(3)The Director General of Police shall,-(a)operationalise the policies, strategic plan and annual plan approved by the State Government;(b)be responsible for the overall administration of the Police Force throughout the State;(c)supervise the functioning of all bureaus, institutions and units forming part of the Police Force of the State;(d)specify the records, registers and forms to be maintained and the returns to be submitted by subordinate officers;(e)ensure recruitment and promotion of all subordinate ranks in accordance with the provisions of the Act;(f)be responsible for the financial management of the department; and(g)be responsible for the general efficiency, effectiveness, responsiveness and accountability of the Police Force of the State.
