(1)The State Police Chief may, from time to time, issue and compile, subject to the power of the Government to modify or annul, standing orders and guidelines, not inconsistent with this Act and the rules made there under, generally for the efficient discharge of all Police duties and functions and specially for the supervision of the Police, administration of the police force, the special duties of the members or of each rank or of each category of the police force, internal system of inspection, records to be maintained, arms, equipments, objects necessary for the execution of duties, collection and communication of intelligence and information, the manner of performance of duties and the manner of prevention of abuse of power and the failure in the performance of duties.
