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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(5) in The Uttarakhand Police Act, 2007

(5)The Authority may also call for a report from the Director General of Police and may issue appropriate advice for further act ion or a direction for a fresh inquiry by another officer, when a complainant, on being dissatisfied by the outcome of, or inordinate delay in the process of departmental inquiry into his complaint of “misconduct” as defined above, by any police officer, brings such matter to the notice of the Authority.