Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(2) in Tripura Police Act, 2007

(2)Selection of the Director General of police shall be done by the State Government considering, inter alia, the following criteria:
(a)length of service, fitness of health and standards as prescribed by the State Government;
(b)assessment of the performance appraisal reports of the previous fifteen years of service;
(c)weight age to award of medals for gallantry, distinguished and meritorious service.