(1)The Commission shall have the following functions, namely:-(a)to frame general policy guidelines for the functioning of the Police in the State;(b)to issue directions for the implementation of crime prevention tasks and service oriented activities of the Police;(c)to evaluate, from time to time, the performance of the Police in the State in general;(d)to prepare an annual report of the activities of the Commission and submit it to the Government; and(e)to prepare the guidelines for the changes to be carried out, from time to time, in the state police;(f)to discharge such other functions as may be assigned to it by the Government.
