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 5] [Entire Act]

State of Karnataka - Section

Section 14 in Karnataka Police Act, 1963

14. Effect of suspension of Police Officer.

- The powers, functions and privileges vested in a Police Officer shall remain suspended whilst such Police Officer is under suspension from office:Provided that notwithstanding such suspension such person shall not cease to be a Police Officer and shall continue to be subject to the control of the same authorities to which he would have been, if he was not under suspension.