4. Constitution and composition of the Police Service.
Subject to the provisions of this Act-(1)The Police Service shall consist of such number of Police officers, including members of the Indian Police Service and the State Police Service, as the State Government may by general or special orders determine from time to time.(2)The direct recruitments to Group 'C' posts in the Police Service shall be made through a Police Recruitment Committee by a transparent process as per rules framed by the State Government.(3)The recruitment to the rank of Deputy Superintendent of Police shall be made through the State Public Service Commission.(4)The composition of the Police Service shall, as far as possible, reflect adequate representation of all sections of society, including gender representation.(5)The pay, allowances, service and working conditions of Police officers shall be as prescribed by rules from time to time. These shall always be commensurate with the arduous nature of their duties.(6)Police officers shall at all times remain accountable to the law and responsive to the lawful needs of the people, and shall observe codes of ethical conduct and integrity as prescribed.
