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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Meghalaya - Subsection

Section 63(6) in The Meghalaya Police Act, 2010

(6)Membership of the Village Defence Party shall be voluntary and honorary. However, to facilitate the proper functioning of the Village Defence Party, the Officer-in-Charge of Police Stations shall provide its members with the required equipment of day-to-day needs as well as reasonable out-of-pocket expenses, as prescribed from time to time. The District Superintendent of Police will make arrangements for necessary training of the members of each Village Defence Party.