(1)The State Government shall-(a)on the basis of a report of the Director General of Police in this behalf and in accordance with the recommendations of the State Police Board established under this chapter finalize a Strategic Policing Plan for a five-year period (hereinafter referred to as the "Strategic Plan") with Annual Sub-Plans (hereinafter referred to as the "Annual Plan") duly identifying the objectives of policing sought to be achieved during the period and setting out an action plan for their implementation;(b)in making his report the Director General of Police shall be guided by reports of the specialized and other units of the Police and the District Superintendents of Police who, in turn, shall formulate the same in consultation with the community;(c)place before the State Legislature a copy of this plan as soon as it is finalized. Subsequent Strategic Plans shall, thereafter, be laid before the State Legislature every five years;(d)place before the State Legislature at the beginning of each financial year, a Progress Report on the implementation of the Strategic Plan as well as the Annual Plan for the preceding year.
