17. Appointment of Directors of State Police Academies and Principals of Police Training Schools.
(1)The State Government shall establish a full-fledged Police Training Academy at the state level and as many fully-equipped Police Training Schools as deemed necessary for ensuring efficient post induction training of all directly-recruited police personnel in various ranks, pre-promotion training for all those promoted to higher levels and such thematic and specialized in-service training courses for police personnel of different ranks and categories as deemed necessary from time to time.(2)The State Government shall also ensure by rules prescribed, for appointment of senior and competent officers to head such Police training institutions, and appropriate number of officers from the Police Service, after careful selection having due regard to aptitude, academic qualifications, professional competence, experience and integrity. The State Government shall evolve a scheme of monetary and other incentives to attract and retain the best of the available talent in the Police Service to the faculties of such training institutions.(3)The State shall also ensure appointment of persons with academic accomplishments in the fields of law, sociology, psychology, criminology, forensic science and other academic subjects relevant to police profession to the permanent faculty positions in these training institutions.
