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[Cites 0, Cited by 4] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(1) in Kerala Police Act, 2011

(1)The Government shall ensure a minimum tenure of two years for police officers posted as State Police Chief, Inspectors General in charge of Ranges, Superintendents of Police or Commissioners in charge of Police Districts and Station House Officers: Provided that this tenure shall not be applicable in cases of superannuation, promotion, reversion, suspension, leave, etc.