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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Meghalaya - Subsection

Section 68(3) in The Meghalaya Police Act, 2010

(3)The tasks of the State Bureau of Police Research & Development shall include:
(a)preparation of five-year Perspective Plan to modernize and upgrade police infrastructure with the objective of enhancing the professional competence and efficient management of the Police Service. This Plan shall cover mobility, weaponry, communication, training, forensic infrastructure, equipments and protective gears, official and residential accommodation, and any other subject which may have a bearing on qualitative improvement in policing;
(b)keeping abreast of the latest equipment and innovative technologies successfully introduced by other police organizations within the country or abroad, and assessing the adaptability or otherwise of such equipment and technologies by the State police. These may include new products, arms and ammunition, riot control equipment, traffic control equipment, police transport, and various scientific and electronic equipments useful for scientific aids to investigation or other policing tasks;
(c)liaising and coordinating with the Bureau of Police Research and Development of Government of India, the academia, reputed scientific organizations, institutions and laboratories and private sector undertakings on relevant matters;
(d)studying specific and developing problems of policing in the State with the objective of evolving solutions and remedial measures;
(e)examining the prevalent system of policing and suggesting structural, institutional, and other changes that need to be introduced in the police to make its functioning more efficient and responsive; and
(f)concurrently evaluating and documenting the impact of modernisation and training policies of the State police and reporting its findings to the Director General of Police and the State Government.