12. Constitution of Divisions and Sections. - (1) Subject to the control of the State Government the Commissioner [for any area] shall, if he thinks fit-
(a)constitute [within the area under his charge], Police divisions.(b)sub-divide the same into sections, and(c)define the limits and extent of such divisions and sections.(2)Officers in charge of Divisions and sections, each such division shall be in charge of [an Assistant Commissioner] and each section shall be in charge of an Inspector of Police.[12A. Inspectors. - Subject to the general or special orders of the State Government the Commissioner for the area for which he is appointed and the [Director-General and Inspector-General] for other areas shall appoint Inspectors.]
