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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Sikkim - Subsection

Section 138(2) in The Sikkim Police Act, 2008

(2)The strength of the staff, their remuneration and conditions of service shall be as prescribed by the State Government, keeping in view the size of the State, its population and the average number of complaints against the Police, the additional functions entrusted to the Commission, and shall be periodically reviewed and revised.