(1)The State Government may, by general or special order, create in any Police District, sub-division or as the case may be, Police Station, a Special Crime Investigation Unit, headed by an officer not below the rank of Sub-Inspector of Police.(2)The police officers posted to such units shall not be assigned to any other duty, except under very special circumstances with the permission of the Director General of Police.(3)The Director General of Police may, by general or special order, specify the offences which may be investigated by the Special Crime Investigation Unit.
