(1)There shall be a State Police Establishment Committee headed by the Director General of Police and comprising the heads of the Intelligence, CID, Law and Order and one other officer not below rank of Inspector General of Police nominated by the Director General of Police into the Committee. The Committee shall be responsible for: -(i)approving all posting and transfers of officers below the rank of Deputy Superintendent of Police between the various wings of the Police organization, and deputation outside the organization with the approval of the State Government, and for inter-district transfers in all the wings:Provided that in respect of any transfer to from a district the committee shall take into account the recommendation of the concerned District Superintendent of Police and in case the recommendation is not accepted the committee shall record its reasons for not accepting the same;(ii)issue of general policy directions and Standing Orders to the committees constituted for making postings and transfers within a unit or district as provided under sub-section (2);(iii)hearing and disposing of appeals against transfer orders issued by authorities subordinate to the Director General of Police;(iv)recommending proposals for transfer of officers of the rank of Deputy Superintendent of Police and above to the State Government subject to provisions of this Act;(v)making recommendations to State Government with regard to representations in service matters from officers of the rank of Deputy Superintendent of Police and above and dealing with all establishment matters not covered by any other Board.
