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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Police Act, 2011

(2)The State Police Chief may, subject to any direction that may be issued by the Government in this regard, specify the standards of physical and mental efficiency to be maintained by a police officer, by giving due consideration for age, gender, nature of duties and the general standards prevalent in the society.