12. Enlistment of members of Community Liasioning Group.
(1)Community Liasioning Group shall be formed at the village Panchayat level and the Police Station level. Panchayat Level Community Liasioning Group shall consists 5 members and Police Station Level Community Liasioning Group shall consist 30 members.(2)One-third members of Community Liasioning Group shall retire at the end of each calendar year.(3)Community Liasioning Group should have fair representation of all classes and all walks of life. Every Community Liasioning Group shall have atleast two representatives each from women and Schedule Castes/Schedule Tribes.(4)In Community Liasioning Group only the local residents of Panchayat or police station jurisdiction as the case may be, shall be inducted as members. He should be a respectable citizen, and should bear a good moral character.(5)A person shall not be inducted as member in Community Liasioning Group if,-(a)he has been convicted by any court;(b)a criminal case has been registered and is either pending under investigation or under trial against him;(c)if he is a member of political party or its affiliate;(d)if he is suspected to be involved in any criminal activity or has association with criminals;(e)if he is involved in property and land disputes and other litigation.(6)The members of Community Liasioning Group shall be appointed by the District Superintendent of Police on the recommendations of the Officer Incharge of Police Station and the Circle Officer concerned.
