(1)The State Government may provide such number of Legal officers and Finance Officers to aid and advise the office of Director General of Police on legal and financial matters, as may be prescribed.(2)The State Government may also appoint in every Police district and City Police Commissionerate, one or more Legal Officers to advice the police on legal issues including the adequacy or otherwise of the available evidence, as deemed necessary in various cases, to be investigated by them.(3)Appointment of officers referred to in sub-sections (1) and (2) shall be made in the manner, as maybe prescribed.
