(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(i)organisation and regulation of the Village Police such as (a) the relation of members of the Village Police Force to one another and to the regular Police, (b) the power or duties of Village Police Officers of different grades, (c) the manner of appointment of Police Patel and other Village Police Officers and the procedure to be followed in making such appointment;(ii)for the registration, surveillance, and control of gangs or classes or persons believed to be addicted to the systematic commission of crime and for the recording of finger impressions by the Police of any person who,—(a)is in custody for a non-bailable offence, or(b)has no settled abode and is suspected to(c)is a member of a gang or class of persons generally addicted to crime;(iii)(a)regulation of the number, classes and grades of the State Reserve Police force and its administration and inspection;(b)recruitment, organisation, classification, and discipline of the subordinate ranks of the State Reserve Police; and(c)description and quantity of arms, accoutrements, clothing and other necessaries to be furnished to the members of the Police.(d)disposal of property taken charge under section 75.
