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 23] [Entire Act] State of Meghalaya - Subsection Section 23(2) in The Meghalaya Police Act, 2010 (2)The recruitment of Constables shall be made through a Recruitment Board through a transparent process as per procedure laid down by the Government. The procedure should be such that the same is not amenable to any misuse or abuse.
