Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 739(2)] [Section 739] [Entire Act]

Bengal Presidency - Subsection

Section 739(2)(f) in Police Regulations, Bengal , 1943

(f)Probation. - The period of probation of a Sergeant shall be two years from the date of his appointment in a permanent vacancy. This period may be extended by the Superintendent by a period not exceeding one year. For further extension of the period of probation the sanction of the Deputy Inspector-General shall be obtained.