(4)The Commissioner of Police may, with the previous approval of the State Government, frame separate regulations for the special Police-officers and the Traffic Wardens relating to the following matters, namely:--(a)the method of recruitment and the form of certificate of appointment,(b)classification and rank,(c)uniform, equipment and badges,(d)training, including attendance at drills and parades,(e)allocation of duties and hours of duty,(f)promotion, discipline and punishment, and(g)all other terms and conditions of their service.
