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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(1) in The Uttarakhand Police Act, 2007

(1)The Director General of Police, with the approval of the State Government, shall put in place a fair, transparent, and participatory grievance redressal mechanism, by way of regulations, for looking into individual as well as collective grievances of the police personnel. The grievances shall be liberally entertained.