5. Appointment of Director General, Additional Director General, Inspector General, Deputy and Assistant Inspector General.
(1)The Government shall appoint Director General of Police who shall exercise such powers and perform such functions and duty and such responsibilities and power shall be vested in him which shall be determined.(2)The government may appoint one or more than one Additional Director Generals and such number of Inspector Generals, Deputy and assistant Inspector Generals as it may deem fit.
