(4)Director General of Police may issue orders to the Police Force for,-(a)the maintenance of law and order;(b)the prevention and detection of crime;(c)regulating the collection and communication of intelligence by the police;(d)the regulation of and inspection of the police organization, and of the work performed by police officers of all ranks;(e)laying down the description and quantity of arms, accountrements, clothing and other wherewithal to be provided to the Police Force of the State;(f)prescribing the places of residence of subordinate ranks of the Police Force;(g)assigning duties to officers of all supervisory and subordinate ranks and prescribing the manner and the conditions subject to which they shall exercise and perform their respective powers and duties;(h)regulation, deployment, movement and location of the members of the Police Force of the State;(i)training of different ranks;(j)rendering the police more efficient, and preventing the abuse of power and neglect of duties; and(k)the efficient discharge of duties, functions and responsibilities as enjoined upon police officers under section 29 and 30 of the Act.
