(1)The superintendence and control of the Force shall vest in the Director under the general control and supervision of the Inspector General of Police, Assam and shall be carried on by him in accordance with the provisions of this Act and of any rules made thereunder.(2)The State Government may create such posts and appoint such Officers as it may deem fit to assist the Director in the discharge of his duties.(3)The Director may with the approval of the State Government delegate any of his powers, functions and duties under this Act to such subordinate officer as he may deem fit.
