(1)The State Police Commission shall meet at such places and at such time as may be decided by the Chairman of the Commission and it shall meet at least once in every three months.(2)The Secretary to the Commission, appointed by the State Government under the provisions of sub-section (3) of section 21 of the Act, shall issue a notice of meeting in writing to all members atleast 15 days before the scheduled date of the meeting:Provided that the Chairman of the Commission may convene a meeting of the Commission at short notice in emergent circumstances.(3)The Director General of Police shall provide necessary secretarial assistance to the Commission to facilitate the discharge of its functions.(4)The quorum for the meeting of the commission shall be five members including the chairman and atleast one independent member.(5)The Secretary to the commission shall maintain written record of the proceedings of the Commission.(6)The Commission shall be competent to call for information required for the discharge of its functions enumerated in section 26 of the Act.(7)The Commission, or any member authorized by the Commission, may visit any officer or unit forming part of the Police Force of the State.
