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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(3)(a) in Uttarakhand Police (Amendment) Act, 2018

(a)The retired District Judge shall be appointed as the Chairperson of the District Police Complaint Authority and the appointment of Chairperson of District Police Complaint Authority may be made by the State Government, amongst from the panel of names suggested by the Chief Justice of Hon'ble High Court or Justice of Hon'ble High Court nominated by him;