(1)Subject to such rules as the State Government may, make in this behalf, the Commissioner of Police shall have the power to appoint all members of the subordinate ranks of the Police-force:Provided that the Commissioner of Police may, with the approval of the State Government, delegate such power of appointment in respect of all subordinate ranks of the Police-force except Inspectors, to any Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police appointed under section 5.
