(2)In particular and without prejudice to the generality of the foregoing functions, the Board may perform all or any of the following functions, namely:--(a)to advise and make recommendations to the State Government regarding the posting and transfer of Police Officers and the State Government shall give due weight to its recommendations;(b)to make appropriate recommendations to the State Government in respect of grievances received by the said Board from Police Officers regarding their promotions, disciplinary proceedings and other service matters.
