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 8] [Entire Act]

State of Bihar - Subsection

Section 8(9) in Bihar Anti Terrorist Squad Rules, 2014

(9)Any officers of the ATS of, or above, the rank of Sub-Inspector may, subject to the order of the Inspector General, exercise throughout the State of Bihar, any of the powers of the officer-in-charge of the Police Station for the purpose of investigation. The police personnel below the rank of Sub-Inspector shall assist in investigation, court procedures, etc.