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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttarakhand - Subsection

Section 56(2) in The Uttarakhand Police Act, 2007

(2)A person of sound health, in the age group of 30 to 60 years, residing in the village or the group of villages concerned, shall be eligible for enlistment as Village Guard, in the order of preference laid down below—
(a)Ex- Serviceman/ Para military personnel;
(b)Home Guard volunteers /Pranteya Rakshak Dal (P.R.D.);
(c)A sports person, who has represented a District at the State level; and
(d)Any other person.