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State of Himachal Pradesh - Section

Section 86 in The Himachal Pradesh Police Act, 2007

86. Prohibition of certain practices.

(1)No Police Officer shall join or be a member of any Association or participate in the activities of such Association which has an objective, or which aims at, collective negotiation on matters relating to the police service.
(2)No Gazetted Police Officer or Non-Gazetted Police Officer Grade-1 shall be posted in his Home district and no Non-Gazetted Police Officer Grade-II shall be posted in his Home Police Station, as recorded in his Service Book.
(3)No Police Officer shall engage in any employment or office whatsoever other than his duties under this Act, unless expressly permitted to do so in writing by the competent authority.