Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttarakhand - Section Section 22 in The Uttarakhand Police Act, 2007 22. Disciplinary proceedings.— Subject to the provisions of Article 311 of the Constitution of India, disciplinary proceedings shall be conducted, as per the rules and regulations made under this Act.
