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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(1) in Tripura Police Act, 2007

(1)The State Police Board shall have as its members:
(a)the Home Minister as its Chairperson;
(b)a retired High Court Judge ;
(c)the Chief Secretary;
(d)the Secretary in charge of the Home Department;
(e)the Director General of Police as its Member-Secretary; and
(f)two independent members who shall be non-political persons of proven reputation and integrity to be appointed by the State Government.