(a)The Inspector-General is authorised to issue, without reference to the Provincial Government, standing or general orders either on matters of routine or to simplify or explain previous orders, but shall issue no standing order that deals with a point of law until it has been approved by the Legal Remembrancer.All such orders shall be published as Police Orders in the Police Gazette, and the approval of the Provincial Government shall be obtained subsequently for the incorporation of any of them in the Police Regulations.(b)The Inspector-General may exercise the full powers of a Magistrate, with which he is vested under section 5, Police Act, 1861, throughout the province, only for the preservation or detection of crime, or the apprehension of detection of offenders, so far as may be necessary in the absence of a Magistrate.
