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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Police Act, 2011

(2)In the Kerala Police Force, subject to the limit that there being no rank higher than that of the State Police Chief, the officers of various ranks as may be fixed by the Government from time to time shall be included and these ranks shall, in ascending order, be as follows:-
(a)Police Constable;
(b)Police Head Constable;
(c)Assistant Sub-Inspector of Police;
(d)Sub-Inspector of Police;
(e)Inspector of Police;
(f)Deputy Superintendent of Police;
(g)Superintendent of Police;
(h)Deputy Inspector General of Police;
(i)Inspector General of Police;
(j)Additional Director General of Police;
(k)Director General of Police;
(l)Director General of Police & State Police Chief.