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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(1)(a) in Bihar Police Act, 2007

(a)Shall monitor the departmental enquiry or actions related to the complaints of "misbehaviour" against officers below the rank of Assistant/Deputy Superintendent of Police on the basis of quarterly report received from time to time from the District Superintendent of police.