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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttarakhand - Subsection

Section 56(4) in The Uttarakhand Police Act, 2007

(4)The tenure of a person, enlisted as village Guard, shall be 3 years. That tenure may be extended or renewed by the District Superintendent of Police:Provided that a village Guard, during the tenure of his enlistment, may be removed from his guardship, if he incurs any of the disqualifications, specified in sub-section (3) or if he is found neglecting his duties and responsibilities as a village Guard.