3. Powers, functions, duties and responsibilities of Director General of Police.
(1)The overall supervision and control of the Police Force of the State shall vest in the Director General of Police.(2)The Director General of Police shall be assisted by one or more Additional Directors General of Police, Inspectors General of Police, Deputy Inspectors General of Police and Superintendents of Police appointed by the State Government.(3)The Director General of Police shall,-(a)operationalise the policies, strategic plan and annual plan approved by the State Government;(b)be responsible for the overall administration of the Police Force throughout the State;(c)supervise the functioning of all bureaus, institutions and units forming part of the Police Force of the State;(d)specify the records, registers and forms to be maintained and the returns to be submitted by subordinate officers;(e)ensure recruitment and promotion of all subordinate ranks in accordance with the provisions of the Act;(f)be responsible for the financial management of the department; and(g)be responsible for the general efficiency, effectiveness, responsiveness and accountability of the Police Force of the State.(4)Director General of Police may issue orders to the Police Force for,-(a)the maintenance of law and order;(b)the prevention and detection of crime;(c)regulating the collection and communication of intelligence by the police;(d)the regulation of and inspection of the police organization, and of the work performed by police officers of all ranks;(e)laying down the description and quantity of arms, accountrements, clothing and other wherewithal to be provided to the Police Force of the State;(f)prescribing the places of residence of subordinate ranks of the Police Force;(g)assigning duties to officers of all supervisory and subordinate ranks and prescribing the manner and the conditions subject to which they shall exercise and perform their respective powers and duties;(h)regulation, deployment, movement and location of the members of the Police Force of the State;(i)training of different ranks;(j)rendering the police more efficient, and preventing the abuse of power and neglect of duties; and(k)the efficient discharge of duties, functions and responsibilities as enjoined upon police officers under section 29 and 30 of the Act.
