951. Uniform to be worn whenever on duty. [§ 12, Act V, 1861].
(a)All subordinate police officers shall appear in uniform, whenever on duty, unless otherwise ordered by' a superior officer.Exception. - Officers attached to the Criminal Investigation Department and Intelligence Branch, Detective Departments and District Intelligence Branches will not wear uniform, unless specially ordered to do so.(b)Police officers off duty may wear either uniform or plain clothes but never partly uniform and partly plain clothes.
