Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(q) in The Uttarakhand Police Act, 2007 (q)“Police Personnel” means and includes such police officers and all other persons, whom the Appointing Authority is the Director General of Police or any officer subordinate to him;
