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 68] [Entire Act] State of Rajasthan - Subsection Section 68(2) in The Rajasthan Police Act, 2007 (2)The State Government may remove an independent member of the State Committee or the District Committee, if he incurs any disqualification specified in Section 69, or if he fails to perform duties enjoined upon him as an independent member.
