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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Gujarat - Subsection

Section 5A(3) in The Gujarat Police Act, 1951

(3)The Director General and Inspector General of Police so selected and appointed shall ordinarily have a minimum tenure of two years irrespective of his date of superannuation, subject to the relevant provisions under the All India Services Act, 1951 (61 of 1951), and the rules made thereunder.