- The State Police Board shall discharge the following duties:(a)Formation of comprehensive Policy Guidelines, for making police administration efficient, affective, sensitive and accountable according to the law.(b)Identification of Performance Indicator for Assessment of the working of police service,The Performance Indicator inter alia, shall contain the following:-Police Research and Response, accountability, maximum utilisation of amendments, operative efficiency, public satisfaction, and satisfaction of the victims in comparison to the compliance of norms of human rights.(c)Review and assessment of organisational work of district wise police service in the state in comparison to the Performance Indicator identified and determined and the resources available to and under the control of the police.
