(2)The functions of the Police Establishment Board shall be as follows, namely:-(a)Subject to the provisions of section 20F, it shall decide on transfers, postings, promotions and other service related matters of officers of and below the rank of Deputy Superintendent of Police.(b)It shall also make recommendation for promotion to the rank of Deputy Superintendents of Police after duly verifying reservation and quota prescribed for direct recruitment and promotion. For this purpose a separate register shall be maintained by Director General and Inspector General of Police, as per orders or guidelines prescribed by Government from time to time.(c)[***] [Omitted by Act 49 of 2013 w.e.f. 18.6.2013.](d)Generally review the functioning of the police force in the State.(e)Perform such other functions as may be prescribed.
