Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(1) in Kerala Police Act, 2011

(1)The State Security Commission, shall every year, appoint a panel of three experts, familiar with the functioning of the Police or public administration or sociological or criminological studies, to evaluate the performance of the Police in the previous financial year and to suggest the performance standards for the succeeding financial year.