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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(1) in The Meghalaya Police Act, 2010

(1)The Director General of Police shall be responsible for submitting the budgetary requirements of the Police Service as a whole to the State Government, sufficiently in advance in the preceding financial year. He shall function as Heads of Department as desired within the administrative control of Home (Police) Department.