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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(k) in The Indian Police Service (Appointment by Promotion) Regulations, 1955

(k)'State Government' means-
(i)[ in relation to a State in respect of which a Separate Cadre of the Service exists, the Government of such State; and] [Substituted w.e.f. 1.11.56 vide MHA Notification No. 13/21/56-AIS(III)-D, dated 28.2.58 and awarded w.e.f. 2/5/61 vide MHA Notification No. 10/5/61-AIS dated 1/9/61]
(ii)[ in relation to a group of State in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority;] [Substituted vide DOPT Notificiation No. 13/4/71-AIS(I) dated 11.1.72]
(iii)in relation to a group of Union Territories [* * *] [Omitted vide D.P. Notification No. 1/1/72-AIS-B dated 12/10/72] in respect of which a joint cadre of the Service is constituted, the Central Government.