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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(2) in The Meghalaya Police Act, 2010

(2)
(a)The services so created may include a full-fledged Forensic Science Laboratory at the State-level and a Mobile Forensic Science Unit for every district, Finger Print Bureau, Computer Cell, SCRB and DCRB, Meghalaya Police Radio Organization, and such other establishment as may be required from time to time. In addition to the regular staff, the Director General of Police may also hire services of any person qualified for this purpose on contract basis.
(b)It shall be the responsibility of the State Government to ensure regular maintenance of all scientific equipment and regular replenishment of consumables in the forensic laboratories.
(c)The State Government shall take all measures to encourage and promote the use of science and technology in all aspects of policing.