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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(3) in The Meghalaya Police Act, 2010

(3)Transfers within range and within Police district.
(a)Inter-district transfers and postings of non-gazetted ranks, within a Police Range, shall be decided by the Range Inspector General of Police / Deputy Inspector General of Police on the recommendation of a Committee comprising all the District Superintendents of Police of the Range.
(b)Postings and transfers of non-gazetted police officers within a Police District shall be decided by the District superintendent of Police on the recommendation of a District-level Committee in which all Additional/Deputy/Assistant Superintendents of Police posted in the District shall be members.
(c)Range Inspector General of Police / Dy. Inspector General of Police will serve as an Appellate Authority against transfer orders passed by district Superintendents of Police which the aggrieved person considers to be unjustified.