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State of Uttarakhand - Section

Section 33 in The Uttarakhand Police Act, 2007

33. Term and privileges of Independent Members.—

A person may be appointed as an Independent Member for a period of two years. No person shall be appointed for more than one term. An independent member shall be entitled to a sitting fee, transport to and from the place of meeting, as well as for touring expenses in connection with any task, entrusted by the Board, as prescribed from time to time.