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State of Kerala - Section

Section 105 in Kerala Police Act, 2011

105. Police Establishment Board.—

(1)The Government may constitute a department level Police Establishment Board with the Director General of Police as Chairman and other four senior police officers, not below the rank of Additional Director General of Police of the Department, as members.
(2)The Government may, by order, direct the term of office of the members of the Board, procedure for the working of the Board and norms to be followed by the Board in the discharge of its responsibilities.