(1)Subject to the provisions of this Act and general superintendence of the State Government -(i)the administration of police throughout the State shall vest in the Director General of Police and in such Addl.Director General, Inspector General, Deputy Inspector General and Assistant Inspector General, as the State Govt. shall deem fit;(ii)the administration of the police throughout a district shall, under the general control and direction of the Detector General, vest in a district Superintendent of police and such other police officer as the state Govt. may consider necessary;(iii)administration will mean the management of the police Service, subject to law, rules and regulations.
