(5)The State Government shall appoint officers of and above the rank of Superintendent of Police to serve in the Criminal Investigation Department, and the Special Branch, as deemed appropriate with due regard to the volume and variety of tasks to be handled. In case of those in the subordinate ranks and Deputy Superintendents of Police, their appointment to the Criminal Investigation Department and Special Branch will be decided by the Police Establishment Board even though, in case of Deputy Superintendents of Police, proposal for their posting will be submitted to the Government.
