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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Meghalaya - Subsection

Section 64(2) in The Meghalaya Police Act, 2010

(2)The Community Liaison Group shall identify the existing and emerging policing needs of the area, which shall be taken into consideration by the Officer-in-Charge of the Police Station while preparing the annual policing strategy and action plan for his jurisdiction, for submission to the District Superintendent of Police. The Community Liaison Group shall perform such other functions as prescribed. It shall meet as frequently as necessary, and at least once in each quarter of a year. The meetings of the Community Liaison Group shall be attended by the Sub-Divisional Police Officer as well as the officer in charge of the Police Station and the Circle Inspector. Occasionally, Superintendent of Police will also attend the meetings of the Community Liaison Group at different Police Stations. The meetings shall be open to public.