(1)Subject to the provisions of section 4, for the direction and supervision of the Police Force, the State Government shall appoint an Director-General and Inspector-General of Police who shall exercise such powers and perform such functions and duties and have such responsibilities and such authority as may be provided by or under this Act, or orders made by the State Government.(a)The State Government may appoint one or more Additional Director General and Inspector General, one or more Special Inspector General and one or more Deputy Inspector General.(b)The State Government may direct that any of the powers, functions, duties and responsibilities and the authority of the Director General and Inspector General may be exercised, performed or discharged, as the case may be, by an Additional Director General and Inspector General or a Special Inspector General or a Deputy Inspector General.(c)The State Government may also by a general or special order direct that an Additional Director General and Inspector General or a Special Inspector General or a Deputy Inspector General shall assist and aid the Director General and Inspector General in the performance, exercise and discharge of his powers, functions, duties, responsibilities and authority in such manner and to such extent as may be specified in the order.
