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State of Uttarakhand - Section

Section 26 in The Uttarakhand Police Act, 2007

26. Appeals against orders of punishment.—

An appeal against any order of punishment passed against an officer under in the present Act or any rules made thereunder, Shall lie—
(a)where the order has been passed by the Director General of Police to the State Government; and
(b)where the order has been passed by an officer, subordinate to the Director General of Police to the officer, who is next higher in rank in the Police hierarchy from the officer, who passed such order.