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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(4) in Tripura Police Act, 2007

(4)The Commission may monitor the status of departmental inquiries or departmental action on the complaints "misconduct" against gazetted officers through a quarterly report obtained periodically from the Director General of Police, and issue appropriate advice to the police department for expeditious completion of inquiry, if in the Commission's opinion the departmental inquiry or departmental action is getting unduly delayed in any such case;