(1)The government, considering the area status of crime, duty in relation to law and order and the distance being covered by the public in reaching the police station may by notification setup as many police stations along with required number of police posts, as it deem expedient.(2)For the purpose of control and supervision two or more police station may be placed under one police circle.(3)The head of the police station shall be the Station House Officer, who shall not be below the rank sub-inspector of police.However, the large police station may be placed under the supervision of the officer of the rank of Inspector of Police.(4)The number of police personnel deputed in the police station shall be as much as determined by the government from time to time through the general or special order.(5)For filing of complaint of crime committed against women and children and for performing the duty related to the administration of special legislation connected with women and children there shall be a women and children protecting desk staff in each police station, wherein as far as possible, women police personnel shall be deputed.(6)Each police station shall clearly display the guidance issued by the Supreme Court, departmental order connected with arrest and details of persons arrested and put in lock up, along with relevant information which are required to be made public.
