(1)The officer incharge of police station shall act as secretary of the police station level Community Liasioning Group and beat constable as the secretary of Panchayat level Community Liasioning Group. A convener and co-convener shall be nominated from amongst the members. They shall hold office for one year.(2)Meeting of the police station level Community Liasioning Group shall be held atleast once in 2 months and of Panchayat level Community Liasioning Group once a month. Proceedings of the Community Liasioning Group meetings shall be recorded in a register maintained for that purpose.(3)If any member is found to be involved in political activites or is not taking part in community Liasioning Group meetings or have incurred any of dis-qualification as mentioned in sub-rule (5) of rule 12, he shall be removed from Community Liasioning Group.(4)District Superintendent of Police may remove any member from Community Liasioning Group at any time if he considers him unfit for any reason to be recorded in writing.
