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Union of India - Section

Section 15 in The Indo-Tibetan Border Police Force Act, 1992

15. Remedy of aggrieved officers

.-Any officer who deems himself wronged by his commanding officer or any other superior officer and who, on due application made to his commanding officer or such other superior officer, does not receive the redress to which he considers himself entitled, may complain to the Director-General or the Central Government through proper channel.