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[Cites 0, Cited by 0] [Section 32B] [Entire Act]

State of Gujarat - Subsection

Section 32B(2) in The Gujarat Police Act, 1951

(2)to assist the State Government in identifying performance indicators to evaluate the functioning of the Police Force. These indicators shall, inter alia, include the operational efficiency, public satisfaction, victim satisfaction vis-a-vis police investigation and response, accountability, optimum utilization of resources and observance of human rights standards;