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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(1) in The Meghalaya Police Act, 2010

(1)The State Government shall constitute a Police Establishment Board (hereinafter referred to as the ‘Board’) with the Director General of Police as its Chairperson and four other senior-most officers within the police organisation of the State as members.The functions of the Board will be as follows:-
(a)to recommend all transfers, postings, promotions and other service related matters of officers of and below the rank of Deputy Superintendent of Police. As regard transfer and posting of officers of the rank of Dy. Superintendent of Police, orders will be issued by the Government. The State Government may review the decisions of the Board only in exceptional cases after recording its reasons for doing so.
(b)to make appropriate recommendations to the Government regarding postings and transfers of officers of and above the rank of Asst./Deputy Superintendent of Police / Addl. Superintendent of Police up to Deputy Inspector General Level. The State Government will give due weight age to recommendations made by the Board:
Provided, the State Govt. may take such action as deemed appropriate in respect of such recommendation:Further, provided the State Govt. may suo-moto make such transfer and posting as deemed appropriate to meet any contingencies as prescribed.
(c)The Board shall also consider and recommend the names of officers of the ranks of Sub-Inspector and Inspector for posting to a Police Range on initial appointment, or for transfer of Constable upto Inspector from one Police Range to another, or from a Police District to SB, Infiltration, CID, ACB, SCRB, PTS, MLP Bn, etc or vice versa or from one specialised wing to another.
(d)The Board will also serve as an Appellate Body
against transfer orders passed by the RangeInspector General of Police/Deputy Inspector General of Police which the aggrieved person considers to be unjustified and also against decisions of Range Inspector General of Police / Dy. Inspector General of Police on representations made to them against transfer orders passed by district Superintendent of Police.