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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in Kerala Police Act, 2011

(3)The State Security Commission may fix the criteria for evaluating the performance of Police activities by discouraging the preparation by Police the crime statistics by consciously limiting the registration of crimes and taking care to avoid considering such statistics as proof of reduction of crime and taking care to evolve standards of qualitative excellence in relation to manpower utilization and resource utilization in the Police Department, different services rendered by Police and Police activities in all fields.