(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)The services so created shall include a full-fledged Forensic Science Laboratory at the State-level and as many number of Mobile Forensic Science Units as necessary 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.(3)The State Government shall appoint an officer not below the rank of Superintendent of Police as in-charge of Police Telecommunications, and as many Additional Superintendents of Police and Deputy Superintendents of Police as deemed necessary to assist him.(4)The State Government shall similarly appoint an officer not below the rank of Superintendent of Police as in-charge of Police Transport, which may be located under the State Reserve Lines, and as many Additional Superintendents of Police and Deputy Superintendents of Police as deemed necessary to assist him.(5)The State Government shall ensure regular maintenance of all the needed equipment and regular replenishment of consumables for the Police Telecommunications and the Police Transport Service.(6)The State Government shall also frame recruitment and promotion rules specifying inter alia the technical qualifications and experience required to man posts up to a certain level in the said two establishments.(7)In case services of other technical experts or specialists are necessary for the investigation of a case or enquiry, or handling of a serious law & order situation, the State Government may temporarily appoint or place the services of such expert or specialist at the disposal of the concerned department or branch head of the Police for a period as may be deemed appropriate.(8)Respective in-charge of Fire Services in the State and districts shall provide all necessary assistance to the Police as may be required by the Director General of Police, Inspector General of Police (Law and Order), Deputy Inspector General of Police (Range), District Magistrate and District Superintendent of Police for the handling of Law and Order or any other emergency situation.
