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State of Uttarakhand - Section

Section 3 in The Uttarakhand Police Act, 2007

3. Constitution of the Police Force for the State

(1)There shall be a Police Force for the State.
(2)The Police Force shall consist of such ranks and members and have such organization(s), as the State Government may, by general or special orders, prescribe.
(3)The administration of the Police Force of the State, subject to the overall control of the State Government, shall vest in the Director General of Police.