(1)The State Government shall constitute a Police Establishment Committee (hereinafter referred to as the 'Establishment Committee') with the Director General of Police as its Chairperson and four other senior-most officers within the police organization of the State as members.(2)The Establishment Committee shall examine complaints from police officers about being subjected to illegal orders and make appropriate recommendation to the competent authority for necessary action.Provided that if the matter under report involves any officer of or above the ranks of the members of the Establishment Committee, it shall forward such report to the State Police Board for further action.(3)The Establishment Committee shall recommend names of suitable officers to the State Government for posting to all the positions in the ranks of Assistant/Deputy Superintendents and above in the police organization of the State, excluding the Director General of Police, and the State Government may take such action as deemed appropriate in respect of such recommendations.Provided that the State Government may suo-moto make such transfers and postings as deemed appropriate to meet any contingency.Chapter-IV Role, Functions, Duties and Responsibilities of the Police
