Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Uttarakhand - Subsection Section 28(2) in The Uttarakhand Police Act, 2007 (2)In exceptional cases, an officer may be removed from his post by the competent Authority for gross inefficiency or negligence, where a prima facie case of a serious nature has been established after a preliminary enquiry.
