(2)A General Review Committee headed by the Chief Secretary with the Director General of Police and the Secretary, Home, Law and Political as members shall make recommendations to the Government for posting and transfer of officers of the level of Inspector General of Police up to the level of Addl. Director General of Police. It will also review functioning of the Police Establishment Board, general superintendence of the provisions of this Act and coordinate matters of prosecution in the State. This Committee shall also function as appellate authority against the decisions of Police Establishment Board and orders of Police Headquarter.
