(1)(a)The Station House Officer shall assign work and control and supervise the functioning of the staff of the Police Station and Police Posts in his charge(b)The Sub Divisional Police Officer shall generally control and supervise the Police Stations under his charge, and issue such directions as may be necessary to better achieve the objects of this Act.(c)The District Superintendent of Police shall generally control and supervise the work of the Sub Divisional Police Officers and Police Stations and Police Posts in the district and issue such directions as may be necessary to better achieve the objects of this Act.(d)The Range Deputy Inspector General of Police and the Inspector General of Police, Law and Order shall generally control and supervise the work of the districts and the Range to better achieve the objects of the Act.(e)For other Civil Police units the Director General of Police may, by special standing order, prescribe the controlling and supervisory authorities.(2)Subject to provisions of this Act and any rules made there under the Director General of Police by general or special standing orders may prescribe from time to time the functions that need to be preformed by the various ranks of Civil Police in relation to each duty and responsibility.(3)Subject to general or special standing orders of the Director General of Police, the controlling and supervising officer of the Police Station, Police Sub Division, Police District or other Civil Police unit may, by means of an order communicated in writing, prescribe the functions to be performed by various ranks of the Civil Police under his control, who have been assigned any specific duty or responsibility.(4)For the better management of specialized duties and for the professional development of the members of the Civil Police, the State Government may constitute cadres or sub-cadres within the Group 'C posts and in the State Police Service.
