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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in Maharashtra Police Act

(2)The State Government may appoint any Police Officer not below the rank of an Assistant or Deputy Superintendent to be the Principal of any Police Training School established by it. An officer (not below the rank of a Deputy Inspector-General) authorised by the State Government in that behalf may, subject to the control of the State Government, assign to each Principal so appointed such power, functions and duties as he may think fit.