21. Framing of rules for administration of the Police.
- Subject to the orders of the Government, the Inspector-General may make rules or orders not inconsistent with this Act or with any other enactment for the time being in force,-(a)regulating the inspection of the Police Force by his subordinates;(b)determining the description and quantity of arms, accoutrement, clothing and other necessaries to be furnished to the Police;(c)prescribing the places of residence of members of the Police Force;(d)for the institution, management and regulation of any Police fund for any purpose connected with Police administration;(e)regulating, subject to the provisions of section 16, the distribution, movements and location of the Police;(f)assigning duties to Police Officers of all ranks and grades and prescribing,-(i)the manner in which, and(ii)the conditions subject to which, they shall exercise and perform their respective powers and duties;(g)regulating the collection and communication by the Police of intelligence and information;(h)generally, for the purpose of rendering the Police efficient and preventing abuse or neglect of their duties;(i)prescribing the books and registers to be maintained and the returns to be submitted by the several Police Officers.
