(1)The Police Establishment Board shall meet at such places and at such time as may be decided by the Chairman of the Board and it shall meet atleast once in every three months.(2)The Inspector General of Police (Headquarters) shall provided all necessary information to the Board, required for taking decision,(3)The Inspector General of Police (Headquarters) shall issue notice atleast three days before the scheduled day of meeting :Provided that the Chairman of the Board may convene a meeting of the Board at short notice in emergent circumstances.(4)The quorum for the meeting of the Board shall be four members including the Chairman.(5)The Inspector General of Police (Headquarters) shall maintain a record of proceedings of meeting in writing, and issue the same with the approval of the Chairman of the Board.(6)The Director General of Police, or the officers authorized by him, shall issue orders to give effect to the decisions of the Board.
