Section 2 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
2. Amendment of Rule 2.
- In Uttar Pradesh Police (Extraordinary Pension) Rules, 1961 (hereinafter referred to as principal rules) for existing clause (e) of Rule 2, the following clause shall be substituted, namely -"(e) 'Police Official' means a member of organised Police Force constituted under Section 3 of the Uttarakhand Police Act, 2007 and a member of organised force of fire under section of the Uttarakhand fire and Emergency service, Fire Prevention and Fire Safety Act, 2016.".
