(1)The administration of the Police throughout the State shall vest in the Director General of Police and in such Additional Directors General of Police, Inspectors General of Police, Deputy Inspectors General of Police and other officers, as may be appointed.(2)The administration of Police in a district shall vest in the District Superintendent of Police.(3)Administration means the management of the Police service subject to law, rules and regulations; and will include framing of regulations, supervising the functioning of the police at all levels, appointment to subordinate ranks of the Police service, deployment of the Police personnel, posting, transfer and the requisite disciplinary action up to and including the rank below that of Inspector of Police, and advising the Government on the placement of officers of the rank of Assistant/Deputy Superintendent of Police and above:Provided that the State Government may intervene in the exercise of the administrative powers by the Director General of Police or any other authorized officer, only in accordance with the prescribed rules, regulations or in exceptional circumstances involving urgent public interest, the reasons for which should be recorded in writing.
