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State of Sikkim - Section

Section 147 in The Sikkim Police Act, 2008

147. Duty of the Police and other State agencies.

(1)The Director General of Police shall refer or cause to be referred, all allegations of "serous misconduct" by Police personnel coming to his notice or of his Department to the Commission.
(2)It shall be the duty of the heads of the District Police and the State Police as well as any other concerned State agency to provide to the Commission all information it may reasonably require to perform its duties provided for in this Chapter.