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State of Bihar - Section

Section 53 in Bihar Police Act, 2007

53. Functions of State Police Research and Development Bureau.

- The functions of state police research and development bureau shall include the following.
(a)To keep information of modern instruments and techniques successfully used by other police organisations in the country or abroad and carry out assessment in connection with the adoption of instruments used by the state police. This shall include such modern products, arms and ammunitions, riot control instruments, traffic control instruments, police transport and various scientific and electronic instruments which are useful for research and other work related to the police systems.
(b)To develop liaison and assistance with police research and development bureau of the government of India, academies, renowned scientific organisation, institutions and laboratories and private sector undertakings.
(c)To study the special and upcoming problems of the police system of the state so that steps for their solution and remedial measures may be taken.
(d)To investigate the existing system of police organisation and give suggestion regarding infrastructural, institutional and other necessary changes in the police to make their working more efficient and responsible, and
(e)Concurrent assessment and recording of the effect of modernisation and training policies of the state police and submit the report of the findings to the Director General of Police and the government.