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[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

State of Karnataka - Subsection

Section 20B(2)(b) in The Karnataka Police Act, 1963.

(b)It shall also make recommendation for promotion to the rank of Deputy Superintendents of Police after duly verifying reservation and quota prescribed for direct recruitment and promotion. For this purpose a separate register shall be maintained by Director General and Inspector General of Police, as per orders or guidelines prescribed by Government from time to time.