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[Cites 0, Cited by 2] [Section 110] [Entire Act]

State of Kerala - Subsection

Section 110(4) in Kerala Police Act, 2011

(4)The District Authority shall consist of the following members, namely:—
(i)a retired District Judge, who shall be the Chairperson;
(ii)the District Collector; and
(iii)the District Superintendent of Police:
Provided that the Chairperson of one District Authority may be appointed as the Chairperson of more than one District Authorities.