24. Framing of regulations for administration of police.
- Subject to previous sanction of the Government, the Commissioner may, by notification, make regulations, not inconsistent with this Act or any other law for the time being in force, -(a)regulating the inspection and training of the police force by his subordinates;(b)determining the description and quantity of arms, accoutrements, 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 operation of any police fund for any purpose connected with police administration;(e)regulating 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)prescribing the books and registers to be maintained and the returns to be submitted by police officers; and(i)generally, for the purpose of rendering the police efficient and preventing abuse or neglect of their duties.
