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State of Uttarakhand - Section

Section 64 in The Uttarakhand Police Act, 2007

64. State Police Complaints Authority.—

The State Government shall, within six months of the coming into effect of this Act , establish a State Police Complaints Authority (hereinafter referred to as the ‘Authority’), consisting of a Chairperson and maximum four other Members to inquire into public complaints against the police personnel for serious misconduct and to perform such other functions, as stipulated in this chapter.