Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1) in Kerala Police Act, 2011

(1)A person, on appointment as a police officer, shall be given a Certificate of Authority so as to enable him to discharge the functions of a police officer under the Act:Provided that no person shall be appointed as a police officer unless he has successfully completed the course of training as may be fixed by the Government.