Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(8) in The Himachal Pradesh Police Act, 2007

(8)For the better management, control and supervision of specialized duties and for the professional development of the members of the Civil Police, the State Government may constitute cadres or sub-cadres within the State Police Service and shall within two years from the commencement of this Act, create special cadres in the State Police Service for investigation of serious offences.