5. Appointment of Additional, Joint, Deputy, Additional Deputy and Assistant Commissioners of Police
(1)The State Government may, from time to time, appoint one or more Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police, who shall be competent to perform, exercise and discharge such of the duties, powers and functions of the Commissioner of Police as are assigned under his orders to any such Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police.(2)An Additional Commissioner of Police shall be subordinate to the Commissioner of Police, a Joint Commissioner of Police shall be subordinate to the Additional Commissioner of Police, a Deputy Commissioner of Police shall be subordinate to the Joint Commissioner of Police, an Additional Deputy Commissioner of Police shall be subordinate to the Deputy Commissioner of Police and an Assistant Commissioner of Police shall be subordinate to the Deputy Commissioner of police and where there is an Additional Deputy Commissioner of Police, also to the Additional Deputy Commissioner of Police.
