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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(2) in Mizoram Police Act, 2011

(2)The State Government shall also ensure by rules prescribed, for appointment of senior and competent officers to head such Police training institutions, and appropriate number of officers from the Police Service, after careful selection having due regard to aptitude, academic qualifications, professional competence, experience and integrity. The State Government shall evolve a scheme of monetary and other incentives to attract and retain the best of the available talent in the Police Service to the faculties of such training institutions.