(1)The State Government may, on recommendation of the Director General of Police, create, by notification in the Official Gazette, as many police stations and outposts as may be deem necessary, in a police district as deemed necessary by it, duly keeping in view the population, area, crime situation and the workload in terms of law and order and the distance, to be covered by the inhabitants to reach the Police Station.(2)Each Police Station shall be headed by a Station House Officer, not below the rank of Sub-Inspector of Police or Inspector of Police, as per the post, duly sanctioned for such Police Station, subject to the fulfillment of the conditions that the official.--(i)should not be facing prosecution in a criminal case.(ii)should not have been served a charge-sheet in a vigilance enquiry or in a departmental enquiry, concerning serious misconduct involving moral turpitude.(iii)must have worked in the rank of Non-Gazetted Officer in a Police Station for a minimum period of 3 years.(iv)should not have been awarded a major punishment during a period of five years, preceding his posting as Station House Officer.(v)must not have been doubted in respect of his integrity for a period of five years, preceding his posting as Station House Officer.(3)There shall be a crime investigation unit in each Police Station.
