51. Powers and responsibilities of the Director General of Police.
As Head of the State Police, it shall be the responsibility of the Director General of Police to: -(i)advise the Government and the State Police Board in all matters of policing;(ii)implement the policies, the Strategic Policing Plan and the Annual Policing Sub-Plan approved by the State Police Board;(iii)administer and supervise the police service to ensure its efficiency, effectiveness, responsiveness and accountability;(iv)issue directions irrespective of any general executive instructions to the contrary but subject to the provisions of this Act and the rules made there-under, for recruitment of constabulary and Group 'C officers to fill in existing and anticipated vacancies in accordance with the sanctioned strength, as per provisions of the recruitment rules.
