(1)The Director General of Police, with the approval of the State Government shall put in place a fair, transparent, and participatory grievance redressal mechanism for looking into individual as well as collective grievances of Police personnel, which shall be freely received and channeled upwards from all levels of the organization. Till such time any other mechanism is put in place the Welfare Officer and the Welfare Committee indicated in Section 152 shall serve the purpose and report to the Director General of Police.
