them to visit the localities in which such rest-houses are situated on the understanding that an officer of the Police Department has a prior claim to the accommodation available. The occupation of police rest-houses extends only to an officer and his wife and not to their family or members of their party without the written permission of the Superintendent of Police concerned, and then only on the understanding stated above.

(2)     A list of the furniture and other articles, supplied for the use of the building, shall be hung in every police building, and shall be countersigned by the Superintendent.

(3)     The rest-houses having been constructed primarily for the convenience of officers who follow the European manner of living, their use is not permitted to officers of any department, who follow non-European customs in regard to meals, cooking and the use of furniture.

3.27. For rules regarding the occupation of Public Works Department rest houses

see Punjab Public Works Department, Buildings and Roads Branch, Manual of Orders, Chapter 9.

3.28. Register of police lands. –

A register in Form 3.28 shall be maintained by each Superintendent of all land which is Government property occupied by the Police, showing the exact area of each plot so occupied. The register should give the exact measurements and boundaries and in the case of rural lands, the khasra numbers. Officers in immediate charge of the properties in question are required to check periodically the entries in the register, and to report at once any instances in which encroachments have been made.

Note :  In accordance with the rules of the Public Works Department all title deeds of houses or lands purchased for public works purposes are deposited with the Deputy Commissioners of the districts in which such lands or buildings are situated.

3.29. Sanction of Government to occupy, sell, lease or build upon police lands. –

No person may occupy or build upon Government land without the express sanction of Government. No land in occupation of the police department may be sold or leased for any purpose without sanction of Government obtained through the Inspector-General.

3.30. Boundaries to be demarcated. –

The boundaries of all police lands shall be carefully demarcated, as funds may permit, by permanent masonry marks or walls, and, until such marks or walls can be erected, by small trenches and hedges. All such lands shall be recorded in the nazul register in English with a note that they are in the occupation of the police.

3.31. Sale of produce etc. from police lands. –

Punjab Government Consolidated Circular No. 6 requires that the value of the produce of lands in the occupation of Government departments should be realized for the benefit of Government and credited to the treasury as police land fund revenue. The object in view is not that supervising and executive police officers should occupy themselves in the attempt to farm land at a profit, but that all natural products, such as loppings of trees, grass and fruit should be disposed of for the benefit of Government and should not be misappropriated.

The police department requires land for the housing, training and recreation of the force and for the pitching of temporary camps in the vicinity of police buildings. In addition to space for parades and the pitching of camps of inspecting officers, and for the building of married quarters for subordinates where necessary, it is desirable to occupy sufficient ground in the vicinity of rural police stations to permit of a small garden being kept up, in which vegetables and the like may be grown by the staff for their own consumption. A total area of approximately two acres is sufficient for all these requirements and land in excess of this amount should not normally be acquired. Where land is held by the police in excess of requirements, the facts should be brought to the notice of the Inspector-General.

3.32. Cleanliness and keeping of animals in police building and quarters. –

(1)     Police buildings and quarters shall be kept perfectly clean, and the furniture and other property in them shall be arranged in an orderly way. The ground in the vicinity of police buildings shall be kept clean and free from objectionable matter.

(2)     Except in pounds and stables, horses and other animals shall not be kept inside police buildings, or enclosures, or in objectionable proximity to them.

(3)     Police officers residing in police buildings or quarters shall not keep any buffaloes, cows or other animals without the sanction of the Superintendent of Police, which shall be granted only when proper accommodation exists for such animals to which they must be confined. In no case shall permission be granted to erect accommodation for animals.

Animals must be removed from police land and from near police buildings if the owners desire to take them from the stables, or other accommodation, in which they are kept. Police officers permitted to keep animals shall pay for any damage caused by such animals to Government property. (For cleanliness or damage to Government family quarters see rule 14.57).

FORM NO. 3.10(1)

(a)      LIST OF ADMINISTRATIVELY APPROVED MINOR WORKS AND SPECIAL REPAIRS OF THE RANGE FOR WHICH FUNDS ARE REQUIRED IN THE NEXT TWO YEARS.

(b)      ADDITIONS AND ALTERATIONS TO EXISTING RESIDENTIAL BUILDINGS.

