121. Framing of rules for administration of Police.
Subject to any rules and regulations made in this regard by the State Government the Director General of Police shall make rules, regulations or issue orders, not inconsistent with this Act or with any other enactment for the time being in force, in respect of the following, amongst others, for-(a)prevention and investigation of crime;(b)effective prosecution of offences, including filing of appeals;(c)maintenance of law and order;(d)regulation and inspection of the Police organization and of the work performed by Police officers;(e)determining the description and quantity of arms, accoutrements, clothing and other wherewithal to be provided to the Police Service;(f)prescribing the places of residence of members of the Police Service;(g)institution, management and regulation of any Police fund for purposes connected with the Police administration including reward to informers or welfare of Police personnel etc.;(h)regulation, deployment, movements and location of the Police;(i)assigning duties to officers of all ranks and grades and prescribing the manner and the conditions subject to which they shall exercise and perform their respective powers and duties;(j)regulating the collection and communication of intelligence and information by the Police;(k)prescribing the records, registers and forms to be maintained and the returns to be submitted by different Police units and officers;(l)computerization of Police records and police working; and(m)generally, for the purpose of rendering the police more efficient, and preventing abuse of power and neglect of duties by them.
