Section 8 in The Tamil Nadu Police (Reform) Act, 2013
8. Constitution and functions of the Police Establishment Board and Committees.
(1)There shall be a Police Establishment Board consisting of the Director General of Police and the following four Senior Police Officers in the rank of Additional Director General of Police, namely: -(a)Additional Director General of Police (Administration);(b)Additional Director General of Police (Law and Order);(c)Additional Director General of Police (Head Quarters); and(d)Additional Director General of Police (Intelligence).(2)The Director General of Police shall be the Chairperson and the senior-most Additional Director General of Police shall be the convener of the Board.(3)The functions of the Board shall be as follows:-(a)The Board shall consider and recommend promotion, transfer and posting of the officers in the rank of Superintendent of Police and above up to the rank of Inspector General of Police.On the recommendations of the Board, the Director General of Police shall send the proposals to the Government for appropriate action.For promotion, transfer and posting of officers above the rank of Inspector General of Police, the Director General of Police shall send the proposals to the Government for appropriate action.(b)The Board shall function as a forum to deal with the representations from officers of the rank of Superintendent of Police and above. The Board shall examine such representations and send its recommendations to the Government by the Director General of Police.(c)The Board shall also make recommendations to the Government for award of Medals.(4)There shall be a State Police Establishment Committee to consider matters relating to promotion, transfer and postings of officers of and below the rank of Additional Superintendent of Police.(5)There shall be Zonal, Range, City and District Level Establishment Committees which will be empowered to effect transfers of Police Personnel of subordinate rank within their jurisdiction in accordance with the instructions and guidelines issued by the Government.(6)The Government shall prescribe the composition, responsibilities, functions and powers of the State, Zonal, Range, City and District Level Establishment Committees.(7)The recruitment and promotions made under this section shall be in accordance with the service rules governing the respective service, category and class.
