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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(3) in Kerala Police Act, 2011

(3)A police officer, at any time after appointment is found belonging to any of the categories under (a) to (f) of sub-section (1),the appointing authority may immediately place the said officer under suspension and after giving reasonable opportunity to prove otherwise, dismiss, remove or compulsorily retire the officer as the case may be.