[Cites 0, Cited by 64]
[Entire Act]
Union of India - Section
Section 12 in The Police Act, 1861
12. Power of Inspector-General to make rules
.The Inspector-General of Police may, from time to time, subject to the approval of the State Government, frame such orders and rules as he shall deem expedient relative to the organisation, classification and distribution of the police force, the places at which the members of the force shall reside, and the particular services to be performed by them; their inspection, the description of arms, accoutrements and other necessaries to be furnished to them; the collecting and communicating by them of intelligence and information; and all such other orders and rules relative to the police force as the Inspector-General shall, from time to time, deem expedient for preventing abuse or neglect of duty, and for rendering such force efficient in the discharge of its duties.| [Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 12, for the words Inspector-General, substitute wherever occurring Director-General-cum-Inspector-General.Uttar Pradesh Act 10 of 1984, Section 8. |