23. Framing of rules for administration of the Police.
Subject to the orders of the State Government, the Commissioner in the case of the Police Force allocated to Greater Bombay and other areas for which he has been appointed and the Director-General and Inspector-General, in the case of the Police Force allocated to other areas may make rules or orders or orders not inconsistent with this Act or with any other enactment for the time being in force—(a)regulating the inspection 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 institution, management and regulation of any Police fund for any purpose connected with Police administration;(e)regulating, subject to the provisions of section 17, 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 communicating by the Police of intelligence and information;(h)generally, for the purpose of rendering the Police efficient and preventing abuse or neglect of their duties.
