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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Police Rules, 2008

(2)Only able bodied person may be appointed as special police officer provided that no person be appointed as special police officer if,-
(a)he has been convicted by any court;
(b)a criminal case has been registered and is pending against him;
(c)he is member of political party or its affiliate; and
(d)he is of unsound mind.