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 1] [Entire Act]

State of Kerala - Section

Section 89 in Kerala Police Act, 2011

89. Police officers be always on duty.-

Every police officer, except on leave or specifically exempted or under suspension, shall for all purposes of this Act, be liable at all times to discharge duties and be deployed as a police officer in any part of India as may be decided by the State Police Chief.