(1)There shall be one unified Police Force for the State of Kerala named the Kerala Police and it may be divided into as many Sub-units, Units, Branches or Wings on the basis of geographical convenience or functional efficiency or any special purpose as may be decided by the Government from time to time.(2)In the Kerala Police Force, subject to the limit that there being no rank higher than that of the State Police Chief, the officers of various ranks as may be fixed by the Government from time to time shall be included and these ranks shall, in ascending order, be as follows:-(a)Police Constable;(b)Police Head Constable;(c)Assistant Sub-Inspector of Police;(d)Sub-Inspector of Police;(e)Inspector of Police;(f)Deputy Superintendent of Police;(g)Superintendent of Police;(h)Deputy Inspector General of Police;(i)Inspector General of Police;(j)Additional Director General of Police;(k)Director General of Police;(l)Director General of Police & State Police Chief.(3)The Government may, by general or special order, specify that any other phrases used to denote any Police rank either in the Kerala Police or any other State or Central Government shall be deemed to be equivalent to anyone among the above ranks.(4)Nothing contained in sub-section (2) shall be deemed to prevent the power of the Government in creating a new rank or in giving a new designation to a rank specified therein.
