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State of Punjab - Section

Section 32 in The Punjab Police Act, 2007

32. Police Establishment Committees.

(1)The State Government shall constitute a police establishment Committee (hereinafter referred to as the Establishment Committee), which shall consist of the following police officers, at the Headquarters, namely :-
(a) the Director General of Police :Chairperson
(b) the Head of State Intelligence Wing; : Member
(c) the Head of the Administration Wing; : Member
(d) the Head of Law and Order Wing; and : Member
(e) the Inspector General of Police, Headquarters,Punjab. : Member
(2)[ The Establishment Committee shall decide with regard to transfers and postings of police officers of the rank of Deputy Superintendents of Police and make recommendations on postings/transfers of officers of the rank of Superintendent of Police.; and] [Substituted by Punjab Act No.19 of 2018 dated 21.9.2018.]
(3)The Establishment Committee shall also consider and recommend to the Director General of Police, the names of the non-Gazetted Officers for posting to a police range on initial appointment, or for transfer of subordinate ranks from one police zone or police range to another police zone or police range, as the case may be, where such transfer is considered expedient for the Police Service.
(4)[ ***] [Omitted by Punjab Act No. 9 of 2018, dated 19.4.2018.]
(5)[ The transfers and postings of officers of the subordinate ranks, within a police range, shall be made by the Inspector General of Police or the Deputy Inspector General of Police of the range, as the case may be, on the recommendations of a Committee, comprising of the Senior Superintendents of Police of all the districts in that range.] [Substituted by Punjab Act No. 9 of 2018, dated 19.4.2018.]
(6)The postings and transfers of officers of subordinate ranks within a police district, shall be decided by the Senior Superintendent of Police of the district on the recommendation of all Superintendents of Police posted in the District:Provided that the Director General of Police or any other officer, authorized by him, may decide transfers falling under sub-sections (4),(5) & (6) at his own level in such cases, as he deems fit.
(7)[ The Establishment Committee shall function as a forum to dispose of complaints/representations from the rank of Superintendent of Police and above ranks, regarding promotions/ transfers/disciplinary proceedings or their being subjected to illegal or irregular orders.] [Added by Punjab Act No.19 of 2018 dated 21.9.2018.]