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 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(2) in The Himachal Pradesh Police Act, 2007

(2)No serving Government employee shall be appointed as a Non- Official Member and any vacancy in the State Police Board shall be filled up as soon as practicable but not later than three months after the seat has fallen vacant. However, no proceeding of the Board shall be deemed to be invalid on account of any vacancy.