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State of Maharashtra - Section

Section 11 in The Maharashtra Village Police Act, 1967

11. Power to suspend pending departmental inquiry or criminal trial.

The District Magistrate, or a Sub-Divisional Magistrate who is competent to make the appointment of a Police-patil, may suspend the Police-patil, if serving within the limits of his jurisdiction, pending a departmental inquiry or the inquiry and trial in a criminal prosecution against such Patil.