(1)The State Government shall create and maintain such specialized and technical agencies and services, under the Director General of Police, as may be considered necessary or expedient for promoting efficiency in Police Service.(2)The services created under sub-section (1), shall include a full fledged Forensic Science Laboratory at the State Level, a Finger Print Bureau, a State Crime Record Bureau and a Computer and Telecommunication Wing.(3)Notwithstanding anything contained in sub-section(2), the Director General of Police may, if he so deems appropriate, hire or engage the services of an expert - whether a person or body on such terms and conditions, as may be prescribed to carry out the purposes of this Act.(4)The Police shall have a Research Wing to undertake specific studies relating to issues having impact on police functioning and performance. The Director General of Police may hire or engage services of any person or body on such terms and conditions, as may be prescribed for carrying out these purposes. The Research Wing shall also undertake the following tasks, namely :-(a)preparation of five year perspective plans to modernize and upgrade police infrastructure with the objective of enhancing the professional competence and efficient management of the State Police; and(b)keeping abreast of the latest technologies, successfully introduced by other police organizations within the country or abroad, and assessing the adoption or otherwise of such technologies by the State police.
