(2)In each police station there shall be two units, namely:-(a)one exclusively dealing with crime investigation consisting of such number of police officers as Director General of Police and Inspector General of Police may by order determine to deal with detection and investigation of crime; and(b)another unit dealing with Law and Order consisting of such number of police officers as may be determined by the Director General of Police and Inspector General of Police by order, for the purpose of maintenance of Law and Order, traffic and prevention of crimes:Provided that in any Police Station where the average annual number of crimes registered exceeds such number as prescribed, there shall be two Police Sub-Inspectors or Inspectors of Police, as the case may be one each for crime investigation and law and order units separately:Provided further that the police personnel assigned to either of the unit shall not be deployed for any other purpose without the written permission of the Superintendent of Police of the District or the Commissioner of Police as the case may be.
