(1)The Board shall discharge the following functions, namely:—(a)to decide on complaints and appeals in respect of service matters like transfer, promotion, etc. of police officers of and below the rank of Inspector after detailed examination of related Acts and rules or submit suitable recommendations in this regard;(b)to study the particular problems in respect of women police officers, decide on grievances in respect of the same and submit recommendations in necessary matters;(c)to review the activities of State Police in general or in respect of special subjects; and(d)such other functions as may be entrusted to the Board by Government from time to time.(2)The Government shall give due consideration to the recommendations of the Board.(3)The Government may, either suo-motu or on a complaint by the person concerned, for reasons to be recorded in writing, modify or cancel any decision or order of the Board.
