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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(2) in The Himachal Pradesh Police Act, 2007

(2)The State Government shall provide a short-list of 4 suitable persons along with their bio-data against each vacancy. The Panel shall make its selections out of the short-list unless, for reasons to be communicated, the Panel is unable to make a selection; in that event the State Government shall provide another short-list of suitable persons.