(1)The State Government shall establish a full-fledged Police Training Centre for ensuring efficient post-induction training of all directly-recruited Police personnel up to the rank of Sub- inspector, pre-promotions training for all those promoted to higher levels and such thematic and specialized in-service training courses for Police officers of different ranks and categories as deemed necessary from time to time.(2)The State Government shall appoint an officer not below the rank of Superintendent of Police as the Principal of the Police Training Centre.(3)The State Government shall also appoint appropriate number of officers from the Police Service in the Police Training Centre who may be given additional monetary and other incentives so that the best available talent in the Police Service is attracted and retained in the faculty of the Centre.(4)The State shall also ensure that persons with academic accomplishments in the fields of Law, Sociology, Psychology, Criminology, Forensic Science and other academic subjects relevant to Police profession regularly visit the Police Training Centre for imparting knowledge to the trainees in their respective fields, and for which they may be paid suitable remuneration.
