(1)The State Government shall by a notification constitute a Police Establishment Board (hereinafter referred to as the "Board") with the Director General of Police as its Chairman and four other senior police officers not below the rank of Deputy Inspector General of Police.(2)The Board shall perform the following functions and duties :-(a)[ Transfer of subordinate ranks upto the level of and including Assistant Sub-Inspector from a district in one Zone or Range to a district in another Zone or Range and of the ranks of Sub-Inspector and Inspector from one Zone or Range or District to another;] [Substituted by C.G. Act No. 10 of 2016, dated 27.2.2016.](b)Receive and examine representation from police officers aggrieved by any order of superior officers, other than the orders passed under the rule made under the Article 309 of the Constitution of India and -I. Decide such representation if it is received from a police officer of the sub-ordinate rank;II. Make recommendation to the State Government in other cases.(c)Such other functions and duties as may be prescribed.(3)The State Government may review the orders passed by Police Establishment Board on representation made by aggrieved Police Officers within 90 days from the date of order.(4)[ The Director General of Police shall constitute a Range Police Establishment Board for each Police Range to be called as the Range Board" with the Range Inspector General of Police as its Chairman and two District Superintendents of Police of the Range as its members which shall have authority to transfer subordinate ranks upto the level of and including Assistant SubInspector from one district to another within the Police Range.(5)The Police Establishment Board may review the orders passed by the Range Board on representation made by the aggrieved Police Officers within 30 days from the date of order.] [Added by C.G. Act No. 10 of 2016, dated 27.2.2016.]Chapter-V Functions and Responsibilities of Police Officers
