14. The State Intelligence and Crime Investigation Department.
(1)In accordance with the provision of this act, to collect, collate analyse and exchange intelligence there shall be a state Intelligence department and to investigate the inter-state, inter-district and other specified offences there shall be a Crime investigation department.(2)The government, shall, appoint an officer equivalent or higher to the rank of the Inspector General of Police as Head of the above mentioned Departments.(3)In order to dispose of various kinds of offences, on which special attention is required to be given or special consultation is necessary, there shall be a special wing in the Crime investigation department. The Head of each wing shall be the officer of the rank of the Superintendent of Police.(4)The Government, keeping in view the quantum and the nature of work may appoint sufficient number of officer of different rank to serve in the Crime Investigation Department and The state intelligence Department.
