(1)The State Government shall, by notification in the Official Gazette, constitute for the purposes of this Act, a Board to be called the Police Establishment Board No. 2.(2)The Police Establishment Board No. 2 shall consist of the following members, namely:--(a)Director General and Inspector General of Police ...Chairperson;(b)Director General, Anti-Corruption Bureau ...Member;(c)Commissioner of Police, Mumbai ...Member;(d)Additional Director General and Inspector General of Police (Law and Order) ...Member;(e)Secretary or Principal Secretary, as the case may be (Appeal and Security) ...Member;(f)Additional Director General and Inspector General of Police (Establishment) ...Member-Secretary:Provided that, if none of the aforesaid members is from the Backward Class, then the State Government shall appoint an additional member of the rank of the Additional Director General and Inspector General of Police belonging to such Class.Explanation.--For the purposes of this sub-section, the expression "Backward Class" means the Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes.
