- The State Security Commission shall exercise the following powers and perform the following functions namely:-(1)to advise the State Government on policy guidelines for promoting efficient, effective, responsive and accountable policing of police force in the State;(2)to assist the State Government in identifying performance indicators to evaluate the functioning of the Police Force. These indicators shall, inter alia, include the operational efficiency, public satisfaction, victim satisfaction vis-a-vis police investigation and response, accountability, optimum utilization of resources and observance of human rights standards;(3)to review periodically, the performance of the Police Force;(4)to suggest for the performance of the preventive tasks and service oriented functions of the police;(5)to review and evaluate organizational performance of the police against;(i)the performance indicators as identified and laid down by the Commission itself;(ii)the resources available with, and constraints of the Police;(6)to suggest policy guidelines for gathering information and statistics related to police work;(7)to suggest ways and means to improve the efficiency, effectiveness, accountability and responsiveness of the police; and(8)such other functions as may be assigned to it by the State Government.
