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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Sikkim - Subsection

Section 37(2) in The Sikkim Police Act, 2008

(2)The State Government shall exercise its superintendence over the Police service in such manner and to such extent so as to promote the professional efficiency of the Police and to ensure that the Police performance is at all times in accordance with the law. For this purpose, the State Government shall lay down policies and guidelines, setting standards for quality policing, facilitate their implementation and ensuring that the Police force performs its duties in a professional manner with functional autonomy.