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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1) in The Gujarat Police Act, 1951

(1)The State Government may appoint any Police Officer not below the rank of District Superintendent to be the [Principal of [any] [These words were substituted for the words 'Principal of any Police Training School' by Gujarat 16 of 1978, section 3.] Police Training College, or School] established by the State Government], and may assign to him such powers, functions and duties as it may think fit.