(1)The State Police Board created under this Act shall regularly evaluate and review the performance of the Police Service in the State as a whole and also district-wise. For this purpose, the Board shall-(a)identify performance indicators to evaluate the functioning of the Police Service, which shall, inter alia, include operational efficiency, public satisfaction, victim gratification vis-a-vis police investigation and response, accountability, optimum utilization of resources, and human rights record;(b)review and evaluate organizational performance of the State Police against (i) the Annual Plan provided for in this Act, (ii) performance indicators as identified and laid down by the Board itself (iii) resources available with, and constraints of the Police;(c)lay down policy guidelines for gathering information and statistics related to Police work; and(d)suggest ways and means to improve the efficiency, effectiveness., accountability, and responsiveness of the Police.
