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 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in Maharashtra Police Act

(2)Every additional Police Officer appointed, shall on appointment—
(a)receive a certificate in a form approved by the State Government in this behalf,
(b)be vested with all or such of the powers, privileges and duties of a Police Officer as are specially mentioned in the certificate, and
(c)be subject to the orders of the Commissioner or the Superintendent, as the case may be.