(1)The State Police Board shall perform the following functions namely,-(a)frame broad policy guidelines for promoting efficient, effective, responsive and accountable policing in accordance with the law;(b)approve the five years Strategic Policing Plan and Annual Policing Sub-Plan;(c)identify performance indicators to evaluate the functioning of the Police Service. These indicators shall, inter alia, include operational efficiency, public satisfaction, victim satisfaction vis-a-vis Police investigation and response, accountability, optimum utilization of resources, and observance of human rights standards; and(d)review and evaluate organizational performance of the Police Service in the state as a whole as well as district-wise against (i) the Annual Plan, (ii) performance indicators as identified and laid down, and (iii) resources available with and constraints of the police.
