(1)The State Government shall create and maintain such ancillary technical agencies and services, under the overall control of the Director General of Police, as considered necessary or expedient for promoting efficiency of the Police Service.(2)(a)The services so created shall include a full fledged Forensic Science Laboratory at the State-level, and if possible, at a Police Range and a Mobile Forensic Science Unit for every district, with appropriate equipment and scientific manpower, in keeping with the guidelines laid down by the Directorate of Forensic Science or the Bureau of Police Research and Development of the Government of India.(b)The State Government shall take all measures to encourage and promote the use of science and technology in all aspects of policing.(3)The State Government, shall appoint for the whole state one or more Directors of Police Telecommunications, preferably not below the rank of Deputy Inspector General of Police and as many Superintendents of Police and Deputy Superintendents of Police as deemed necessary to assist him.
