(1)Subject to the provisions of this Act and Rules made thereunder, the Director General of Police may with prior approval of the State Government frame regulations for-(a)Prevention and investigation of crime;(b)Inspection of the police organisation, and of the work performed by police officers;(c)Determining the description and quantity of arms, accoutrements, clothing and other articles of wearing and carrying to be provided to the state police;(d)Assigning duties of officers of all ranks and grades, and prescribing the manner and the conditions subject lo which, they shall exercise and perform their respective powers and duties;(e)Collection and communication of intelligence and information by the police;(f)Prescribing the records, registers and forms to be maintained and the returns to be submitted by different police units and officers;(g)Generally, for the purpose of rendering the police more efficient, and preventing abuse of power and neglect of duties by them; and(h)Such other matter as the State Government, by a notification, may direct:Provided that existing State Police regulations shall continue to be in force till altered or repealed.
