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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(2) in Chhattisgarh Police Act, 2007

(2)The Board shall perform the following functions and duties :-
(a)[ Transfer of subordinate ranks upto the level of and including Assistant Sub-Inspector from a district in one Zone or Range to a district in another Zone or Range and of the ranks of Sub-Inspector and Inspector from one Zone or Range or District to another;] [Substituted by C.G. Act No. 10 of 2016, dated 27.2.2016.]
(b)Receive and examine representation from police officers aggrieved by any order of superior officers, other than the orders passed under the rule made under the Article 309 of the Constitution of India and -
I. Decide such representation if it is received from a police officer of the sub-ordinate rank;II. Make recommendation to the State Government in other cases.
(c)Such other functions and duties as may be prescribed.