(1)The State Government may, by notification, establish one or more Police Stations in a sub-division specifying the territorial jurisdiction of each such Police Station.(2)The State Government may appoint a police officer not below the rank of Sub-Inspector of Police to be in charge of a Police Station.(3)The State Government may, by notification, establish one or more outposts within the territorial jurisdiction of a Police Station specifying the territorial jurisdiction of such outpost :Provided that the State Government may, by notification, invest any outpost with such powers and responsibilities of a Police Station as it deems necessary :Provided further that existing Police Stations and outposts shall continue to be the Police Stations and outposts until they are altered or re-notified.
