Subject to the approval of the State Government, the Director General of Police shall make regulations or issue orders, not inconsistent with this Act and with any other law for the time being in force for—(a)prevention of crime,(b)investigation of crime,(c)maintenance of law and order,(d)regulation and inspection of the police organization and of the work performed by police officers,(e)determining the description and quantity of arms, accoutrements, clothing and other wherewithal’s to be provided to the Police force;(f)selection of the places of residence of members of the Police force,(g)regulation, deployment, movements and location of the Police force,(h)assigning duties to officers of all ranks and grades and prescribe the manner and the conditions, subject to which they shall exercise and perform their respective powers and duties,(i)regulating the collection and communication of intelligence and information by the police,(j)prescribing the records, registers and forms to be maintained and the returns to be submitted by different police units and officers and generally, for the purpose of rendering the police more efficient, preventing abuse of power and neglect of duties by them.