(To be drawn by hand, Offices should draw out the "peshani"to allow columns to be of correct proportions.)

FORM NO. 3.10(2)

LIST OF ADMINISTRATIVELY APPROVED MAJOR WORKS OF THE POLICE DEPARTMENTAL FOR WHICH FUNDS ARE REQUIRED IN THE NEXT TWO YEARS

(To be drawn by hand. Offices should draw out the "peshani" to allow columns to be of correct proportions).

FORM NO. 3.14(2)

PART I

ACCOUNT OF REPAIRS OF POLICE BUILDINGS (NAME)

Column 1. Date

2. No. and description of materials purchased.

3. Rate.

4. Cost of materials purchased.

5. Cost of daily labour.

6. Total (columns 4 and 5)

7. Remarks (here state number of vouchers attached).

PART II

ABSTRACT SHOWING THE PRESENCE OF DAILY LABOURERS IN CONNECTION WITH THE REPAIRS TO POLICE BUILDINGS (NAME)

FORM NO. 3.20

REGISTER OF APPLICATIONS FOR FAMILY QUARTERS OR HOUSE RENT IN LIEU THEREOF

POLICE DEPARTMENT,__________________DISTRICT

(This register should be prepared by hand. Offices should draw out the "peshani" to allow columns to be of correct proportions)

FORM NO. 3.28

REGISTER OF LAND BELONGING TO GOVERNMENT IN THE OCCUPATION OF POLICE

Column

(1)     Locality.

(2)     Area.

(3)     Boundaries.

(4)     Whether marked by boundary pillars.

(5)     Information in columns 2 and 3 whence obtained.

(This register to be prepared by hand)

CHAPTER 4 CLOTHING

4.1. Specification of uniform. –

The specifications of uniforms prescribed for all ranks of police officers together with memoranda regarding the wearing of Orders, decorations and medals are given in Appendix 4.1.

4.2. Muster patterns –

(1)     Muster patterns of all materials and articles of clothing prescribed for enrolled police officers will be supplied by the Inspector-General, at the time of approval of such patterns, to the Assistant Inspector-General, Government Railway Police, each Superintendent and the Principal, Police Training School. A lable bearing the name of the article and a reference to the order sanctioning its issue shall be firmly attached by the seal of the Central Police Office to each pattern so issued. Similar sealed muster patterns will be supplied by the Inspector-General to firms for each article which they are authorised to supply.

Deputy Inspectors-General shall inspect sealed patterns and satisfy themselves that they are of the latest issue and that obsolete patterns have been destroyed or sold.

(2)     No changes shall be made in the pattern or material of any article of uniform prescribed for police officers except under the orders of Inspector General.

4.3. Modifications permitted in regulation uniform. –

Detailed instructions regarding the wearing of uniform by gazetted officers and the modifications in the standard kit, which are authorised by the local Government, are contained in Appendix 4.3. Police officers are not permitted to wear as uniform any article of clothing, which is not authorised in this chapter and its appendices, but, subject to this proviso, the dress worn on different occasions may be varied by the order of the Superintendent of Police, within the limits prescribed in rule 4.4.

4.4. Uniform to be worn on all duties. –

(1)     Police officers of all ranks shall wear uniform on all parades and on all duties of a ceremonial nature or which involve the exercise of their powers as police  officers; provided that this rule shall not apply to police officers specifically deputed on plain clothes duty. The wearing at any time of a mixture of uniform and plain clothes, or of unauthorized variations of uniforms, is absolutely prohibited.

(2)     The nature of uniform to be worn on duty shall be regulated by the order of the Superintendent of Police according to climatic conditions and the nature of the duty, subject to the rules in this chapter, and its appendices and provided that all men parading or proceeding on duty together shall be clothed alike. Deputy Inspectors-General shall require that the spirit of these orders be observed, but should not otherwise limit the discretion of Superintendents.

(3)     These orders apply strictly to police officers exercising their legal powers in rural areas. The protection of section 353, Indian Penal Code, shall not ordinarily be afforded to any police officer who may be assaulted, unless the Superintendent of Police is satisfied that such officer was at the time properly dressed in an authorised uniform and equipment. For all duties performed in the public view police officers of all ranks shall be so turned out that there can be no possibility of mistake as to their being police officers. For such duties, though the comfort of officers and men in climatic and other circumstances must be considered, smartness shall not be scarified.

