(1)The Government shall, in order to augment the efficiency of the police service, under the overall control of the Director General of Police, create and maintain an auxiliary technical agency and service as required.(2)(a)The services so created, shall include required number of Members of the state level fully equipped forensic science laboratory, Regional forensic science laboratory for each range and mobile forensic science units equipped with manpower, as required.(b)The Government shall take all steps to promote the use of science and technology in all aspect of the police services.(3)The Government, may, for the whole state or part there of appoint one or more Director of police telecommunication, who shall not be an officer blow the rank of Deputy Inspector General Of police and in order to assist him, may appoint Superintendent of police and Deputy Superintendent of police in required number.(4)In the same manner, The Government, may, for the whole state or part there of appoint one or more Director of police transport, who shall not be an officer below the rank of Deputy Inspector General Of police and in order to assist him, may appoint Superintendent of police and Deputy Superintendent of police in required number.
