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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(2)Selection of persons to be appointed as members of the Auxiliary Armed Police Force for a Police District shall be made from amongst persons domiciled in the District, who are conversant with the local area, topography and local language/dialect, by a selection committee to be constituted by the Inspector General in charge of the concerned police range.