Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(1)(b) in The Meghalaya Police Act, 2010

(b)to make appropriate recommendations to the Government regarding postings and transfers of officers of and above the rank of Asst./Deputy Superintendent of Police / Addl. Superintendent of Police up to Deputy Inspector General Level. The State Government will give due weight age to recommendations made by the Board: