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State of Karnataka - Section

Section 20A in Karnataka Police Act, 1963

20A. The State Security Commission.

(1)The State Government may, by notification in the official Gazette, establish a Commission to be called the State Security Commission for the purpose of exercising such functions and discharging such duties as may be assigned to the Commission, by or under this Act.
(2)The State Security Commission shall consist of the following members, namely:-
(a) The Chief Minister - Chairman
(b) The Home Minister - Vice Chairman
(c) Leader of the Opposition in the LegislativeAssembly - Member
(d) A Retired judge of the High Court nominated bythe Chief justice of Karnataka - Member
(e) Chief Secretary to Government - Member
(f) Additional Chief Secretary/Principal Secretary,in charge of Home Department - Member
(g) Director General of Police and Inspector Generalof Police - Member Secretary
(3)The terms and conditions of appointment and allowance payable thereof to the retired judge shall be such as may be prescribed.
(4)The functions of the Commission shall include,-
(a)laying down the broad policy guidelines for ensuring that the State Police always acts according to the laws of the land and the constitution of India;
(b)laying down the broad principles and giving directions for the performance of the preventive tasks and service oriented functions of the police;
(c)evaluation of the performance of the State Police and submission of report thereon to the Government for placing before the State Legislature; and
(d)any other functions as may be prescribed.
(5)The recommendations of the Commission shall be binding on the Government.