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 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(4) in The Meghalaya Police Act, 2010

(4)While effecting transfers and postings of police officers of all ranks, the concerned competent authority shall ensure that every officer is allowed a minimum tenure of two years. If any officer other than the officers mentioned in Section 12 of Chapter II is to be transferred before the expiry of this minimum term, the competent authority must record detailed reasons for the transfer.