16. Inspector-General to control force and make rules.
- The Inspector General may, from time to time, subject to the approval of the Government, frame such orders and rules, not inconsistent with this Act, as he may deem expedient, relating to the general government and distribution of the police force, the places of residence, the classification, rank and particular service and. duties of the members thereof, their inspection, the description of arms, accoutrements, and other necessaries to be furnished to them, to the collecting and communicating intelligence and information, for preventing abuse or neglect, and for rendering such force efficient in the discharge of all its duties.
