Subject to the approval of the State Government ,The Director General of Police shall be competent to issue orders, not inconsistent with this Act or with any other enactment for the time being in force for:(a)prevention and investigation of crime;(b)maintenance of law and order;(c)regulation and inspection of the police organization, and of the work performed by police officers;(d)regulating the issue and use of arms and ammunition.(e)prescribing the places of residence of members of the Police Service;(f)institution, management and regulation of any non-government fund for purposes connected with the police administration or welfare of police personnel;(g)regulation, deployment, movements and location of the police;(h)assigning duties to officers of all ranks and grades, and prescribing the manner and the conditions subject to which, they shall exercise and perform their respective powers and duties;(i)regulating the collection and communication of intelligence and information by the police;(j)prescribing the records registers and forms to be maintained and the returns to be submitted by different police units and officers; and(k)generally, for the purpose of administering this Act and rendering the police more efficient, effective, transparent, impartial, honest, courteous and accountable and preventing abuse of power and neglect of duties by them;(l)wearing of uniform;(m)community policing;(n)functioning of Police Stations and other units/wings;(o)training of the police personnel and management of training institutions;(p)or anything else relating to role, functions, duties and responsibilities of the police.
