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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(1) in The Uttarakhand Police Act, 2007

(1)The Authority shall consist of maximum five members, to be appointed by the State Government, with a credible record of integrity and commitment to human rights. The Authority shall consist of the following—
(a)four persons of eminence with experience in public dealing and having credible record of integrity and commitment to human rights as independent members;
(b)a Police Officer superannuated in the rank not below the rank of Inspector General of Police.