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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(4) in The Meghalaya Police Act, 2010

(4)It shall be the duty, in the case of District Armed Branch, of the District Superintendent of Police and that of the head of the Armed Police Battalion set-up of the State in respect of the Battalion personnel, to ensure that the personnel of these armed units are deployed in a manner that ensures their regular training and constant preparedness for their tasks, as also a fair rotation of duty between the various sub-units of the Armed Branch or a Battalion.