(1)The State Police Board shall perform the following functions namely,-(a)frame broad policy guidelines for promoting efficient, effective, responsive and accountable policing in accordance with the law;(b)approve the five years Strategic Policing Plan and Annual Policing Sub-Plan;(c)identify performance indicators to evaluate the functioning of the Police Service. These indicators shall, inter alia, include operational efficiency, public satisfaction, victim satisfaction vis-a-vis Police investigation and response, accountability, optimum utilization of resources, and observance of human rights standards; and(d)review and evaluate organizational performance of the Police Service in the state as a whole as well as district-wise against (i) the Annual Plan, (ii) performance indicators as identified and laid down, and (iii) resources available with and constraints of the police.(2)Till such time an appropriate law is made on the subject, the State Police Board shall also function as the State Vigilance Commission and perform the same functions in respect of the Sikkim Vigilance Police as are performed by the State Police Board in respect of the State Police, with Director Vigilance acting as the Member Secretary, who shall be an officer not below the rank of Inspector General of Police.
