(1)The State Government may, by notification, create as many Police Stations with as many outposts as necessary, in a Police District as deemed necessary, duly keeping in view the population; the area, the crime situation, the work load in terms of law and order and the distance to be traversed by the inhabitants to reach the Police Station.(2)A police station shall be headed by a Station House Officer who may also be known as officer-in-charge not below the rank of Sub-Inspector of Police.(3)Each Police Station shall prominently display all the relevant information required to be made public, as may be required.
