The State Police Board shall perform the following functions, namely—(1)Suggest and advise the State Government on policy guidelines for promoting efficient, effective, responsive and accountable policing,(2)Suggest the State Government in identifying performance indicators, which shall, inter alia, include operational efficiency, public satisfaction, victim satisfaction visa-vis police investigation and response, accountability, optimum utilization of resources, and observance of human rights standards,(3)Suggest measures to enhance the performance of the Police Force periodically as per the performance indicators, identified in sub-section (2) above,(4)Suggest towards evaluating organizational performance of the police against(i)performance indicators, as identified and laid down by the State Police Board itself;(ii)resources available with, and constraints of the police;(5)suggest policy guidelines for gathering information and statistics related to police work; and(6)suggest ways and means to improve the efficiency, effectiveness, accountability and responsiveness of the police.
