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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(4) in The Uttarakhand Police Act, 2007

(4)The Authority may monitor the status of departmental inquiries or departmental act ion on the complaints of “misconduct” against gazetted officers, through a quarterly reports, obtained periodically from the Director General of Police, and may give appropriate advice to the State Government for completion of action in such cases.