(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.
