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[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Karnataka - Subsection

Section 163(2)(i) in The Karnataka Police Act, 1963.

(i)organisation and regulation of the Village Police such as (a) the relation of members of the Village Police Force to one another and to the regular Police, (b) the power or duties of Village Police Officers of different grades, (c) the manner of appointment of Police Patel and other Village Police Officers and the procedure to be followed in making such appointment;