(4)     Officers and men appearing in courts of law as prosecutors, witnesses, orderlies or escorts, and clerks on duty at city, cantonment or civil lines police stations, shall wear uniform. Other officers shall not ordinarily wear uniform on the office duties.

Police regulation uniform shall not be worn at fancy dress balls, nor shall such uniform be lent for use or worn by their owners in dramatic performances or other entertainments. There is, however, no objection to uniform of obsolete pattern being worn on such occasions.

4.5. Grants for the purchase of uniform, saddlery and horses. –

(1)      The following grants for the purchase of uniform, and of a horse and saddlary when an officer is required to keep a horse, have been sanctioned by the Government for gazetted officers of the Indian Police and of the Provincial Police Service :-

(2)      The grants to both Indian and Provincial Police Officers for uniform and for horse and saddlery are renewable at intervals of ten years and seven years, respectively provided that no officer who is due to retire within five years and who holds an administrative post for which the maintenance of a horse is not essential is eligible to receive a grant for the purchase of a horse and saddlery. Indian police officers appointed in or after 1919, and Provincial Police Officers promoted or appointed to the rank of Deputy Superintendent of Police after 1st April, 1922, are entitled to renew their uniform grant after a period of ten years from the date of their first appointment, or from the date on which uniform is first maintained whichever is later, and the grant for horse and saddlery, seven years from the date the charger was first maintained subject to the proviso in sub-rule (3) below. Indian Police officers appointed prior to 1919 were due their original uniform and charger grants on June, 1927. The uniform grant in their case is the renewable after a period of ten years, and that for horse and saddlery after a period of seven years from 15th June, 1927. Similarly, Provincial police officers promoted or appointed prior to 1st April, 1922, were due their original uniform and charger grants on 24th August, 1928. Accordingly, in their case the grants are renewable after ten and seven years, respectively from the 24th August, 1928.

It is discretionary with the Provincial Government to not only to withhold the grant for the horse and saddlery but also the grant for uniform from any officer who is due to retire within five years.

Note. 1 :Officiating service rendered by provincial Police Officers as such on and after the first April, 1922, will count towards the period for the renewal of uniform and charger grants.

Note. 2 :Before a police officer is allowed to draw an allowance for the renewal of his uniform, a certificate to the effect that his uniform and equipment have been maintained in good order and condition, shall be furnished to the Accountant General by his immediate controlling officer for purposes of audit. In the case of a Superintendent of Police, the certificate shall normally be supplied by a Deputy Inspector-General and in the case of a Deputy Superintendent by the Superintendent of Police, incharge of the district in which he is serving.

Note. 3 :The renewal of the uniform grant to an Indian Police Officer promoted from the Provincial Police Service shall be payable at the rate admissible to an Indian Police Officer and from the date when the renewal grant originally fell due, i.e. had the officer in question not been promoted.

(3)      Every application for renewal of the grant on account of horse and saddlery must be accompanied by a certificate stating that a charger is being maintained and has ordinarily been maintained for a total period of seven years from the date the charger was first maintained.

Note. 1 :In applications for the renewal of uniform and horse and saddlery grants, the date should be from which uniform and horse was first maintained.

Note 2 :In reckoning the period of seven years for the renewal of the grant or the purchase of a horse the word "ordinary" used in Rule 4.5(5) should be taken to cover periods of leave during which a horse has not been maintained.

Note 3 :An Indian Police Officer officiating in an administrative post is entitled to count any such period towards the renewal grant for horse and saddlery, provided that the eventually reverts and is not confirmed in the administrative post, and provided also that he maintains a horse during the officiating period.

(4)      Grants for the purchase of uniform and horse and saddlery will be sanctioned to Deputy Superintendents :-

(a)      in the case of direct recruitment, on appointment, and

(b)      in the case of promotion, on confirmation.

(5)      An officer of the Provincial Police Service on promotion to the Indian (Imperial) Police Service will be entitled to the difference between Rs. 400 and the amount already drawn for the purchase of uniform.

(6)      In every case in which a grant is given the officer receiving the grant shall furnish the Accountant-General, Punjab, with a certificate to the effect that the full amount received has been spent. In cases where the grants are not fully utilized, the saving effected should be at once refunded.

