22I. Police Establishment Board at Commissionerate Level.
(1)The State Government shall, by notification in the Official Gazette, constitute for the purposes of this Act, a Board to be called the Police Establishment Board at Commissionerate Level.(2)The Police Establishment Board at Commissionerate Level shall consist of the following members, namely:--(a)Commissioner of Police ...Chairperson;(b)Two senior-most officers in the rank of Joint Commissioner or Additional Commissioner or Deputy Commissioner of Police ...Member;(c)Deputy Commissioner of Police (Head Quarter) ...Member-Secretary:Provided that, if none of the aforesaid members is from the Backward Class, then the State Government shall appoint an additional member of the rank of the Deputy Commissioner of Police belonging to such Class.Explanation.--For the purposes of this sub-section, the expression "Backward Class" means the Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes.
