(1)Subject to the provisions of this Act and Rules made thereunder, the Director General of Police may with prior approval of the State Government frame regulations for-(a)Prevention and investigation of crime;(b)Inspection of the police organisation, and of the work performed by police officers;(c)Determining the description and quantity of arms, accoutrements, clothing and other articles of wearing and carrying to be provided to the state police;(d)Assigning duties of officers of all ranks and grades, and prescribing the manner and the conditions subject lo which, they shall exercise and perform their respective powers and duties;(e)Collection and communication of intelligence and information by the police;(f)Prescribing the records, registers and forms to be maintained and the returns to be submitted by different police units and officers;(g)Generally, for the purpose of rendering the police more efficient, and preventing abuse of power and neglect of duties by them; and(h)Such other matter as the State Government, by a notification, may direct:Provided that existing State Police regulations shall continue to be in force till altered or repealed.(2)Regulations and its amendment made under this Act shall be notified in the Official Gazette and such notification shall be come into force alter its publication in the Official Gazette.(3)Any other matter as determined by the State Government by an order published in the Official Gazette.
