(1)The State Government shall constitute a Police Establishment Board (hereinafter referred to as the 'Establishment Board) with the Director General of Police as its Chairperson and four other senior-most officers within the police organization of the State as members.(2)The Police Establishment Board shall accept and examine complaints from police officers about being subjected to illegal orders and shall make appropriate recommendation to the Director General of Police for necessary action:Provided that if the matter under report involves any authority of or above the ranks of the members of the Establishment Board, it shall forward such report to the State Security Commission for further action.(3)The Establishment Board shall recommend names of suitable officers to the State Government for posting to all the positions in the ranks of Assistant/Deputy Superintendents and above in the police organization of the state, excluding the Director General of Police. The State Government shall ordinarily accept these recommendations, and if it disagrees with any such recommendation, it shall record reasons for disagreement.(4)The Establishment Board shall also consider and recommend to the Director General of Police the names of officers of the ranks of Sub-Inspector and Inspector for posting to a Police Range on initial appointment, or for transfer from one Police Range to another, where such transfer is considered expedient for the Police Service.(5)Inter-district transfers and postings of non-gazetted ranks, within a Police Range, shall be decided by the Range Deputy Inspector General, as competent authority, on the recommendation of a Committee comprising all the District Superintendents of Police of the Range.(6)Postings and transfers of non-gazetted police officers within a Police District shall be decided by the District Superintendent of Police, as competent authority, on the recommendation of a District-level Committee in which all Additional/Deputy/Assistant Superintendents of Police posted in the District shall be members.(7)While effecting transfers and postings of police officers of all ranks, the concerned competent authority shall ensure that every officer is ordinarily allowed a minimum tenure of two years in a posting. If any officer is to be transferred before the expiry of this minimum term, the competent authority must record detailed reasons for the transfer.(8)No authority other than the authority having power under this Act to order transfer shall issue any transfer orderChapter - V Role, Functions, Duties and Responsibilities of the Police
