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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Sikkim - Subsection

Section 35(4) in The Sikkim Police Act, 2008

(4)It shall be the duty of the District Superintendent of Police and the head of the Armed Police Battalion set-up in respect of the Battalion personnel, to ensure that that personnel of these armed units are deployed in a manner that ensures their regular and constant preparedness for their tasks, as also a fair rotation of duty between the various sub-units of the Armed Police Battalions at the State Headquarters and in the districts.