(1)The Director General of Police, with the approval of the State Government shall put in place a fair, transparent, and participatory grievance redressal mechanism for looking into individual as well as collective grievances of Police personnel, which shall be freely received and channeled upwards from all levels of the organization. Till such time any other mechanism is put in place the Welfare Officer and the Welfare Committee indicated in Section 152 shall serve the purpose and report to the Director General of Police.(2)The grievances that cannot be redressed by the said mechanism shall be forwarded to the State Police Board, which in turn, shall make appropriate recommendations to the State Government for remedial measures.(3)An analysis of the grievances, their causes and their impact on the morale and efficiency of the Police Service shall be carried out annually. This analysis shall be included in the annual report of the State Police Board
