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] [Entire Act]

State of Tripura - Section

Section 18 in Tripura State Rifles Act, 1983

18. Redressal of grievances.

- Members of the Rifles are prohibited from adopting any means other than those specified below for redressal of grievances-
(1)by petition to commandant through proper channel or by personal appearance on request in the Orderly Room of the Commandant;
(2)in periodical meet to be presided over by the commandant;
(3)in such other manner as may be prescribed.