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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Police Act, 2007

(2)Each Police Station shall be headed by a Station House Officer, not below the rank of Sub-Inspector of Police or Inspector of Police, as per the post, duly sanctioned for such Police Station, subject to the fulfillment of the conditions that the official.--
(i)should not be facing prosecution in a criminal case.
(ii)should not have been served a charge-sheet in a vigilance enquiry or in a departmental enquiry, concerning serious misconduct involving moral turpitude.
(iii)must have worked in the rank of Non-Gazetted Officer in a Police Station for a minimum period of 3 years.
(iv)should not have been awarded a major punishment during a period of five years, preceding his posting as Station House Officer.
(v)must not have been doubted in respect of his integrity for a period of five years, preceding his posting as Station House Officer.