(7)      Directly appointed Deputy Superintendents of Police who resign, or are dismissed, or are removed from the service within three years from the day of reporting for duty, shall refund the whole, or such portion as may be ordered by the local Government of any grant made towards the cost of a horse and saddlery.

4.6. Free issue of articles of uniform and equipment to Upper Subordinates :-

(1)     Upper subordinate on first appointment, or first promotion to that staus, shall be provided at the expense of the clothing and equipment funds with a free issue of uniform and equipment at the following scale :-

(a)      Initial issue of two khaki coats, two bushshirts, two shorts and one of every standard article of clothing and equipment as prescribed in Part IV of Appendix 4.1. Other optional articles of uniform authorised by rule 4.3 may also be supplied, provided that the total annual expenditures on clothing and equipment for all upper subordinates in the districts shall not exceed an average of Rs. 25 for each officer, although expenditure on a particular officer in particular year may exceed Rs. 25.

Note 1 :A register in form 4.6(1)(a) shall be maintained by the Head Clerk to provide a proper check on expenditure on this account. Before the renewal or issue or articles of clothing and equipment is sanctioned, he shall certify that the total annual expenditure does not exceed an average of Rs. 25 per upper subordinate.

Note 2 :The following extra articles of clothing and equipment have been prescribed for issue to N.G.Os. posted in Lahaul and Spiti District :-[3]

Note : Prosecuting Sub-Inspectors shall not be issued with gaiters and a pair of breeches but will be issued with 3 pairs of khaki drill slacks instead as initial issue.

(b)      Free replacement shall be allowed according to the periods prescribed in Rule 4.11; provided that helmets of Europeans and safas of Indians may be replaced after two and four years, respectively, on surrender of corresponding unserviceable articles. The helmets of upper subordinates (European), posted at Dharamasala (Kangra District), Murree Tehsil (Rawalpindi District), Simla, Dalhousie, (Gurdaspur District) and Kasauli (Ambala District), may be replaced after the year instead of two. Clothing and Equipment for which no period is fixed shall be replaced free, only one being certified by a survey committee to have been lost or rendered unserviceable by fair wear and tear or under circumstances involving no neglect on the part of the officer concerned.

(c)      Uniform for upper subordinate shall be issued by the Lines Tailor and carefully fitted, but officers may be permitted to draw material of the prescribed pattern from Store on payment and have it made up privately for supplementary articles or replacements of uniform provided at their own expense. The cost in such case shall be recovered in instalments.

(d)      The following articles of uniform have been prescribed for issue to the Lady NGOs. in Punjab :-[4]

(e)      Head Constables promoted to officiate as Assistant Sub-Inspector shall deposit in the Police Lines the uniform issued to them as Head Constables. It shall be retained for re-issue to them if they are reverted. Officiating Assistant Sub-Inspector of Police shall be provided at the expense of clothing and equipment funds with the articles of uniform mentioned hereafter :-

"Sikh Officers in lieu of a Kullah may be issued two ‘Fifties’ of Red Salu cloth 66 inches long and 91 2 inches wide."

On substantive promotion Assistant Sub-Inspectors shall receive the balance of the uniform admissible to them and to uniform issued to them as head constables shall be issued to other lower subordinates. If reverted to the rank of head constable the uniform issued to them while officiating as Assistant Sub-Inspector shall be returned to store. They shall then receive a re-issue of head constables uniform.

(f)       Upper Subordinates posted to the Shimla District and to Kasauli, Keylong, Suraj, Dalhousie, Balun Bakloh and Murree shall in the cold weather wear khaki serge coats and breeches. The pattern shall be exactly the same as the khaki drill uniform. The serge uniform will be issued in addition to the khaki uniform. When an officer is transferred from any of these hill stations he will leave his serge uniform behind to be used by other officers transferred to the district station as the case may be.

(g)      The following articles of uniform have been prescribed for issue to the Upper Subordinates of Provincial Armed Police :-

Articles mentioned at serial Nos. 1, 2, 3, 4, 6, 8, 12, 28, and 29 shall not be issued to the mounted Upper Subordinates but they shall get the following articles in lieu thereof :-