(1)The State Government shall, as soon as may be, constitute a Police Establishment Committee (hereinafter referred to as the ‘Committee’) with the Director General of Police as its Chairperson and two other seniormost police officers in the Department, not below the rank of Inspector General of Police, as members.(2)Establishment Committee shall perform the following functions and duties, namely—(a)lay procedures for the selection and promotions in the Subordinate Ranks;(b)transfer of subordinate officers from one Range to another;(c)transfer of officers of the rank of Deputy Superintendent of Police/Assistant Superintendent of Police;(d)recommend to the State Government, regarding the transfer and posting of police officers of the rank of Additional Superintendent of Police and above;(e)prescribe guidelines and instructions for transfer of subordinate officers from one Police District to another; and(f)analyse and redress the grievances of the police personnel and wherever necessary, suggest remedial measures to the State Government.(3)The State Government may, in such matters as it may deem fit, for reasons to be recorded in writing, alter or amend the decisions of the Committee.
