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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2)(b) in Uttarakhand Police (Amendment) Act, 2018

(b)The appointment of the members of the State Police Complaint Authority shall be made by the State Government from the panel of the names prepared by the State Human Right Commission/Lokayukta/State Public Service Commission and the panel of names for the selection of members of State Human Right Commission/Lokayukta/State Public Service Commission shall be prepared from amongst the retired civil servants/police officers/retired officers of other department and civil society.