(1)There shall be one Police Service in the State which shall be formally enrolled for the purpose of this Act. It shall comprise the entire police establishment of the State consisting of such number of officers and other police personnel including members of the Indian Police Service, State Police Service and others while serving, for the time being, in the State Police establishment, as the State Government may, by order, determine from time to time.(2)The entire police establishment of the State existing at the commencement of this Act, shall, until such time as the State Government may determine otherwise under sub Section (1), be deemed to be the Police Service enrolled for the purpose of this Act.(3)Every member of the Police Service shall, if required, be liable to serve in any branch of the Service in the State.(4)The State Police Service shall, as far as possible, reflect adequate representation of all sections of the society including gender representation.(5)Every member of the Service shall at all times remain accountable to the law and responsible for protection of the rights of the people and shall observe codes of ethical conduct and integrity as may be prescribed.
