(1)The State Government shall,--(a)in consultation with the [State Security Commission] [Substituted 'State Police Board' by Punjab Act No.19 of 2018 dated 21.9.2018.] established under Section 27, draw up a Strategic Policing Plan for a period of five-years (hereinafter referred to as the "Strategic Plan"), duly identifying the objectives of policing sought to be achieved during the said period and setting out an action plan for their implementation;(b)in consultation with [State Security Commission] [Substituted 'State Police Board' by Punjab Act No.19 of 2018 dated 21.9.2018.] draw Annual Policing Plan prioritizing the goals or Strategic Plan;(c)place before the State Legislature, within a period of six months of the coming into force of this Act, the Strategic Plan. Subsequent Strategic Plans shall, be placed before the State Legislature every three years; and(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 an Annual Policing Plan.(2)The Strategic Policing Plan and the Annual Policing Plans shall be prepared after receiving inputs on the policing needs of the districts from the Senior Superintendents of Police and the Commissioners of Police, who, in turn, shall furnish the same in consultation with the Public.
