(1)The State Government may appoint for the whole of the State or for any part thereof—(i)one or more Directors of Police Wireless and a Special Inspector-General of Police for the Police Wireless System (hereinafter referred to as “the Director of Police Wireless ”) as it thinks fit, and(ii)one or more Superintendents of Police, and Assistant and Deputy Superintendents of Police as it thinks fit—,(a)for the Police Wireless System;(b)for the Police Motor Transport System; or(c)for the performance of such specific duties as the State Government may from time to time determine in this behalf.
