9. Police to be under control of Commissioner. Rules for Government of police to be made by Commissioner and approved by the State Government
The Police-force shall be under the exclusive direction and control of the Commissioner of Police, who may from time to time, subject to the control of the said State Government frame such orders and regulations as he shall deem expedient relative to the general government of the force, the places of residence, the classification, rank, distribution and particular service of the several members thereof, their inspection, the description of arms, accountrements and other necessaries to be furnished to them, and all such other orders and regulations relative to the said Police-force as the said Commissioner shall from time to time deem expedient for preventing neglect or abuse, and for rendering such force efficient in the discharge of all its duties.
