Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(3)A member who has been terminated from the force by the appointing authority, may make representation to such authority as may be prescribed, and such prescribed authority shall consider the representation of the aggrieved member within a period of sixty days and pass appropriate order on the representation made.