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State of Chattisgarh - Section

Section 20 in Chhattisgarh Police Act, 2007

20. Functions of the State Police Commission.

- The Commission shall perform the following functions, namely-
(1)To advise the State Government on policy guidelines for promoting efficient, effective, responsive and accountable policing;
(2)To assist the State Government in identifying performance indicators to evaluate the functioning of the Police Force;
(3)To communicate to the State Government its views on the performance of the Police; and
(4)To formulate perspective plans for policing and submit them to the State Government.