Section 7 in Uttarakhand Police (Amendment) Act, 2018
7. Amendment of Section 68.
- In Section 68 with title of the Principle Act shall be substituted as follows, namely-"Removal of Chairperson and Members of the State and District Police Complaint Authority:The Chairperson or any member of the State and District Police Complaint Authority may be removed from his office by an order of the Governor on the following grounds- (<7) Proven misconduct or misbehavior;(b)Persistent negligence to perform duties of the Authority;(c)Occurrence of any such situation, that would make a member ineligible for appointment to the Authority under sub-section (1) of Section 66; or(d)Any member engaging himself, during his term of office, in any paid employment outside the duties of his office.".
