Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Meghalaya - Subsection Section 76(1) in The Meghalaya Police Act, 2010 (1)The terms of office of a member, and the Chairperson, shall be three years unless:(a)he resigns at any time before the expiry of his terms; or(b)he is removed from the office on any of the grounds mentioned in Section 75.
