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State of Gujarat - Section

Section 15 in The Gujarat Police Act, 1951

15. Effect of suspension of Police Officer.

- The powers, functions and privileges vested in a police shall remain suspended whilst such Police Officer is under suspension from office:Provided that notwithstanding such suspension such person shall not cease to be a Police officer and shall continue to be subject to the control of the same authorities to which he would have been, if he was not under suspension.