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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan Police Act, 2007

(2)The Commissioner of Police shall be an officer not below the rank of Inspector General of Police and shall be appointed from a panel of officers recommended by a committee consisting of the following:-
(a)Chief Secretary;
(b)Secretary in-charge, Home Department of the State;
(c)Secretary in-charge, Department of Personnel of the State;
(d)Director General of Police.