(1)The police and the police stations of a Police District shall, subject to such orders as may be issued by the Government and subject to the supervision and lawful command of the State Police Chief, function under the supervision and control of a District Police Chief of such rank as may be fixed by the Government and such police officers of such rank as may be fixed by the Government shall assist him in the matter.(2)The District Police Chief shall not be an officer lower in rank than a Superintendent of Police.
