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State of Sikkim - Section

Section 81 in The Sikkim Police Act, 2008

81. Induction into Village/Town Defence Parties.

Members will be inducted into the Village/Town Defence Parties by the Superintendent of Police in consultation with the Community Liaison Group from amongst able-bodied persons, and with good character and antecedents, who are permanent residents of that village or town, who have not been convicted by a Court of law or have not had charges framed against them by a Court of law in a criminal case, or dismissed, removed, discharged or compulsorily retired from any employment on grounds of moral turpitude, corruption or misconduct, or are not connected with any political party or any allied organization thereof. The Superintendent of Police shall appoint one member as leader of the party based on his experience and leadership qualities, and may replace a member or the leader in case his work or conduct is not satisfactory.