Section 2 in Uttarakhand Police (Amendment) Act, 2018
2. Amendment of Section 2.
- In the Uttarakhand Police Act, 2007 (Act No. 1 of 2008), hereinafter referred to as Principle Act, the Clause (q) of Section 2 shall be substituted as follows, namely-"(2)(q) `Police Personnel' means such police officers and all other persons, for whom the Appointing Authority is the State Government or Director General of Police or any officer subordinate of the Director General of Police;''.
