Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Meghalaya - Subsection

Section 73(2) in The Meghalaya Police Act, 2010

(2)The State Government shall, within three months of the coming into effect of this Act, establish a State-level Police Accountability Commission herein to be called as Accountability Commission, consisting of a Chairperson, members and such otherstaff as may be necessary, to inquire into public complaints supported by sworn statement against the police personnel for serious misconduct and perform such other functions as stipulated in this Chapter.