5. Appointment of Director General of Police, etc.
(1)For the overall direction and supervision of the Police Service, the State Government shall appoint a Director General of Police who shall exercise such powers, perform such functions and duties, and have such responsibilities and such authority, as may be prescribed.(2)The post of Director General of Police shall be the senior-most position in the hierarchy of the Police Service of the State and no officer senior to the incumbent Director General of Police shall be posted to any position within the State police Service.(3)The State Government may appoint one or more Additional Directors General of Police, and as many Inspectors General of Police, Deputy Inspectors General of Police and Assistant Inspectors General of Police as necessary.(4)The State Government may, by a general or special order in consultation with the Director General of Police, direct in what manner and to what extent an Additional Director General of Police or an Inspector General of Police or a Deputy or Assistant Inspector General of Police shall assist and aid the Director General of Police in the performance, exercise and discharge of his functions, powers, duties, responsibilities and authority.(5)Subject to such general or special order of the State Government, the Director General of Police may from time to time assign specific duties and responsibilities to an Additional Director General of Police or an Inspector General of Police or a Deputy or Assistant Inspector General of Police by a general or special standing order.
