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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3) in Kerala Police Act, 2011

(3)No police officer shall be discriminated by reason of failure in maintaining the physical health standard according to the standards specified under sub-section (2) due to any injury or the circumstances faced in the discharge of duty or a long time chronic ailment: Provided that subject to the norms and procedures prescribed by the Government, a person who is physically and mentally unfit to discharge Police duties shall be discharged from service by giving compulsory pension or special benefits.