Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(5) in Chhattisgarh Police Act, 2007

(5)The Police Establishment Board may review the orders passed by the Range Board on representation made by the aggrieved Police Officers within 30 days from the date of order.] [Added by C.G. Act No. 10 of 2016, dated 27.2.2016.]Chapter-V Functions and Responsibilities of Police Officers