(2)(a)The State Government may appoint an Additional Inspector General, and one or more Deputy Inspector General of Police.(b)The State Government may direct that any of the powers, functions, duties and responsibilities and the authority of the Inspector General may be exercised, performed or discharged, as the case may be, by an Additional Inspector General or a Deputy Inspector General.(c)The State Government may also by a general or special order direct that the Additional Inspector General or Deputy Inspector General shall assist and aid the Inspector General in the performance, exercise and discharge of his pow'ers, functions, duties, responsibilities and authority in such manner and to such extent as may be specified in the order.
