Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 5 in The Meghalaya Subsidiary Force Act, 1971

5. Appointment of officers and members.

(1)The Director of the Subsidiary Force and the Commandantshall be appointed by the Government in such manner as may be determined by the Government.
(2)The appointment of other officers and members shall be made in such manner and by such authority as may be determined by the Government.