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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Gujarat - Subsection

Section 32A(2) in The Gujarat Police Act, 1951

(2)The State Security Commission shall consist of the following members, namely:-(a)the Chief Minister of the State, ex-officio, who shall be the Chairperson;(b)the Minister in charge of Home Department Ex-officio;(c)the Chief Secretary to the Government of Gujarat... Ex-officio;(d)the Secretary to the Government of Gujarat, Home Department, .... Ex-officio;(e)the Director General and Inspector General of Police ex-officio, who shall be the Member Secretary; and(f)two non-official members to be appointed by the State Government of persons having reputation for integrity and competence in the field of academia, law, public administration or media.