5. Appointment of Director General, Additional Directors General, Inspectors General , Deputy and Assistant Inspectors General.
(1)For the overall direction and supervision of the Police Service, the State Government shall appoint a Director General of Police who shall exercise such powers, perform such functions and duties, and have such responsibilities and such authority, as may be prescribed.(2)The post of Director General of Police shall be the senior-most position in the hierarchy of the Police Service in the state and no other officer senior or equivalent in rank to the incumbent Director General of Police shall be posted to any position within the police organization to ensure that the unity of command is maintained at all times, Provided that the State Government in exceptional case, if considered necessary, may appoint to the post, a police officer, on deputation, from outside the State cadre, subject to his fulfillment of the criteria laid down in sub-section (2).Provided further that if any other police officer also holds the rank of Director General, then he or she may be appropriately appointed outside the state police organization.(3)The State Government may appoint one or more Additional Director General, and as many Inspectors General, Deputy and Assistant Inspectors General as necessary.(4)The State Government may, by a general or special order and in consultation with the Director General of Police, direct in what manner and to what extent an Additional Director General or an Inspector General or a Deputy or Assistant Inspector General shall assist and aid the Director General of Police in the performance, exercise and discharge of his functions, powers, duties, and responsibilities.
