- The Director General of Police shall be competent to issue directions or orders, not inconsistent with the provisions of this Act or the rules framed there under regarding,--(a)prevention and investigation of crime;(b)maintenance of law and order;(c)regulation and inspection of the police organization and of the work performed by the police officers;(d)regulating the issue and use of arms and ammunition;(e)wearing of uniform;(f)organization, classification and distribution of the police force;(g)recruitment subordinates, special police officers and ministerial staff;(h)specifying the places of residence of the members of the police service;(i)internal vigilance within the police;(j)institution, management and regulation of any Non- Government fund for the purpose connected with the police administration or welfare of police personnel;Explanation. - For the purpose of this clause, "Non Government Fund" shall mean a Fund, in which no contribution is made either by the State Government or by the public;(k)regulation, deployment, movements and location of the police;(l)assigning of duties to the officers of all ranks and grades, and specifying the manner and the conditions subject to which, they shall exercise and perform their respective powers and duties;(m)regulating the collection and communication or intelligence and information by the police;(n)specifying the record, registers and forms to be maintained and the returns, to be submitted by different police units and officers;(o)community policing;(p)functioning of police stations and other units;(q)training of the police force and management of training institutions;(r)generally, for the purpose of administering this Act and for rendering the police more efficient, and preventing abuse of power or neglect of duties by them; and(s)covering any aspect of police administration, which is incidental or co-related to the provisions of this Act or the rules framed thereunder.
